GHANSHYAM DEALCOM PVT. LTD.,KOLKATA vs. ITO, WARD-1(1), KOLKATA, KOLKATA

PDF · subscribers
ITA 1039/KOL/2017Status: DisposedITAT Kolkata31 May 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 appeal was not being prosecuted by the assessee. Citing various judicial precedents, the Tribunal dismissed the appeal for non-prosecution.

What were the facts?

The assessee's appeal for assessment year 2008-2009 was listed for hearing multiple times. Despite notices being served, no one appeared on behalf of the assessee, 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, “B”, BENCH KOLKATA

Hearing: 31/05/2018Pronounced: 31/05/2018

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

//True Copy// By Order

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

Recent GST High Court judgments

Search GST case law →