M/S. P PRAFUL & CO AGENCY(INDIA)PVT. LTD,AHMEDABAD vs. PR. CIT-3, AHMEDABAD

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ITA 528/AHD/2019Status: DisposedITAT Ahmedabad07 August 2024AY 2014-15Bench: Shri T.R. Senthil Kumar (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)3 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 found no merit in the grounds raised by the assessee due to lack of substantiating records and non-cooperation. The appeal was dismissed for non-prosecution.

What were the facts?

The assessee filed an appeal against a revision order. The assessee did not appear for multiple hearings, and notices were returned unserved. The National Company Law Tribunal (NCLT) order was placed on record, but its relevance to the appeal was unclear.

What were the issues?

Whether the revision order passed by the Pr.CIT was valid and whether the assessment order was passed without jurisdiction. The primary issue became the assessee's failure to prosecute the appeal.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 127

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, AHMEDABAD “B” BENCH

Before: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinha

M/s. P. Praful & Co. Agency The PR.CIT-3, (India) Private Limited, Ahmedabad 508, Narayan Chamber Vs Ashram Road, Ahmedabad PAN: AAFPC5596C (Appellant) (Respondent) Assessee Represented: None Revenue Represented: Shri Aarsi Prasad, CIT-DR Date of hearing : 10-07-2024 Date of pronouncement : 07-08-2024 आदेश/ORDER PER : T.R. SENTHIL KUMAR, JUDICIAL MEMBER:-

This appeal is filed by the Assessee as against the Revision order dated 14.03.2019 passed by the Principal Commissioner of Income Tax-3, Ahmedabad, arising out of the assessment order passed under section 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) relating to the Assessment Year 2014-15.

2. The Grounds of Appeal raised by the assessee reads as under: 1. The order passed by the Ld. Pr.CIT is against law, equity & justice.

Page No 2 M/s. P. Praful & Co. Agency (India) Pvt. Ltd. vs. Pr.CIT

2.

The assessment order passed by the Assessing Officer is without jurisdiction as no order u/s. 127 of the Act was passed to give jurisdiction to Ld. A.O. to assume jurisdiction. Hence revisional order passed by the Pr.CIT is bad and illegal.

3. The Ld. Pr.CIT has erred in law and on facts in considering that order passed by Ld. A.O. as erroneous and prejudicial to the interest of revenue. 4. The appellant craves liberty to add, amend, alter or modify all or any grounds of appeal before final appeal.

3.

Today is the 33rd hearing of the above appeal, None appeared on behalf of the assessee in spite of service of notices which were also returned unserved as party ‘Left’ the above address.

4.

Ld. CIT-DR appearing for the Revenue placed on record order passed by National Company Law Tribunal, Ahmedabad vide order dated 26.04.2024 in IA/724(AHM)2021 in CP(IB) 140 of 2020 wherein the present assessee is one of the respondent in the above proceedings. Ld. NCLT directed the Resolution Professional to appear on next date of hearing and clarify as to why dissolution application has been filed when there are so many IAs pending and there are two Financial Creditors have also appeared in those matters. List for further consideration on 28-06-2024.

5 From reading of the above order of Ld. NCLT, it is not very clear whether the present appeal before us for the A.Y. 2014-15 has any connection with the NCLT matters and the grounds raised before us has any relevance. However no records are produced before us by the assessee to substantiate the above grounds of appeal. Further the assessee is also not co-operative to the hearings of the appeal before this Tribunal. Ld. CIT-DR also confirmed that the Page No 3. M/s. P. Praful & Co. Agency (India) Pvt. Ltd. vs. Pr.CIT Assessing Officer had already given effect to the Revision order and however the status of further appeal before Ld. CIT(A) could not be verified. Therefore in the absence of any details, materials on record before us, we do not find any merit in the grounds raised by the Assessee. Thus the present appeal filed by the assessee is liable to be dismissed for non-prosecution.

5.

In the result, the appeal filed by the Assessee is dismissed.

Order pronounced in the open court on 07-08-2024 Sd/- Sd/- (NARENDRA PRASAD SINHA) (T.R. SENTHIL KUMAR) ACCOUNTANT MEMBER True Copy JUDICIAL MEMBER Ahmedabad : Dated 07/08/2024 आदेश क� ��त�ल�प अ�े�षत / Copy of Order Forwarded to:- 1. Assessee 2. Revenue 3. Concerned CIT 4. CIT (A) 5. DR, ITAT, Ahmedabad 6. Guard file. By order/आदेश से,

उप/सहायक पंजीकार आयकर अपील�य अ�धकरण, अहमदाबाद

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