LILU RAM,GURGAON vs. ITO, WARD- 2(5), GURGAON

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ITA 160/DEL/2018Status: DisposedITAT Delhi13 June 2018AY 2011-122 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, following established legal principles and case law, held that the assessee's failure to appear indicates a lack of interest in prosecuting the appeal. The appeal was treated as unadmitted.

What were the facts?

The assessee filed an appeal before the ITAT against the order of the CIT(A). The date of hearing was duly notified to the assessee. However, the assessee did not appear for the hearing.

What were the issues?

Whether an appeal can be dismissed for non-prosecution due to the assessee's absence during the hearing.

Which sections of the Income-tax Act were involved?

Not Applicable

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(4)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 BENCHES “SMC”: DELHI

Before: SHRI BHAVNESH SAINI

Hearing: 13.06.2018Pronounced: 13.06.2018

ORDER This appeal by assessee has been directed against the order of Ld. CIT(A), Gurgaon dated 04.10.2017 for the A.Y. 2011-12. 2. None appeared on behalf of the assessee despite notifying the date of hearing through Regd. Post. It therefore appears that assessee is no more interested in prosecuting the appeal, and the appeal of assessee is liable to be dismissed as ‘unadmitted’.

3.

The law aids those who are vigilant, not those who sleep upon their rights. This principle is embodied in well known dictum, “VIGILANTIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT’. Considering the facts and keeping in view the provisions of rule 19(2) of the Income-tax Appellate Tribunal Rules as were considered in the case of CIT vs. Multiplan India Ltd., (38 ITD 320)(Del), I treat this appeal as unadmitted.

4.

Similar view has been taken by the Hon’ble Madhya Pradesh High Court in the case of Estate of Late Tukojirao Holkar vs. CWT (223 ITR 480) wherein it has been held as under:

“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 ITA 160/Del/2018, A.Y.2011-12 Sh. Lilu Ram vs. ITO, Gurgaon paper books so as to enable hearing of the reference, the court is not bound to answer the reference.”

5.

Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee.

6.

Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the same.

7.

Respectfully following the view taken in the cases cited supra, I dismiss the appeal for non-prosecution. Order pronounced in the open Court on 13.06.2018.

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