SHRI HARBHAJAN SINGH CHADHA,MORADABAD vs. DCIT, NEW DELHI

ITA 672/DEL/2016Status: DisposedITAT Delhi10 May 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 observed that the appellant had lost interest in pursuing the appeals. Consequently, the appeals were dismissed in default.

What were the facts?

The assessee's counsel had previously requested an adjournment, and the hearing was rescheduled at the assessee's request. On the rescheduled date, neither the assessee nor their representative appeared, nor was any adjournment application received.

What were the issues?

The primary issue was the non-appearance of the assessee and their lack of interest in prosecuting the appeals.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH “C” NEW DELHI

Before: SHRI I.C. SUDHIR & SHRI PRASHANT MAHARISHI

For Respondent: Shri Ravinder Mani, Sr. DR

PER I.C. SUDHIR: JUDICIAL MEMBER At the time of last date of hearing i.e. 06.04.2016, the learned counsel for the assessee requested for adjournment. The Bench fixed the next date of hearing for today i.e. 10.05.2016 at the request of the assessee itself. Neither anyone appeared on behalf of the assessee nor any application for adjournment has been received in this behalf. It is thus apparent that the appellant has lost interest in pursuing the present appeals. The present appeals are accordingly dismissed in default.

These appeals are accordingly dismissed. Order pronounced in the open court on 10 .05.2016 ( PRASHANT MAHARISHI ) JUDICIAL MEMBER Dated: 10 /05/2016 Mohan Lal

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