THE JUTE CORPORATION OF INDIA LIMITED.,KOLKATA vs. D.C.I.T CIR - 1,KOLKATA, KOLKATA

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ITA 861/KOL/2013Status: DisposedITAT Kolkata21 April 2016AY 2008-20093 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 legal precedents, held that the law aids those who are vigilant and that an appeal requires effective pursuit, not just filing. Consequently, the appeal was treated as unadmitted.

What were the facts?

The assessee's appeal was listed for hearing multiple times, but the assessee failed to appear on each occasion. Despite receiving notice, the assessee did not prosecute the matter, even when seeking an adjournment without providing any reasons.

What were the issues?

The primary issue was the assessee's failure to appear and prosecute their appeal before the Income Tax Appellate Tribunal.

Which sections of the Income-tax Act were involved?

Not Applicable

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, KOLKATA BENCH ‘A’, KOLKATA

Before: Shri P. M. Jagtap, A.M. & Shri S.S.Viswanethra Ravi, J.M.)

For Respondent: Shri Sallong Yaden, Addl.CIT, Sr.DR
Hearing: 21.04.2016Pronounced: 21.04.2016

M/s. Anand Motor Agencies Ltd. Vs D.C.I.T., Circle-1, PAN: AABCT 8820B Kolkata (APPELLANT) (RESPONDENT) Appellant by : None Respondent by : Shri Sallong Yaden, Addl.CIT, Sr.DR Date of Hearing : 21.04.2016 Date of Pronouncement :21.04.2016 ORDER Shri S.S.Viswanethra Ravi, J.M. This appeal is preferred by the assessee against the order dated 19.02.2013 passed by the CIT(A)-XXIV, Kolkata for the assessment year 2008-09 passed under section 143(3) and 115WE(3) of the I.T.Act.

2.

At the time of hearing, nobody appeared on behalf of the assessee today i.e., on 21.04.2016, despite the fact that the notice for the hearing on 21.04.2016 was sent to the assessee through RPAD. It is, therefore, presumed that in spite of notice of hearing being received, the assessee did not appear before the Bench on the date of hearing. On earlier occasion also, the appeal was fixed for hearing but the assessee did not seek any adjournment or turn up at the time of hearing. This time, the assessee did not appear at the time of hearing but sought for adjournment vide letter dated 18.04.2016, wherein no reason, whatsoever is mentioned and 2 The Jute Corporation of India Ltd. Assessment Year: 2008-09 hence rejected as it 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.

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.

3 The Jute Corporation of India Ltd. Assessment Year: 2008-09 7. So by respectfully following the view taken in the cases cited supra, we dismiss the appeal of the assessee for non-prosecution.

8.

In the result, the appeal filed by the assessee is dismissed. Order Pronounced in the Open Court on 21st April, 2016.

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