SUNDAR SHAW L/H OF LAL BEHARI SHAW,KOLKATA vs. ACIT, CIRCLE-26, KOLKATA, KOLKATA

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ITA 2340/KOL/2016Status: DisposedITAT Kolkata28 December 2018AY 2008-093 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 as they failed to appear and provide reasons for absence. Therefore, the appeal is liable to be dismissed for non-prosecution.

What were the facts?

The assessee's appeal for assessment year 2008-09 was scheduled for hearing multiple times. Despite notices sent via RPAD, the assessee failed to appear for the hearing and did not file any adjournment petition.

What were the issues?

Whether an appeal can be dismissed for non-prosecution when the appellant fails to appear for the hearing.

Which sections of the Income-tax Act were involved?

Section 147

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: Hon’ble Shri J.S.Reddy, AM & Shri S.S.Godara, JM]

Hearing: 18.12.2018Pronounced: 28.12.2018

ORDER Per S.S.Godara, JM

1.

This assessee’s appeal for assessment year 2008-09 arises from the Commissioner of Income Tax (Appeals)-7, Kolkata’s order in appeal No.134/CIT(A)- 7/Kol/Cir-26/16-17 dated 18.10.2016 involving proceedings u/s 147 of the Income Tax Act, 1961 (hereinafter referred to as the ‘Act’).

2. This appeal was fixed for hearing on several dates. On 15.11.2018 the case was adjourned to 18.12.2018 i.e. today. The notice was also sent through RPAD to the assessee. When the case was called up for hearing, none appeared on behalf of the assessee and no adjournment petition was preferred by the assessee. It means that assessee is not interested to prosecute the 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 :-

Mr. Sundar Shaw, Legal Heir of Lal Behari Shaw A.Yr.2008-09 “1. In the case of CIT vs B.N.Bhattacharjee 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.

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 assessee, if so desires, shall be free to move this Tribunal praying for recalling this order by explaining with proper reasons for non-compliance, then this order may be recalled.

4.

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

Order pronounced in the Court on 28.12.2018

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