Income Tax Appellate Tribunal - Agra
Satish Thakur, Gwalior vs A.C.I.T., Range-1, Gwalior on 9 March, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
AGRA BENCH: AGRA
BEFORE SHRI A. D. JAIN, JUDICIAL MEMBER, AND
DR. MITHA LAL MEENA, ACCOUNTANT MEMBER
I.T.A No. 46/Agra/2015
(ASSESSMENT YEAR-2010-11)
Shri Satish Thakur Vs..Asstt. CIT Range-1,
C-670, Anand Nagar, Gwalior.
Gwalior.
PAN No.
(Assessee) (Revenue)
Assessee by None.
Revenue by Shri Waseem Arshad,
Sr.DR.
Date of Hearing 08.03.2017
Date of Pronouncement 09.03.2017
ORDER
PER, BENCH:
This appeal filed by the assessee is directed against the order of the ld. CIT(A), dated 11.12.2014.
2. When the appeal was called out for hearing, none appeared on behalf of the assessee, nor any application for adjournment has been filed. We find that proper notices of hearing have already been sent to the assessee, which have not returned unserved. Under these circumstances, it appears that the assessee is not I.T.A No. 46/Agra/2015 2 interested in prosecuting the appeal any further. As such, we hold that the appeal is liable to be dismissed for non prosecution. In this regard we place reliance upon the following case laws:
1. CIT vs. Multiplan India Ltd. 38 ITD 320 (Del)
2. Estate of Late Tukojirao Holkar vs. CWT 223 ITR 480 (M.P.)
3. New Diwan Oil Mills vs. CIT (2008) 296 ITR 495 (P& H)
4. CIT vs. B. N. Bhattachargee And Another 118 ITR 461(SC)
3. Respectfully following the view taken in the cases cited (supra), we dismiss the appeal filed by the assessee for non prosecution. The assessee may, however, get it revived by showing sufficient cause for non-appearance.
4. In the result, sthe appeal filed by the assessee is dismissed. Order pronounced in the open court on 09/03/2017.
Sd/- Sd/-
(A. D. JAIN) (DR. MITHA LAL MEENA)
JUDICIAL MEMBER ACCOUTANT MEMBER
Dated 09/03/2017
*AKV*
Copy forwarded to:
1. Appellant
2. Respondent
3. CIT
4. CIT(Appeals)
5. DR: ITAT
ASSISTANT REGISTRAR
I.T.A No. 46/Agra/2015
3
Date
1. Draft dictated (DNS) 08.03.2017 PS
2. Draft placed before author 08.03.2017 PS
3. Draft proposed & placed before the second member JM/AM
4. Draft discussed/approved by Second Member. JM/AM
5. Approved Draft comes to the Sr.PS/PS 09.03.2017 PS/PS
6. Kept for pronouncement on PS
7. File sent to the Bench Clerk 09.03.2017 PS
8. Date on which file goes to the AR
9. Date on which file goes to the Head Clerk.
10. Date of dispatch of Order.