RAJBIR SINGH,FARIDABAD vs. ITO, WARD-11(2), FARIDABAD

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ITA 2588/DEL/2018Status: DisposedITAT Delhi11 March 2019AY 2014-152 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 dismissed the appeal for want of prosecution, citing the assessee's lack of interest in pursuing the matter. The order can be recalled if the assessee provides valid reasons for non-appearance.

What were the facts?

The assessee's appeal was scheduled for hearing, but the notice sent via RPAD was returned unserved with the remark 'no such person.' The assessee also failed to provide any updated address.

What were the issues?

The primary issue was the assessee's failure to prosecute the appeal, leading to its dismissal for want of prosecution.

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 BENCH : SMC : NEW DELHI

Before: SHRI R.K. PANDA

For Respondent: Shri Amit Jain, Sr.DR
Hearing: 11.03.2019Pronounced: 11.03.2019

BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER Assessment Year: 2014-15 Rajbir Singh, Vs. ITO, VPO-Machhgarh, Ward-11(2), Ballabgarh, Faridabad. Faridabad. PAN: CSLPS0214B (Appellant) (Respondent) Assessee by : None Revenue by : Shri Amit Jain, Sr.DR Date of Hearing : 11.03.2019 Date of Pronouncement : 11.03.2019 ORDER

This appeal by the assessee is directed against the order dated 18th December, 2017 of the CIT(A), Faridabad, relating to Assessment Year 2014-15.

2.

This case was fixed for hearing by issue of notice through RPAD. However, the notice was returned unserved by the Postal Authorities with the remark ‘no such person.’ The assessee has also not taken any steps to intimate the changed address, if any. This shows that the assessee is not interested in prosecuting the appeal field by him. Therefore, following the decisions mentioned below, the appeal filed by the assessee is dismissed for want of prosecution:-

1.

CIT vs. B.N. Bhattachargee & Anr., 118 ITR 461.

2. Estate of late Tukojirao Holkar vs. CWT, 223 ITR 480 (M.P.). 3. Commissioner of Income-tax vs. Multiplan India (P.) Ltd, 38 ITD 320 (Del.).

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