GI INDIA SECURITY PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 3607/DEL/2015Status: DisposedITAT Delhi15 October 2018AY 2010-113 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 conduct indicated a lack of interest in prosecuting the appeal. Therefore, the appeal was dismissed for non-prosecution.

What were the facts?

The assessee's appeal was listed for hearing before the ITAT. Despite being adjourned once previously due to non-appearance, the assessee again failed to appear on the scheduled date. No petition for adjournment was filed.

What were the issues?

The primary issue was whether an appeal should be dismissed due to the assessee's persistent non-appearance and failure to prosecute the case.

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 : A : NEW DELHI

Before: SHRI R.K. PANDA & SHRI KULDIP SINGH

For Respondent: Shri B.P. Singh, Sr.DR
Hearing: 15.10.2018Pronounced: 15.10.2018

BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2010-11 GI India Security Pvt. Ltd., Vs. DCIT, A-264, 1st Floor, Circle-12(1), Okhla Industrial Area, Phase-I, New Delhi. New Delhi. PAN : AACCG4744Q (Appellant) (Respondent) Appellant by : None Respondent by: Shri B.P. Singh, Sr.DR Date of Hearing : 15.10.2018 Date of Pronouncement: 15.10.2018 ORDER

PER R.K. PANDA, AM:

1.

This appeal by the assessee is directed against the order dated 23rd March, 2015 of the CIT(A)-15, New Delhi relating to Assessment Year 2010-11.

2.

None appeared on behalf of the assessee. It was seen that on the last occasion, due to non-appearance by anybody on behalf of the assessee, the case was adjourned for today. However, when the name of the assessee was called, none appeared on behalf of the assessee nor any petition seeking any adjournment was filed. This type of conduct on the part of the assessee shows that it is not interested in prosecuting the appeal filed by it.

The appeal filed by the assessee is, therefore, liable to be dismissed, for non-prosecution. Our above view finds support from the following decisions:-

1. 1. CIT vs. B.N. Bhattachargee & anr., 118 ITR 461, wherein their Lordships have held: “The appeal does not mean merely filing of the appeal but effectively pursuing it.”

2. Estate of late Tukojirao Holkar vs. CWT, 223 ITR 480 (M.P.), wherein, while dismissing the reference made at the instance of the assessee in default, their Lordships made the following observation:- “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 reference, the court is not bound to answer the reference.”

3. Commissioner of Income-tax vs. Multiplan India (P.) Ltd, 38 ITD 320 (Del.), wherein the appeal filed by the revenue before the Tribunal, was fixed for hearing. But on the date of hearing nobody represented the revenue/appellant nor any communication for adjournment was received. There was no communication or information as to why the revenue chose to remain absent on that date. The Tribunal on the basis of inherent powers, treated the appeal filed by the revenue as unadmitted in view of the provision of Rule 19 of the Income-tax (Appellate Tribunal) Rules, 1963.

3.

In the result, the appeal filed by the assessee is dismissed for non- prosecution.

The decision was pronounced in the open court on 15.10.2018.

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