M/S. RST TUBES PVT. LTD.,GHAZIABAD vs. JCIT, GHAZIABAD

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ITA 5634/DEL/2015Status: DisposedITAT Delhi07 November 2016AY 2010-112 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 presumed the assessee was not serious in pursuing the appeal due to repeated non-appearance. The Tribunal dismissed the appeal in limine.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. Despite the appeal being adjourned at the assessee's request, no one appeared on behalf of the assessee during the hearing.

What were the issues?

The primary issue was the assessee's non-representation before the Tribunal despite opportunities provided.

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, DELHI BENCH: ‘SMC-3’ NEW DELHI

Before: SMT DIVA SINGH

Hearing: 29.09.2016Pronounced: 07.11.2016

The present appeal has been filed by the assessee assailing the correctness of the order dated 06.08.2016 of the CIT(A), Ghaziabad pertaining to 2010-11 AY on various grounds.

2.

However at the time of hearing, no one was present on behalf of the assessee. The appeal was passed over twice. Even in the third round, the position remained the same. The record shows that the appeal came for hearing on the last occasion on 09.08.2016 when it was adjourned on the written request of the assessee. The relevant order sheet entry reads as under:- “Hearing adjourned to 29.09.2016 at the written request of the assessee’s counsel. Both parties informed.” Sd/- (JM) 3. In the circumstances, despite an adjournment the assessee still chooses to remain unrepresented. Accordingly, in the peculiar facts and circumstances of the present case, it can be safely presumed that the assessee is not serious in pursuing the present appeal. Support is drawn from the order of the Tribunals in Commissioner of Income-Tax vs. Multi Plan India (P) Ltd.; 38 ITD 320 (Del) and Estate of Late Tukojirao Holkar vs. CWT: 223 ITR 480 (M.P).

4.

Before parting it is appropriate to add that in case the assessee is able to show that there was a reasonable cause for non-representation on the date of hearing, it would be at liberty if so advised to pray for a recall of this order. The said order was pronounced on the date of hearing itself in the open Court.

I.T.A .No.-5634/Del/2015

5.

In the result, the appeal of the assessee is dismissed in limine. The order is pronounced in the open court on 07th of November, 2016.

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