M/S SHREEKUNJ SECURITIES PVT. LTD.,KOLKATA vs. ITO, WD-3(1), KOLKATA, KOLKATA

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ITA 308/KOL/2016Status: DisposedITAT Kolkata09 October 2017AY 2010-20112 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 assessee is not interested in pursuing the appeal. Therefore, the appeal is dismissed for non-prosecution.

What were the facts?

The assessee's appeal for assessment year 2010-2011 was listed for hearing. However, neither the assessee nor their representative appeared, and no adjournment request was filed.

What were the issues?

Whether an appeal should be dismissed for non-prosecution when the appellant fails to appear for the hearing.

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, “D”, BENCH KOLKATA

Hearing: 09/10/2017Pronounced: 09/10/2017

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