INDIA YAMAHA MOTOR PRIVATE LTD.,NEW DELHI vs. DCIT, NEW DELHI

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ITA 1720/DEL/2014Status: DisposedITAT Delhi11 May 2016AY 2009-103 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, citing the principle that law aids the vigilant and not those who sleep on their rights, and following various High Court and Supreme Court judgments, dismissed the appeal for non-prosecution.

What were the facts?

The assessee's appeal was listed for hearing twice, but neither the assessee nor their representative appeared, nor was any adjournment sought. The Tribunal noted that notices were sent via RPAD to the assessee's address.

What were the issues?

The primary issue was the assessee's failure to prosecute their appeal, leading to its dismissal for non-appearance.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(4)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, DELHI BENCH ‘I-1’, NEW DELHI

Hearing: 11.05.2016Pronounced: 11.05.2016

IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Sh. N. K. Saini, AM And Smt. Beena Pillai, JM Asstt. Year : 2009-10 India Yamaha Motor Pvt. Ltd., Vs Dy. Commissioner of Income Tax, First Floor, The Great Eastern Circle-11(1), C.R. Building, Centre, 70, Nehru Place, Behind New Delhi IFCI Tower, New Delhi-110019 (APPELLANT) (RESPONDENT) PAN No. AABCI7552F Assessee by : None Revenue by : Sh. Amrendra Kumar, CIT DR Date of Hearing : 11.05.2016 Date of Pronouncement : 11.05.2016 ORDER Per N. K. Saini, AM:

This is an appeal by the assessee against the order dated 20.01.2014 passed by the AO u/s 143(3) r.w.s. 144C of the Income Tax Act, 1961.

2.

Earlier this case was fixed for hearing on 11.02.2016, however, nobody was present on behalf of the assessee neither any adjournment was sought. Therefore, the case adjourned for today i.e. 11.05.2016 and the notice of hearing was issued through RPAD on 11.02.2016 at the address mentioned in Form No. 36B but when the case was called for hearing neither 2 India Yamaha Motor Pvt. Ltd. anybody was present on behalf of the assessee nor adjournment was sought. It, therefore, appears that the assessee is not interested to prosecute the matter.

3.

The law aids those who are vigilant, not those who sleep upon their rights. This principle is embodied in well known dictum, “VIGILANTIBUS ET NON DORMIENTIBUS JURA SUB VENIUNT’. Considering the facts and keeping in view the provisions of rule 19(2) of the Income-tax Appellate Tribunal Rules as were considered in the case of CIT vs. Multiplan India Ltd., (38 ITD 320)(Del), we treat this appeal as unadmitted.

4.

Similar view has been taken by the Hon’ble Madhya Pradesh High Court in the case of Estate of Late Tukojirao Holkar vs. CWT (223 ITR 480) wherein it has been held as under:

“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.” 5. Similarly, Hon’ble Punjab & Haryana High Court in the case of New Diwan Oil Mills vs. CIT (2008) 296 ITR 495) returned the reference unanswered since the assessee remained absent and there was not any assistance from the assessee.

3 India Yamaha Motor Pvt. Ltd. 6. Their Lordships of Hon’ble Supreme Court in the case of CIT vs. B. Bhattachargee & Another (118 ITR 461 at page 477-478) held that the appeal does not mean, mere filing of the memo of appeal but effectively pursuing the same.

7.

So, respectfully by following the view taken in the cases cited supra, we dismiss the appeal for non-prosecution with the liberty to the assessee to move the appropriate application under Rule 24 of the Income Tax Appellate Tribunal Rules, 1963 for recalling the order, if there was any sufficient cause for its non-appearance on 11.05.2016.

8.

In the result, the appeal filed by the assessee is dismissed. (Order Pronounced in the Court on 11/05/2016)

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