BHOOMICA AGRO INDUSTRIES LTD.,SHAHIBABAD vs. ITO, WARD-2(4), NEW DELHI

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ITA 1272/DEL/2018Status: DisposedITAT Delhi01 May 2019AY 2007-083 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the appeal was not being prosecuted by the assessee. Following various judicial precedents, the Tribunal dismissed the appeal as un-admitted.

What were the facts?

The assessee's appeal was listed for hearing, but neither the assessee nor their counsel appeared. The assessee had also remained ex-parte before the CIT(A).

What were the issues?

Whether an appeal can be dismissed for non-prosecution by the assessee.

Which sections of the Income-tax Act were involved?

Rule 19(2)

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, DELHI BENCHES “SMC” : DELHI

Before: SHRI BHAVNESH SAINI

Hearing: 01.05.2019Pronounced: 01.05.2019

For Assessee : -None- For Revenue : Shri S.L. Anuragi, Sr. D.R. Date of Hearing : 01.05.2019 Date of Pronouncement : 01.05.2019 ORDER

This appeal by Assessee has been directed against the Order of the Ld. CIT(A)-V, New Delhi, Dated 07th October, 2014, for the A.Y. 2007-2008.

2.

On the last date of hearing, appeal was adjourned in the presence of the Learned Counsel for the Assessee. However, none appeared at the time of hearing of the appeal. The assessee is also ex-parte before the Ld. CIT(A). It, therefore, appears that assessee is no more interested in 2 ITA.No.1272/Del./2018 M/s. Bhoomica Agro Industries Limited, Sahibabad, U.P. prosecuting the appeal. Therefore, the appeal of the assessee is liable to be dismissed as un-admitted.

3.

In view of the above and having regard to Rule 19(2) of Income Tax Appellate Tribunal Rules and following various decisions of Delhi Bench of the Tribunal including that of Multiplan India Ltd., 38 ITD 320 (Del.); Hon’ble Madhya Pradesh High Court decision in the case of Estate of Late Tukojirao Holkar vs. CWT 223 ITR 480 (MP), and also the decision of Hon'ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) wherein their Lordships held that “the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the same”. In view of the above, respectfully following the aforecited decisions, we dismiss the appeal of the assessee as un-admitted.

4.

In the result, appeal of the Assessee dismissed.

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