V.SUGNANA KUMARI DEO,GANJAM vs. DCIT, BERHAMPUR

ITA 437/CTK/2015Status: DisposedITAT Cuttack29 August 2017AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal inferred that the assessee was not interested in pursuing the appeal due to non-appearance. Consequently, the appeal was dismissed for non-prosecution.

What were the facts?

The assessee filed an appeal against the order of the CIT(A) for the assessment year 2010-2011. The appeal was listed for hearing on multiple dates, but the assessee or their representative failed to appear.

What were the issues?

The primary issue was the non-prosecution of the appeal by the assessee, leading to its dismissal.

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Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

Before: S/SHRI N.S SAINI & PAVAN KUMAR GADALE

For Respondent: Shri D.K.Pradhan, DR
Hearing: 29/08Pronounced: 29/08

Per N.S.Saini, AM This is an appeal filed by the assessee against the order of the CIT(A)—1, Bhubaneswar dated 14.8.2015 for the assessment year 2010-

2011.

2. The appeal was fixed for hearing on 26.7.2017 when ld A.R. sought

time to file the paper book. Therefore, the case was adjourned to 29.8.2017 and both the parties were informed in the court. However, on 29.8.2017, when the matter was called for hearing, no one appeared on behalf of the assessee nor any application for adjournment was filed.

It is therefore inferred that the assessee is not interested in pursuing the appeal which is hereby dismissed for non-prosecution following the order Asse ssment Year : 20 10- 201 1 of the Delhi Bench of the Tribunal in the case of CIT vs. Mul

The order continues below.

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