PRADIP KUMAR KHATOR,GURGAON vs. ITO, WARD- 3(3), GURGAON

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ITA 5774/DEL/2018Status: PendingITAT Delhi18 March 2019AY 2015-163 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, in accordance with Rule 19(2) of the ITAT Rules and relevant case law, considered the appeal un-admitted. The Tribunal inferred that the assessee was not interested in pursuing the appeal.

What were the facts?

The assessee filed an appeal before the ITAT. Despite a notice being sent for the hearing date, neither the assessee nor their representative appeared. No adjournment request was filed.

What were the issues?

The primary issue was the non-appearance of the assessee and their representative at the scheduled hearing, leading to the dismissal of the appeal.

Which sections of the Income-tax Act were involved?

Rule 19(2) of ITAT Rules

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)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 BENCH: ‘SMC’ NEW DELHI

Before: SHRI H.S. SIDHU

For Respondent: Shri S.L. Anuragi, Sr. DR
Hearing: 18/03/2019Pronounced: 18/03/2019

This appeal filed by the Assessee is directed against the Order dated 29/06/2018 of the Ld. CIT(A)-1, Gurgaon relevant to assessment year 2015-16.

2.

In this case the Notice was sent to the assessee for hearing i.e. on 18/03/2019 at the address mentioned in Form No. 36 vide Column No. 10.

3.

On 18/03/2019, neither the assessee nor his Authorized Representative attended the hearing and also not filed any Application for adjournment or nor filed the fresh address before the Tribunal, hence, I am of the view that no useful purpose would be served to serve the notice again and again on the same address. In view of above, it is thus inferred that the assessee is not interested in prosecution of his Appeal.

4.

Having regard to Rule 19(2) of the ITAT Rules and following various decisions of Delhi Bench of the Tribunal including that of Multiplan India Ltd. : 38 ITD 320 (Delhi) and Hon’ble Madhya Pradesh High Court’s decision in Estate of Late Tukojirao Holkar vs. CWT; 223 ITR 480 (MP), I treat this appeal as un-admitted and dismiss the same. I would like to clarify that subsequently, if the assessee explains the reasons for non appearance and if the Bench is so satisfied, the matter may be recalled for the purpose of adjudication of the Appeal.

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