GUJARAT PANEL BOARD PVT.LTD.,BARODA vs. THE INCOME TAX OFFICER, WARD-1(3), BARODA

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ITA 1957/AHD/2014Status: DisposedITAT Ahmedabad11 May 2017AY 2010-112 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's lack of interest in pursuing the appeal. Citing relevant case law, the Tribunal decided to dismiss the appeal in limine.

What were the facts?

The assessee's appeal was scheduled for hearing on May 11, 2017. The notice of hearing was duly served on the assessee. However, no one appeared on behalf of the assessee, and no adjournment application was filed.

What were the issues?

The primary issue was the non-appearance of the assessee on the date of hearing, indicating a lack of interest in prosecuting the appeal.

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

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Income Tax Appellate Tribunal, “B” BENCH, AHMEDABAD

Before: SHRI N.K. BILLAIYA & SHRI MAHAVIR PRASAD

Hearing: 11/05/2017Pronounced: 11/05/2017

PER N.K. BILLAIYA, ACCOUNTANT MEMBER:

This appeal by the assessee is directed against the order of the Commissioner of Income-Tax (Appeals)-I, Baroda dated 19.02.2014, passed in case No.CAB-I/334/2012-13 for Assessment Year 2010-11. 2. Notice of hearing was sent by Registered Post with Acknowledgement Due to the assessee on 11.04.2017, fixing the date of hearing on 11.05.2017. The said notice has been served upon the assessee on 16.04.2017 as is evident from the postal acknowledgment slip which is placed on record. When the case was called for hearing, none appeared on behalf of the assessee and neither any adjournment application was filed. This shows that the assessee is not interested in pursuing with its appeal. Therefore, in view of the decision of Hon'ble Madhya Pradesh High Court in the case of Estate of Late Tukojirao Holkar vs. CWT, (1997) 223 ITR 480 AY 2010-2011 2

(M.P.) and the decision of Hon'ble Delhi Tribunal in the case of CIT vs. Multiplan India (Pvt.) Ltd., 38 ITD 320 (Delhi), we dismiss the appeal of the assessee in limine.

3.

The assessee may, if so advised, file an application before this Tribunal for restoration of its appeal and hearing on merits by showing reasonable cause for not appearing before the Tribunal on the date of hearing. The Bench, if so satisfied, may recall its order and restore the appeal to its original number for hearing on merits.

In the result, the appeal of the assessee is dismissed in limine.

4.

Order pronounced in the Court on 11th May, 2017 at Ahmedabad. (MAHAVIR PRASAD) ACCOUNTANT MEMBER Ahmedabad; Dated 11/05/2017 Biju T., PS

आदेश क "!त#ल$प अ%े$षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant

2.

""यथ" / The Respondent. संबं!धत आयकर आयु#त / Concerned CIT 3. आयकर आयु#त(अपील) / The CIT(A) 4. &वभागीय ""त"न!ध, आयकर अपील"य अ!धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. गाड" फाईल / Guard file. 6. आदेशानुसार/ BY ORDER,उप/सहायक पंजीकार (Dy./Asstt.

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