MANGALA PRASANNA NAYAK,BHUBANESWAR vs. ITO, WARD-2(4), BHUBANESWAR

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ITA 74/CTK/2018Status: DisposedITAT Cuttack04 September 2018AY 2013-142 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's absence and lack of interest in pursuing the appeal. Following precedent, the appeal was dismissed for want of prosecution.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2013-2014. The case was adjourned at the assessee's request, but no one appeared on their behalf for the hearing.

What were the issues?

The primary issue was the assessee's failure to appear and prosecute their appeal before the Tribunal.

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK

Before: SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM

Hearing: 04/09/2018Pronounced: 04/09/2018

आयकर अपील�य अ�धकरण, कटक �यायपीठ,कटक IN THE INCOME TAX APPELLATE TRIBUNAL CUTTACK BENCH CUTTACK BEFORE SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM आयकर अपील सं./ITA No.74/CTK/2018 (�नधा�रण वष� / Assessment Year :2013-2014) Sri Mangala Prasanna Nayak, Vs. ITO, Ward-2(4), Plot No.-LIV-382, Phase-4, Bhubaneswar Dumduma HB Colony, Bhubaneswar, Dist-Khurda �थायी लेखा सं./जीआइआर सं./PAN/GIR No. : ACQPN 9405 L (अपीलाथ� /Appellant) (��यथ� / Respondent) .. �नधा�रती क� ओर से /Assessee by : None राज�व क� ओर से /Revenue by : Shri Subhendu Dutta, DR सुनवाई क� तार�ख / Date of Hearing : 04/09/2018 घोषणा क� तार�ख/Date of Pronouncement 04/09/2018 आदेश / O R D E R Per Shri Pavan Kumar Gadale, JM: This is an appeal filed by the assessee against the order of CIT(A)- 1, Bhubaneswar, in I.T.Appeal No.0075/16-17, dated 06.10.2017, for the assessment year 2013-2014. 2. At the request of ld. AR of the assessee the case was adjourned to today i.e. on 04.09.2018, however, none appeared on behalf of the assessee when the case was called for hearing, neither any adjournment petition was filed by the assessee. This shows that the assessee is not interested in pursuing this appeal. Therefore, following the decision of the Delhi Bench of the Tribunal in the case of CIT Vs. Multiplan India (P) Ltd., 38 ITD 320 (Delhi), appeal of the assessee is dismissed for want of prosecution.

2 ITA No.74/CTK/2018 3. In the result, appeal filed by the assessee is dismissed. Order pronounced in the open court on 04/09/2018. Sd/- Sd/- (N.S.SAINI) (PAVAN KUMAR GADALE) लेखा सद�य / ACCOUNTANT MEMBER �या�यक सद�य / JUDICIAL MEMBER कटक Cuttack; �दनांक Dated 04/09/2018 �.कु.�म/PKM, Senior Private Secretary आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : अपीलाथ� / The Appellant- 1. Sri Mangala Prasanna Nayak, Plot No.-LIV-382, Phase-4, Dumduma HB Colony, Bhubaneswar, Dist- Khurda ��यथ� / The Respondent- 2. ITO, Ward-2(4), Bhubaneswar आयकर आयु�त(अपील) / The CIT(A), 3. आयकर आयु�त / CIT 4. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, कटक / DR, ITAT, Cuttack 5. गाड� फाईल / Guard file. 6. स�या�पत ��त //True Copy// आदेशानुसार/ BY ORDER,

(Senior Private Secretary) आयकर अपील�य अ�धकरण, कटक / ITAT, Cuttack

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