SUMAN SARKAR,HOOGHLY vs. ITO,WD-48(3), KOLKATA, KOLKATA

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ITA 536/KOL/2016Status: DisposedITAT Kolkata07 December 2017AY 2011-20122 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, noting the assessee's lack of interest in prosecuting the case, dismissed the appeal for want of prosecution, following established precedents.

What were the facts?

The assessee's appeal was listed for hearing multiple times, but no representation appeared on behalf of the assessee. The assessee also did not file any adjournment application.

What were the issues?

The primary issue was the assessee's failure to appear and prosecute their appeal before the tribunal.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)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 ‘A’, KOLKATA

Before: Shri Veeravalli Durga Rao, JM & Shri M. Balaganesh, AM]

order

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