YASHWANT SINGH THAKUR,KALAHANDI vs. DCIT, CIRCLE-1(1), BHUBANESWAR

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ITA 213/CTK/2016Status: DisposedITAT Cuttack12 October 2017AY 2011-123 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that filing an appeal requires effective prosecution. Since the assessee failed to appear and prosecute the appeal, it is liable to be dismissed.

What were the facts?

The assessee filed an appeal against an order of the CIT(A). Notice for the hearing was sent to the assessee, but no one appeared on their behalf. The assessee also did not provide any reason for their absence.

What were the issues?

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

Which sections of the Income-tax Act were involved?

Section 144

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, CUTTACK BENCH CUTTACK

Before: SHRI N.S.SAINI, AM & SHRI PAVAN KUMAR GADALE, JM

Hearing: 12/10/2017Pronounced: 12/10/2017

Per Shri Pavan Kumar Gadale, JM: The assessee has filed an appeal against the order of CIT(A)-1, Bhubaneswar, passed in ITAppeal No.0407/14-15, dated 24.02.2016, u/s.144 of the Income Tax Act.

2.

This appeal came for hearing today i.e. on 12.10.2017. The notice was sent to the assessee for hearing by registered post with AD on 15.09.2017 to the address given by the assessee in column no.10 of Form No.

36.

However no one was present on behalf of the assessee on the date of hearing. It means that assessee is not interested to prosecute the appeal. Hence, the appeal filed by the assessee is liable to be dismissed for non prosecution. For this view, we find support from the following decisions :-

2 “1. In the case of CIT vs B.N.Bhattachrgee and another, reported in 118 ITR 461 [relevant pages 477 & 478] wherein their Lordships have held that: “The appeal does not mean merely filing of the appeal but effectively pursuing it.”

2.

In the case of Estate of late Tukojirao Holkar vs CWT; 223 ITR 480 (MP) while dismissing the reference made at the instance of the assessee in default made following observation in their order : “If the party, at whose instance the reference is made, fails to appear at the hearing, or fails in taking steps for preparation of the paper books so as to enable hearing of the reference, the court is not bound to answer the reference.”

3.

In the case of Commissioner of Income-tax vs Multiplan India (P) Ltd.: 38 ITD 320(Del), the appeal filed by the revenue before the Tribunal, which was fixed for hearing. But on the date of hearing nobody represented the revenue/appellant nor any communication for adjournment was received. There was no communication or information as to why the revenue chose to remain absent on that date. The Tribunal on the basis of inherent powers, treated the appeal filed by the revenue as un admitted in view of the provisions of Rule 19 of the Appellate Tribunal Rules, 1963. 3. Considering the above judicial pronouncements, we dismiss the appeal of the assessee for non-prosecution.

4.

The assessee, if so desired, shall be free to move this Tribunal praying for recalling this order and explaining reasons for non-compliance etc. then this order may be recalled.

5.

In the result, appeal filed by the assessee is dismissed for non- prosecution. Order pronounced in the open court on this 12/10/2017. (N. S. SAINI) (PAVAN KUMAR GADALE) ऱेखा सदस्य / ACCOUNTANT MEMBER न्यानयक सदस्य / JUDICIAL MEMBER कटक Cuttack; ददनांक Dated 12/10/2017 प्र.कु.मि/PKM, Senior Private Secretary आदेश की प्रनिलऱपप अग्रेपषि/Copy of the Order forwarded to : अपीलाथी / The Appellant- 1. प्रत्यथी / The Respondent- 2. आयकर आयुक्त(अपील) / The CIT(A), 3. आयकर आयुक्त / CIT 4. 5. निभागीय प्रनतनिनर्, आयकर अपीलीय अनर्करण, कटक / DR, ITAT, Cuttack गार्ड फाईऱ / Guard file. 6. 3 सत्यापपत प्रतत ////

आदेशािुसार/ BY ORDER,

(Senior Private Secretary) आयकर अपीऱीय अधिकरण, कटक / ITAT, Cuttack

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