M/S. SATABDI INVESTMENT CONSULTANT PVT. LTD.,KOLKATA vs. ITO, WARD - 1(3), KOLKATA, KOLKATA

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ITA 662/KOL/2018Status: DisposedITAT Kolkata01 February 2019AY 2008-092 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 absent and had not filed any petition for time. It was concluded that the assessee was not interested in pursuing the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for AY 2008-09. At the time of hearing, there was no representation from the assessee, nor was any adjournment sought.

What were the issues?

The primary issue was whether the appeal should be dismissed due to the non-prosecution by the assessee.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, KOLKATA BENCH “D”, KOLKATA

For Respondent: DR JCIT
Hearing: 28.01.2019Pronounced: 01.02.2019

ORDER

PER S.S. VISWANETHRA RAVI, JUDICIAL MEMBER This appeal filed by the assessee against the order dated 16.02.2018 passed by CIT(A)-19, Kolkata for AY 2008-09.

2.

At the time of hearing, when the above appeal came up for hearing on 28.01.2019, we find no representation on behalf of the assessee nor any application filed seeking adjournment. The assessee called absent and in the absence of any representation on behalf of the assessee or petition seeking time, it appears that the assessee is not interested in pursuing the appeal. Accordingly, the appeal of the assessee is dismissed for non- prosecution.

3.

In the result, the appeal of the assessee is dismissed for non- prosecution. Order pronounced in the open court on 01.02.2019.

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