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Facts
The assessee appealed against the CIT(A) order for A.Y. 2014-15, challenging an addition of Rs. 48,48,889/- for bogus net Long Term Capital Gains (LTCG) and the validity of the CIT(A) order. Despite multiple notices, the assessee consistently failed to appear for hearings throughout the appellate proceedings.
Held
The Tribunal highlighted serious defects and provided the assessee an opportunity to rectify them and comply with notices. However, as the assessee neither rectified the defects nor complied with the notices, the Tribunal was compelled to dismiss the appeal due to non-compliance.
Key Issues
The key issues were the justification of the Rs. 48,48,889/- addition for bogus net LTCG and the validity of the CIT(A)'s order, ultimately leading to the dismissal of the appeal due to the assessee's consistent non-compliance.
Sections Cited
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Income Tax Appellate Tribunal, DELHI BENCH “A” NEW DELHI
Before: SHRI SAKTIJIT DEY & SHRI N.K. BILLAIYA
: None Assessee by Department by : Sh. Kanv Bali, Sr. DR Date of hearing : 01-04-2024 : 01-04-2024 Date of pronouncement O R D E R
PER N.K BILLAIYA, AM :
This appeal by the assessee is preferred against the order of the CIT(A)-12, New Delhi dated 15.12.2017 pertaining to A.Y. 2014-15.
The assessee is aggrieved by the addition of Rs.4848889/- being addition on account of bogus net LTCG. The assessee has also challenged the validity of the order passed by the CIT(A).
Our record show that this appeal was listed for hearing on 16.12.2021 and thereafter on each date of hearing none appeared on behalf of the assessee inspite of several notices.
on 18.01.2024 the bench pointed out some serious defects and allowed the assessee an opportunity to rectify the same neither the defects have been rectified nor the assessee has complied with the notices, therefore, we are left with no choice but to dismiss the appeal.
Order pronounced in the open court on 01.04.2024.