SMT. ANIMA DAS (DECEASED), L/H DEBABRATA DAS & ORS.,KOLKATA vs. ITO, WARD - 25(3), KOLKATA, KOLKATA

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ITA 638/KOL/2018Status: DisposedITAT Kolkata06 November 2018AY 2013-143 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's failure to appear and prosecute the appeal indicates a lack of interest. Consequently, the appeal is dismissed for non-prosecution.

What were the facts?

The assessee's appeal for assessment year 2013-14 was listed for hearing on multiple dates. On the scheduled date of hearing, neither the assessee nor their representative appeared before the tribunal, and no adjournment petition was filed.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 143(3)

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, “SMC” BENCH : KOLKATA

Before: Hon’ble Shri S.S.Godara, JM]

Hearing: 06.11.2018Pronounced: 06.11.2018
1.

This appeal of the assessee for assessment year 2013-14 is directed against the order of the Commissioner of Income Tax (Appeals)-7, Kolkata [in short the CITA] in Appeal No.214/CIT(A)-7/Kol/Wd-25(3)/15-16 dated 14.11.2017 involving proceedings u/s 143(3) of the Income Tax Act, 1961 ( in short the ‘Act’).

2. This appeal was fixed for hearing on several dates i.e. 26.06.2018, 06.08.2018 and 06.11.2018. On 06.08.2018 the case was adjourned to 06.11.2018 . 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 Smt. Anima Das (Deceased)L/H Debabrata Das & Ors. A.Yr.2013-14 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 :-

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 06.11.2018

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