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Income Tax Appellate Tribunal - Kolkata

Radha Rani Mukherjee, Purulia vs Dcit, Cir-57 (Tds), Kolkata, Kolkata on 26 March, 2018

                                              1
                                                                                    ITA No.42/Kol/2016
                                                                       Radha Rani Mukherjee., AY 2009-10


                    आयकर अपील
य अधीकरण,  यायपीठ - "C" कोलकाता,
        IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH: KOLKATA
     (सम )Before  ी जे. सध
                         ु ाकर रे  डी, लेखा सद य एवं/and  ी ऐ. ट . वक ,  यायीक सद य)
              [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM]

                                 I.T.A. No. 42/Kol/2016
                                Assessment Year: 2009-10

Radha Rani Mukherjee                         Vs.    Deputy Commissioner of Income-tax,
(PAN: CALDO5309D)                                   Circle-57 (TDS), Kolkata.
Appellant                                           Respondent


         Date of Hearing               25.01.2018
         Date of Pronouncement         26.03.2018
         For the Appellant             None
         For the Respondent            Shri Arup Chatterjee, Addl. Cit, Sr. DR


                                   ORDER
Per Shri A.T.Varkey, JM

This appeal filed by the assessee is against the order of CIT(A)-24, Kolkata, dated 31.10.2015 for AY 2009-10.

2. At the time of hearing fixed in this case i.e. on 25-01-2018, neither anybody appeared on behalf of the assessee nor has he filed any application seeking adjournment despite the fact that on last occasion i.e. on 11.12.2017 notice for hearing was sent by RPAD fixing the case for hearing on 25.01.2018. It appears from this conduct of the assessee that assessee is not seriously interested in pursuing this appeal before the Tribunal. The Hon'ble Supreme Court in the case of CIT Vs. B. N. Bhattacharjee & Anr. 118 ITR 461 (SC) observed that preferring an appeal means effectively pursuing it and the law does not help a sleeping litigant. Hence, the assessee's appeal is liable to be dismissed as un-admitted. We, therefore, relying upon the decision of ITAT Delhi Bench in the case of CIT Vs. Multiplan India (Pvt.) Ltd., 38 ITD 320 (Del), dismiss this appeal of the assessee for non-appearance.

Radha Rani Mukherjee., AY 2009-10

3. We, further, make it clear that if the assessee is advised to move appropriate application to recall this order, then he is at liberty to do so for just cause and the Tribunal may decide in accordance to law.

4. In the result, the appeal of assessee is dismissed.

Order is pronounced in the open court.

      Sd/-                                                                Sd/-
(J. Sudhakar Reddy)                                                (Aby. T. Varkey)
Accountant Member                                                   Judicial Member

                            Dated : 26th March, 2018
Jd.(Sr.P.S.)

Copy of the order forwarded to:

1. Appellant - Smt. Radha Rani Mukherjee, The District Inspector of School (SE), P.O. Dulmi Nadiha, dist. Purulia, Pin723 102. 2 Respondent- DCIT - Circle 57 (TDS), Kolkata.

3. The CIT(A) , Kolkata.

4. CIT , Kolkata.

5. DR, Kolkata Benches, Kolkata /True Copy, By order, Sr. Pvt. Secretary