RAJ KUMAR PROP.,JIND vs. JCIT, HARYANA

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ITA 5167/DEL/2012Status: DisposedITAT Delhi29 June 2016AY 2009-102 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 the repeated non-appearance of the assessee and inferred a lack of seriousness in pursuing the appeal. Consequently, the appeal was dismissed in limine.

What were the facts?

The assessee's appeal was listed for hearing multiple times, but neither the assessee nor their representative appeared on the final date. This was despite previous instances where the appeal was dismissed ex-parte and later recalled.

What were the issues?

The primary issue was the assessee's persistent non-appearance before the Tribunal, leading to the dismissal of the appeal.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, DELHI BENCH ‘F’ NEW DELHI

Before: SHRI I.C. SUDHIR & SHRI L.P. SAHU

Hearing: 29.06.2016Pronounced: 29.06.2016

ORDER

Per L.P. Sahu, Accountant Member:

This appeal by the assessee is directed against the order dated 19.07.2012 passed by learned CIT(A)-Rohtak for the assessment year 2009- 10.

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