AKAMAI CONSTRUCTION PVT. LTD. vs. ACIT, SAMBALPUR

ITA 263/CTK/2015Status: DisposedITAT Cuttack28 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. Therefore, the appeal was dismissed in limine.

What were the facts?

The assessee filed an appeal against the CIT(A)'s order. Notices sent to the assessee were returned unserved. The assessee did not appear for the hearing nor filed an adjournment application.

What were the issues?

The primary issue was the non-appearance of the assessee and the lack of interest shown in pursuing the appeal.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, CUTTACK BENCH, CUTTACK

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

For Respondent: Shri D.K.Pradhan, DR
Hearing: 28/08Pronounced: 28/08

Per N.S.Saini, AM This is an appeal filed by the assessee against the order of the CIT(A)-Cuttack, dated 27.2.2015 for the assessment year 2010-2011. 2. The notice of hearing dated 21.6.2017 sent to the assessee fixing

the hearing on 2.8.2017 by Speed Post was returned back unserved by the postal authorities. No other address has been furnished by the assessee to serve the notice of hearing. Hence, on 2.8.2017, the Bench

directed to issue the notice of hearing through ld D.R. fixing the hearing

on 28.8.2017. On 28.8.2017, when the matter was called for hearing, no one appeared on behalf of the assessee nor any application for adjournment was filed. From the above, we infer that the assessee is not Asse ssment Year :

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Recent GST High Court judgments

Search GST case law →