ASSISTANCE TO INDIAN MINISTRIES TRUST,COIMBATORE vs. ACIT, COIMBATORE

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ITA 2088/CHNY/2016Status: DisposedITAT Chennai23 March 2017AY 2010-112 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, considering the consistent non-appearance of the assessee, concluded that the assessee was not interested in pursuing the appeal. Therefore, the appeal was dismissed in limine.

What were the facts?

The assessee filed an appeal before the ITAT. Despite multiple notices and opportunities, the assessee failed to appear before the tribunal on the hearing dates. No request for adjournment was received.

What were the issues?

Whether the appeal should be dismissed due to the assessee's persistent non-appearance and lack of interest in pursuing the matter.

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, ‘SMC’ ‘B’ BENCH, CHENNAI

Before: Shri A. Mohan Alankamony

Hearing: 23.03.2017

आदेश / O R D E R

1.

This appeal by the assessee is directed against the order passed by the Ld. Commissioner of Income Tax (Appeals)-2, Coimbatore dated 31.03.2016 in IT Appeal No.33/14-15 for the assessment year 2010-11.

2.

In this appeal, notice of hearing was sent to the assessee by Registered Post with Acknowledgement Card intimating the assessee that the appeal is fixed for hearing on 23.03.2017. However, on 23.03.2017, none appeared on behalf of the assessee, nor any request for adjournment was received. Similarly on the earlier occasions i.e., on 04.10.2016 & 03.01.2017 also none appeared on behalf of the assessee.

3.

In view of the above, we are of the considered opinion that the assessee is not interested in pursuing the appeal filed before this Tribunal. Hence, following the decision of the Delhi Bench in the case of CIT v. Multiplan India P. Ltd., reported in 38 ITD 320 and the judgment of the Hon'ble Madhya Pradesh High Court in the case of Late Tukojirao Holkar (223 ITR 480), we dismiss the appeal in limine.

4.

In the result, the appeal of the assessee is dismissed.

Order pronounced in the open court on the 23rd March, 2017.

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