M/S. PRIYA TISSUE PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

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ITA 5205/DEL/2015Status: DisposedITAT Delhi26 February 2019AY 2010-112 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 held that the assessee's failure to appear or prosecute the appeal indicates a lack of interest. Therefore, the appeal is liable to be un-admitted and dismissed for non-prosecution.

What were the facts?

The assessee filed an appeal against the CIT(A) order for AY 2010-11. On the date of hearing, no one appeared on behalf of the assessee, nor was any adjournment requested.

What were the issues?

Whether an appeal can be dismissed for non-prosecution when the assessee fails to appear on the date of hearing.

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 “D”: NEW DELHI

Before: SMT BEENA A. PILLAI & SHRI PRASHANT MAHARISHI

For Respondent: Ms. Naina Soin Kapil, Sr. DR
Hearing: 30/01/2019Pronounced: 26/02/2019

PER PRASHANT MAHARISHI, A. M.

1.

This is an appeal filed by the assessee against the order of the ld CIT(A)-7, New Delhi dated 21.05.2015 for the Assessment Year 2010-11. 2. Today, i.e. on 30.01.2019 when this case was called on board, none appeared on behalf of the assessee nor any request for adjournment has been filed before the Tribunal. It seems that the assessee is not interested in prosecuting the appeal; hence, the appeal filed by the assessee is liable to be un-admitted and dismissed for non-prosecution. In our above view, we find support from the following decisions:- (i). In the case of CIT Vs. B.N. Bhattachargee & Another 118 ITR 461 (relevant pages 477 & 478) wherein their Lordships have held that “The appeal does not mean merely filing of appeal but effectively pursuing it.” (ii). (MP) while dismissing the reference made at the instance of assessee in default made following observations in their order: “if the party at whose instance the reference is made, fails to appear at the hearing, or fails in taking steps for preparation of the paper books so as to enable hearing of the reference, this court is not bound to answer the reference. (iii). In the case of CIT Vs. Multiplan India Pvt. Ltd. 38 ITD 320 (del). The appeal filed by the revenue before the Tribunal which was fixed for hearing but on the date of hearing nobody represented the revenue / applicant, nor any communication for adjournment was received. There was no communication or information as to why revenue choose to remain absent on that date. The Tribunal on the basis of inherent power treated the appeal filed by the revenue as un-admitted in view of Rule 19 of the Appellate Tribunal Rules, 1963. 3. Therefore, keeping in view the above, the appeal filed by the assessee is dismissed for non-prosecution. The assessee, if so advised, shall be free to move this Tribunal praying for recalling of this order and explaining the reasons for non-compliance etc. and if the Bench is so satisfied about the reasons etc, then this order shall be recalled.

4.

In the result, the appeal filed by the assessee is dismissed. Order pronounced in the open court on 26/02/2019. - - (BEENA A. PILLAI) ACCOUNTANT MEMBER Dated: 26/02/2019 A K Keot

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