M/S. BAGARIA LEASING PVT. LTD.,KOLKATA vs. ITO, WARD - 1(3), KOLKATA, KOLKATA

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ITA 1327/KOL/2017Status: DisposedITAT Kolkata11 July 2018AY 2007-083 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 was not interested in prosecuting the appeals. Therefore, the appeals were liable to be dismissed for non-prosecution, citing legal precedents.

What were the facts?

The assessee's appeals for Assessment Years 2007-08 and 2008-09 were listed for hearing. Notices were sent to the assessee, but no one appeared on their behalf, nor was any adjournment requested.

What were the issues?

The primary issue was the non-prosecution of the appeal by the assessee, leading to its dismissal.

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. GODARA, JM & DR. A.L. SAINI, AM

Hearing: 10/07/2018Pronounced: 11/07/2018

आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : अपीलाथ� / The Appellant- M/s. Bagaria Leasing Pvt. Ltd. 1. ��यथ� / The Respondent.- ITO, Ward-1(3), Kolkata 2. आयकर आयु�त(अपील) / The CIT(A), 3. आयकर आयु�त / CIT 4. 5. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, कोलकाता / DR, ITAT, Kolkata 6. गाड� फाईल / Guard file.

//True Copy// By Order

Senior Private Secretary, Head of Office/D.D.O, I.T.A.T, Kolkata Benches, Kolkata.

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