SHRI RAMPRASAD KHATI,INDORE vs. THE ITO 3(3), INDORE

ITA 670/IND/2016Status: DisposedITAT Indore04 December 2017AY 2010-114 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that mere filing of an appeal is insufficient; it requires effective prosecution. Given the assessees' conduct, the appeals were deemed not pursued.

What were the facts?

The assessees filed appeals before the ITAT, but were absent on multiple hearing dates. The revenue was represented, and the Tribunal noted the assessees' consistent failure to appear.

What were the issues?

Whether the appeals should be dismissed due to the assessee's non-prosecution and absence during hearings.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(3)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: Shri Kul Bharat, Hon’ble & Shri Manish Borad, Hon’ble

For Respondent: Shri K.G. Goyal
Hearing: 4.12.2017Pronounced: 4.12.2017

Heard together (2 matters)

ITA No. 669/Ind/2016
ITA 670/Ind/2016

Read from the judgment's own cause title. This page is filed under one of them.

PER SHRI MANISH BORAD, AM These appeals filed by the above assessees

emanate from the different orders of the learned CIT(A)-I,

Indore, dated 19.2.2016. 1

Rameshwar Khatri – ITA No. 669/Ind/2016 Ramprasad Khatri ITA 670/Ind/2016

2.

At the time of hearing, none is present for the assessee

whereas Shri K.G. Goyal, learned Sr. DR is present for the revenue.

3.

These appeals were filed by different assessees. These

appeals were fixed for hearing on different dates but on all the dates the assessee took adjournment on different

grounds. Finally, these appeals were fixed for hearing on 4.12.2017 o

The order continues below.

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