M/S SAPTARSHI INTERNATIONAL,KOLKATA vs. INCOME TAX OFFICER -WARD518(3), KOLKATA, KOLKATA

PDF · subscribers
ITA 16/KOL/2014Status: DisposedITAT Kolkata16 September 2015AY 2005-20063 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee was not seriously interested in prosecuting the appeal. Following established legal principles, the appeal was treated as unadmitted due to non-prosecution.

What were the facts?

The assessee's appeal was listed for hearing multiple times, but no one appeared on behalf of the assessee despite proper notices. The postal address provided by the assessee was also found to be incorrect.

What were the issues?

Whether an appeal can be dismissed for non-prosecution when the assessee fails to appear for hearings and provide correct contact information.

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 ‘SMC’, KOLKATA

Before: Shri P. M. Jagtap

For Respondent: Shri Debasish Lahiri, JCIT, Sr.DR
Hearing: 15.09.2015Pronounced: 16.09.2015

M/s. Saptarshi International Vs ITO, Ward-51(3), PAN: AAOFS 3732P Kolkata (APPELLANT) (RESPONDENT) Appellant by : None Respondent by : Shri Debasish Lahiri, JCIT, Sr.DR Date of Hearing : 15.09.2015 Date of Pronouncement :16.09.2015 ORDER This appeal filed by the assessee is directed against the order of the ld. Commissioner of Income-Tax (Appeals)-XXXII, Kolkata dated 20.09.2013 for the assessment year 2005-06.

2.

In this case the hearing was initially fixed before the Tribunal on 20.07.2015. None, however, appeared on behalf of the assessee at the time of hearing. The hearing was, therefore, adjourned to 30.07.2015 when again nobody appeared on behalf of the assessee, despite the fact that notice of the said hearing was sent to the assessee by RPAD. The hearing, therefore, was again adjourned to 02.09.2015 on which date the Bench did not function and accordingly the hearing was adjourned to 15.09.2015. On 15.09.2015 i.e. today, again nobody has appeared on behalf of the assessee at the time of hearing. The notice of the said hearing sent to the assessee by RPAD at the address given in the appeal memo has also come back from the postal authorities undelivered with the remark “left”. It is thus clear that the assessee has not bothered to 2 M/s.Saptarshi International Assessment Year: 2005-06 inform the change of address, if any, in order to facilitate the service of notice.

3.

All the facts narrated above show that the assessee is not seriously interested in prosecuting this appeal filed before the Tribunal.

4.

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.

5.

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.

6.

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.

7.

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 3 M/s.Saptarshi International Assessment Year: 2005-06 appeal does not mean, mere filing of the memo of appeal but effectively pursuing the same.

8.

So by respectfully following the view taken in the cases cited supra, I dismiss the appeal of the assessee for non-prosecution.

9.

In the result, the appeal filed by the assessee is dismissed. Order Pronounced in the Open Court on 16th September, 2015. Sd/- (P.M.Jagtap) ACCOUNTANT MEMBER Dated: 16/09/2015 Talukdar/Sr.PS Copy of order forwarded to: 1 M/s. Saptarshi International, C/29, School Road, Sodepur, Kolkata- 700 110 2 ITO, Ward-51(3), Kolkata 3 The CIT(A), 4 CIT, 5. D.R. 5 True Copy, By order,

Recent GST High Court judgments

Search GST case law →