MANICK LAL DEY,KOLKATA vs. ITO, WARD-45(3), KOLKATA, KOLKATA

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ITA 2240/KOL/2016Status: DisposedITAT Kolkata13 February 2018AY 2011-122 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, following established precedents, dismissed the assessee's appeals for want of prosecution. The assessee was granted liberty to seek recall of the order if they were serious about pursuing the appeals.

What were the facts?

The assessee failed to appear for the hearing of their appeals before the ITAT, Kolkata, despite receiving a notice. No adjournment application was filed. The assessee was also not represented by anyone.

What were the issues?

Whether an appeal can be dismissed for non-prosecution when the assessee fails to appear for the hearing and is not represented.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(4)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, KOLKATA BENCH “B” KOLKATA

Before: Shri N.V.Vasudevan & Shri Waseem Ahmed

O R D E R

PER Waseem Ahmed, Accountant Member:

1.

- Both appeals by the assessee for the assessment year 2011-12 are directed against the different order of Commissioner of Income Tax (Appeals)-13, Kolkata of even date i.e. 12.08.2016.

2.

Today when the matter was called on for hearing, there was no response from the side of the assessee nor filed any adjournment application filed by the assessee though notice of hearing was sent to assessee through RPAD. From the above, it is inferred that the assessee is not interested in pursuing its case.

3.

Considering the facts of the case and keeping in view the provisions of rule 19(2) of the Income-tax Appellate Tribunal Rules as were considered in the case of CIT vs. Multiplan India Ltd., (38 ITD 320)(Del), the assessee’s appeal is liable to be dismissed for want of prosecution.

4.

The Hon'ble Madhya Pradesh High Court in the case of Estate of Late Tukojirao Holkar vs. CWT (223 ITR 480) has held as under:

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