ORACLE FARMS LLP,NEW DELHI vs. DCIT, NEW DELHI

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ITA 3740/DEL/2016Status: DisposedITAT Delhi11 March 2019AY 2012-133 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 assessee's consistent non-cooperation and disinterest in prosecuting the appeal. Consequently, the appeal was dismissed in limine.

What were the facts?

The assessee filed an appeal against the CIT(Appeals) order for AY 2012-13. Despite being granted early hearing, the assessee repeatedly sought adjournments and did not cooperate with the tribunal.

What were the issues?

Whether an appeal should be dismissed for non-prosecution and lack of cooperation from the assessee.

Which sections of the Income-tax Act were involved?

Order V Rule 19A of the Income-tax Appellate Tribunal Rules

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, DELHI BENCH “C”: NEW DELHI

Before: SHRI H.S. SIDHU & SHRI L.P. SAHU

For Respondent: Shri Amit Katoch, Sr. DR
Hearing: 11/03/2019

PER L. P. Sahu, A.M. This is an appeal filed by the assessee against the order of Ld. CIT(Appeals)-XXVI, New Delhi vide order dated 06.06.2016 pertaining to assessment year 2012-13. 2. At the time of hearing no one was present on behalf of the assessee nor was there any application for adjournment before us. While going through the records, it is seen that the present appeal is running in hearing since long although the assessee was granted early hearing on priority basis on the request of the assessee vide order dated 23.09.2016 on stay application No. 447/Del/2016. However, after seeking early hearing, the assessee is doing nothing but seeking adjournments for one reason or the other on various occasions of hearing, i.e., on 8.11.2016, 22.5.2017, 1.8.2017, 23.7.2018, 3.10.2018. This shows non-cooperation of the assessee and its disinterest to get the hearing completed.

3.

From the above it is evident that the assessee is not interested in prosecuting its appeal. Therefore, considering the facts and keeping in view the provisions of Order V Rule 19A of the Income-tax Appellate Tribunal Rules, as were considered in the cases of CIT vs. Multiplan (India) Pvt. Ltd., 38 ITD 320 (Del); and Late Tukoji Rao Holkar, 223 ITR 480 (MP), we dismiss this appeal filed by the assessee in limine.

4.

In the result appeal of the assessee is dismissed indicated above. Order pronounced in the open court on 11th March, 2019. sd/- sd/- (H.S. SIDHU) (L.P. SAHU) JUDICIAL MEMBER ACCOUNTANT MEMBER Dated: 11/03/2019 Veena Copy forwarded to 1. Applicant 2. Respondent 3. CIT 4. CIT (A) 5. DR:ITAT ASSISTANT REGISTRAR

ITAT, New Delhi

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