Vidhi Vinimay Pvt. Ltd., Kolkata vs. The ITO, WD-5(4), Kolkata
In the result, the appeal filed by the assessee, is dismissed, for non prosecution
ITA 1322/KOL/2016[2008-09]Status: DisposedITAT Kolkata08 Feb 2018AY 2008-09
Bench: Shri N. V. Vasudevan, Jm & Dr. A.L.Saini, Am Vidhi Vinimay Pvt. Ltd. Vs. The I.T.O, Wd-5(4), Kolkata 9/12, Lal Bazar Street, Block-A, 3Rd P-7, Chowringhee Square, Floor, Kolkata – 700 001. Kolkata – 700 069. "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccv 6475 H (अपीलाथ" /Appellant) (""थ" / Respondent) .. Appellant By : None Revenue By : Shri G. Mallikarjuna, Cit Dr सुनवाई की तारीख / Date Of Hearing : 08/02/2018 घोषणा की तारीख/Date Of Pronouncement: 08/02/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am: The Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year 2008-2009, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-6, Kolkata Dated 17.03.2016. 2. This Case Was Listed For Hearing Before The Tribunal On 08.02.2018 & For This Assessee Was Informed. Today I.E. On 08.02.2018 When The Case Was Called On Board, None Appeared On Behalf Of The Assessee Nor Any Request For Adjournment Has Been Filed Before The Tribunal Despite The Service Of Notice Upon The Assessee. It Seems That The Assessee Is Not Interested In Prosecuting His Appeal; Hence, The Appeal Filed By The Assessee Is Liable To Be Dismissed, For Non-Prosecution. In Our Above View, We Find Support From The Following Decisions: 1. In The Case Of Cit Vs. B.N. Bhattachargee & 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. In The Case Of Estate Of Late Tukojirao Holkar Vs. Cwt; 223 Itr 480 (M.P.) 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.”
For Appellant: NoneFor Respondent: Shri G. Mallikarjuna, CIT DR
…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI N. V. VASUDEVAN, JM & DR. A.L.SAINI, AM Vidhi Vinimay Pvt. Ltd. Vs. The I.T.O, Wd-5(4), Kolkata 9/12, Lal Bazar Street, Block-A, 3rd P-7, Chowringhee Square, Floor, Kolkata – 700 001. Kolkata – 700 069. "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCV 6475 H (अपीलाथ" /Appellant) (""थ" / Respondent) .. Appellant by : None Revenue by : Shri G. Mallikarjuna, CIT DR सुनवाई की तारीख / Date of Hearing : 08/02/2018 घोषणा की तारीख/Date of Pronouncement: 08/02/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, AM: The captioned appeal filed by the assessee, pert…
