SWAGATAM MERCHANDISE PVT. LTD.,KOLKATA vs. PCIT, CIR-3, KOLKATA, KOLKATA

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ITA 404/KOL/2016Status: DisposedITAT Kolkata25 July 2016AY 2010-20113 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee's failure to appear or provide an updated address indicates a lack of interest in prosecuting the appeal. Therefore, the appeal is liable to be dismissed for non-prosecution.

What were the facts?

The assessee's appeal was fixed for hearing, but the notice sent to their registered address was returned unserved as 'Not found'. The assessee did not inform the Tribunal of any new address.

What were the issues?

Whether an appeal can be dismissed for non-prosecution when the assessee fails to appear for hearing and update their address.

Which sections of the Income-tax Act were involved?

Section 263

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Cases cited in this judgment(3)Show list

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Income Tax Appellate Tribunal, “D” BENCH : KOLKATA

Before: Hon’ble Shri P.M.Jagtap, AM & Sri N.V.Vasudevan, JM ]

This is an appeal by the Assessee against the order dated 03.11.2015 of Pr.CIT- 3, Kolkata passed u/s 263 of the I.T.Act relating to AY 2010-11.

2.

The case was fixed for hearing on 25.07.2016. The notice was sent to the assessee for hearing by registered post with AD on 23.06.2016 to the address given by the assessee in column no.10 of Form No.36. But the notice returned unserved with the remark by the postal authorities as “Not found”.The assessee has not cared to inform the new address to the Tribunal. It means that assessee is not interested to prosecute the appeal. Hence the appeal filed by the assessee is liable to be dismissed for non prosecution. For this view we find support from the following decisions :- “1. In the case of CIT vs B.N.Bhattachrgee and another, reported in 118 ITR 461 [relevant pages 477 & 478] wherein their Lordships have held that : “The appeal does not mean merely filing of the appeal but effectively pursuing it.”

2 Swagatam Merchandise (P)Ltd. A.Yr.2010-11 2. In the case of Estate of late Tukojirao Holkar vs CWT; 223 ITR 480 (MP) while dismissing the reference made at the instance of the assessee in default made following observation in their order : “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.”

3.

In the case of Commissioner of Income-tax vs Multiplan India (P) Ltd.: 38 ITD 320(Del), the appeal filed by the revenue before the Tribunal, which was fixed for hearing. But on the date of hearing nobody represented the revenue/appellant nor any communication for adjournment was received. There was no communication or information as to why the revenue chose to remain absent on that date. The Tribunal on the basis of inherent powers, treated the appeal filed by the revenue as un admitted in view of the provisions of Rule 19 of the Appellate Tribunal Rules, 1963.

3. The assessee, if so desired, shall be free to move this Tribunal praying for recalling this order and explaining reasons for non-compliance etc. then this order may be recalled.

4.

In the result, the appeal of the assessee is dismissed for non-prosecution.

Order pronounced in the Court on 25.07.2016.

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