Income Tax Appellate Tribunal - Chandigarh
M/S Parvatiya Gramin Bank Ltd. (Now ... vs Dcit, Circle, Palampur on 1 August, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL
CHANDIGARH BENCHES, 'B' CHANDIGARH
BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER &
Ms. ANNAPURNA GUPTA, ACCOUNTANT MEMBER
ITA Nos. 1575 & 1576/Chd/2017
Assessment Years: 2008-09 & 2011-12
M/s Parvatiya Gramin Bank Ltd., Vs. The DCIT,
Now Himachal Pradesh Gramin Bank, Circle, Palampur (H.P.)
Mandi (H.P.)
PAN No. AACCP1056G
(Appellant) (Respondent)
Appellant By : None
Respondent By : Ms. Geetinder Mann, Sr.DR
Date of hearing : 30.07.2018
Date of Pronouncement : 01.08.2018
ORDER
Per Sanjay Garg, Judicial Member:
The captioned appeals have been preferred by the assessee against the separate orders of the Commissioner of Income Tax(A), Palampur (H.P.), [hereinafter referred to as 'CIT(A)'] dated 24.03.2017 & 2 8 . 3 . 2 0 1 7 r e s p e c t i v e l y.
2. No one has put in appearance on behalf of the assessee despite service o f n o t i c e . It appears that the assessee is no more interested in perusing its appeals. The law aids those who are vigilant, not those who sleep upon their rights. This principle is embodied in well-known dictum, 2 ITA Nos.1575 & 1576/Chd/2017- M/s Parvatiya Gramin Bank Ltd., Mandi. H.P. "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 these appeals as unadmitted.
3. 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."
4. 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.
5. 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.
6. So, by respectfully following the view taken in the cases cited supra, we dismiss these appeals for non-prosecution.
7. In the result, appeals of the assessee are dismissed in limine.
Ord er pronoun ced in th e Op en Court
(ANNAPURNA GUPTA) (SANJAY GARG)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated : 01.08.2018
Rkk
3
ITA Nos.1575 & 1576/Chd/2017-
M/s Parvatiya Gramin Bank Ltd., Mandi. H.P. Copy to:
1. The Appellant
2. The Respondent
3. The CIT
4. The CIT(A)
5. The DR