PRANKRISHNA BAG,PURBA MEDINIPUR vs. ITO, WD-27(3), HALDIA, PURBA MEDINIPUR

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ITA 1022/KOL/2015Status: DisposedITAT Kolkata07 September 2017AY 2008-20092 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 appeal was not being prosecuted by the assessee, indicating a lack of interest. Therefore, the appeal was dismissed for non-prosecution.

What were the facts?

The assessee's appeal for assessment year 2008-09 was listed for hearing. However, neither the assessee nor their representative appeared, nor was any adjournment request filed. This was a repeated occurrence.

What were the issues?

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

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: 07/09/2017Pronounced: 07/09/2017

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