TRIVENI MOTORS,AGRA vs. DCIT, NEW DELHI

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ITA 3047/DEL/2016Status: DisposedITAT Delhi28 February 2019AY 2009-103 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 observed that the assessee was not interested in prosecuting the appeal due to non-appearance. Following established precedents, the Tribunal dismissed the appeal filed by the assessee.

What were the facts?

The assessee filed an appeal before the ITAT. However, no one appeared on behalf of the assessee for the hearing, nor was any adjournment requested. The assessee was duly notified of the hearing date.

What were the issues?

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

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 “F”: NEW DELHI

Before: SHRI AMIT SHUKLA & SHRI PRASHANT MAHARISHI

For Respondent: Shri Surender Pal, Sr.DR
Hearing: 21/02/2019

This is an appeal filed by the assessee against the order of Ld. CIT(A)29, New Delhi vide order dated 18.03.2016 pertaining to assessment year 2009-10.

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