M/S. A.R. BUILDERS PVT. LTD.,CHENNAI vs. DCIT, CHENNAI

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ITA 2549/CHNY/2016Status: DisposedITAT Chennai10 July 2017AY 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 noted that neither the Authorized Representative (AR) nor the Departmental Representative (DR) appeared for the hearing. Since the assessee was not present and no adjournment was sought, the Tribunal concluded that the assessee was not interested in pursuing the appeal.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2008-09. The appeal was adjourned multiple times for various reasons, including the non-appearance of the counsel and the filing of documents.

What were the issues?

The primary issue was the non-appearance of the assessee's counsel during the hearing, leading to the dismissal of the appeal.

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, A/“SMC” BENCH, CHENNAI

Before: SHRI CHANDRA POOJARI

Hearing: 10.07.2017

: 10.07.2017 सुनवाई क� तार�ख/ Date of hearing : 10.07.2017 घोषणा क� तार�ख /Date of Pronouncement आदेश / O R D E R

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

1.

This appeal is filed by the assessee, aggrieved by the order of the Learned Commissioner of Income Tax(A)-1, Chennai dated 07.06.2016 pertaining to assessment year 2008-09.

2.

In this case, I notice from the record that this appeal was adjourned for non-appearance of the counsel on 02.01.2017 and at the request of ld.A.R on 21.02.2017 & 02.05.2017 for filing

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