M/S SHIV SHAKTI INFROBUILD (P) LTD.,KOLKATA vs. ITO, WD-5(4), KOLKATA, KOLKATA

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ITA 904/KOL/2016Status: DisposedITAT Kolkata02 April 2018AY 2008-092 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 observed that the assessee was not seriously interested in pursuing the appeal. Relying on Supreme Court and ITAT precedents, the appeal was dismissed for non-appearance.

What were the facts?

The assessee's appeal was listed for hearing multiple times. Despite receiving notices, neither the assessee nor their representative appeared for the hearing, nor did they seek an adjournment.

What were the issues?

Whether an appeal can be dismissed for non-prosecution by the appellant. The conduct of the assessee in not pursuing the appeal.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “A” BENCH: KOLKATA

Hearing: 02.04.2018Pronounced: 02.04.2018

Per Shri A.T.Varkey, JM

1.

This appeal filed by the assessee is against the order of CIT(A)-2, Kolkata, dated 18.02.2016 for AY 2008-09.

2.

At the time of hearing fixed in this case i.e. on 02-04-2018, neither anybody appeared on behalf of the assessee nor has he filed any application seeking adjournment despite the fact that on last occasion also i.e. on 21.12.2017 hearing was adjourned as none appeared on behalf of the assessee and notice for hearing was sent by RPAD fixing the case for hearing on 19.02.2018. On 19.02.2018 bench did not function and the case was adjourned to 02.04.2018 and notice for hearing was affixed on the Notice Board of Income-tax Appellate Tribunal. It appears from this conduct of the assessee that assessee is not seriously interested in pursuing this appeal before the Tribunal. The Hon’ble Supreme Court in the case of CIT Vs. B. N. Bhattacharjee & Anr. 118 ITR 461 (SC) observed that preferring an appeal means effectively pursuing it and the law does not help a sleeping litigant. Hence, the assessee’s appeal is liable to be dismissed as un-admitted. We, therefore, relying upon the decision of ITAT Delhi Bench in the case of CIT Vs. Multiplan India (Pvt.) Ltd., 38 ITD 320 (Del), dismiss this appeal of the assessee for non-appearance.

Shiv Shakti Infrabuild (P) Ltd., AY 2008-09 3. We, further, make it clear that if the assessee is advised to move appropriate application to recall this order, then he is at liberty to do so for just cause and the Tribunal may decide in accordance to law.

4.

In the result, appeal of assessee is dismissed.

5.

Order is pronounced in the open court. Sd/- Sd/- (M. Balaganesh) (A. T. Varkey) Accountant Member Judicial Member Dated: 2nd April, 2018 Jd.(Sr.P.S.) Copy of the order forwarded to: 1. Appellant – Shiv Shakti Infrabuild (P) Ltd., 247/1, P. K. Guha Road, Kumarpara, Damdam, Kolkata-700 028. Respondent – ITO, Ward-5(4), Kolkata. 2 3. The CIT(A) , Kolkata.

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