POKALA NEELA KANTESWAR RAO,RAJAHMUNDRY vs. THE ITO, RAJAHMUNDRY

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ITA 130/VIZ/2016Status: DisposedITAT Visakhapatnam18 April 2018AY 2009-20102 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 noted the substantial delay in filing the appeal and the lack of any petition for condonation. Consequently, the appeal was dismissed without proceeding to the merits.

What were the facts?

The assessee filed an appeal with a significant delay of 692 days. The assessee's counsel showed no interest in filing a petition to condone this delay when pointed out by the tribunal.

What were the issues?

The primary issue was the delay in filing the appeal and the failure to provide a valid reason or petition for condonation of such delay.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI V. DURGA RAO& SHRI D.S. SUNDER SINGH

For Appellant: Shri G.V.N.Hari, AR
Hearing: 11.04.2018Pronounced: 18.04.2018

आदेश /O R D E R PER V.DURGA RAO, Judicial Member: There is a delay of 692 days in filing of this appeal. The assessee has not filed any petition for condonation of the delay. When this is pointed out to the Counsel for the assessee, he has not shown any interest to file the

2 ITA No.130/Viz/2016 Pokala Neela Kanteswara Rao, Rajahmundry

petition for delay condonation. Thus the appeal filed by the assessee is dismissed in limini.

2.

In the result, appeal filed by the assessee is dismissed.

The above order was pronounced in the open court on 18th Apr, 2018.

Sd/- Sd/- (डड.एस. सुन्दरससंह) (िी.दुगााराि) (D.S. SUNDER SINGH) (V. DURGA RAO) ऱेखासदस्य/ACCOUNTANT MEMBER न्याययक सदस्य/JUDICIAL MEMBER ववशधखधऩटणम /Visakhapatnam ददनधंक /Dated : 18.04.2018 L.Rama, SPS आदेश की प्रनतलऱवऩ अग्रेवषत/Copy of the order forwarded to:- 1. अपीलाथी / The Appellant- Shri Pokala Neela Kanteswara Rao, Prop : Vasantha Cloth Shop, Tadithota, Rajahmundry 2. प्रत्यधथी / The Respondent- Income Tax Officer, Ward-3, Rajahmundry 3. The Commissioner of Income Tax, Rajahmundry 4. The Commissioner of Income-Tax(Appeals), Visakhapatnam 5. ववभधगीयप्रनतननधध, आयकरअऩीऱीयअधधकरण, ववशधखधऩटणम /DR, ITAT, Visakhapatnam 6.गधर्ाफ़धईऱ / Guard file आदेशधनुसधर / BY ORDER // True Copy //

Sr. Private Secretary ITAT, VISAKHAPATNAM

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