CHUNILAL RAMKUMAR & SONS,KOLKATA vs. ITO, WARD - 45(4), KOLKATA, KOLKATA

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ITA 1351/KOL/2018Status: DisposedITAT Kolkata12 December 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 held that the assessee is not interested in prosecuting the appeal. The law assists those who are vigilant and not those who sleep over their rights.

What were the facts?

The assessee's appeal was listed for hearing multiple times, but no representative appeared on behalf of the assessee on the scheduled date. The assessee also did not make any request for adjournment.

What were the issues?

Whether an appeal can be dismissed for non-prosecution due to the assessee's failure to appear or pursue the appeal.

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, “D”, BENCH KOLKATA

Before: SHRI S.S. VISWANETHRA RAVI, JM & DR. A.L.SAINI, AM

For Respondent: Shri Aloke Nag, Sr. DR
Hearing: 10/12/2018Pronounced: 12/12/2018

सुनवाई क� तार�ख / Date of Hearing : 10/12/2018 घोषणा क� तार�ख/Date of Pronouncement: 12/12/2018 आदेश / O R D E R

Per S.S. VISWANETHRA RAVI, AM:

1.

The captioned appeal filed by the assessee pertaining to assessment year 2011-2012, is directed against the order passed by ld. Commissioner of Income Tax (Appeals)-13, Kolkata dated 28.02.2018.

2.

Notice of hearing of this appeal was sent to the assessee at the address given by the assessee in Form No.36 intimating the date of hearing fixed on 24.09.18 and on which date the assessee sought adjournment, the appeal was adjourned to 15.11.18. This Tribunal adjourned the appeal to 10.12.18 for non-appearance of any Representative on behalf of assessee. This appeal was listed for hearing before the Tribunal on 10.12.18. Today i.e. on 10.12.18 when the case was called for hearing, none appeared on behalf of the assessee nor any request for adjournment was made. It means that assessee is not interested in prosecuting this appeal. Hence the appeal filed by the assessee is liable to be dismissed for non prosecution. For this view we find support from the following decisions :- (1). In the case of CIT vs B.N.Bhattachrgee and another, reported in 118 ITR 461 [relevant pages 477 & 478] wherein their Lordships have held that : “The appeal does not mean merely filing of the appeal but effectively pursuing it.”

2 Chunilal Ramkumar & Sons Assessment Year: 2011-12 (2). In the case of Estate of late Tukojirao Holkar vs CWT; 223 ITR 480 (MP) while dismissing the reference made at the instance of the assessee in default made following observation 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, the court is not bound to answer the reference.” (3). In the case of Commissioner of Income-tax vs Multiplan India (P) 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/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 un admitted in view of the provisions of Rule 19 of the Appellate Tribunal Rules, 1963.

3.

The law assists those who are vigilant and not those who sleep over their rights; i.e. “vigilantibus non dormientibus, jura subveniunt”.

4.

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

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