Income Tax Appellate Tribunal - Chandigarh
M/S Himachal Gramin Bank, Mandi vs Jcti, Range, Mandi on 4 October, 2018
आयकर अपील
य अ धकरण,च डीगढ़ यायपीठ -"ए", च डीगढ़
I N T H E I NC O ME T A X A P PE L L A T E T RI B U N AL
D I VI S I O N B E NC H , ' A ' , CH A ND I G AR H
ी संजय गग , या यक सद य एवं डा. बी.आर.आर, कुमार, लेखा सद य
BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND
DR. B.R.R. KUMAR, ACCOUNTANT MEMBER
आयकर अपील सं./ ITA No. 1 5 7 4 / C H D / 2 0 1 7
नधा रण वष / Assessment Year : 2011-12
M/s Himachal Gramin Bank, बनाम The JCIT, Mandi Range,
Jawahar Nagar, Mandi (H.P).
Mandi, H.P.
थायी लेखा सं./PAN NO: AAATH3599R
अपीलाथ*/Appellant ,-यथ*/Respondent
नधा रती क ओर से/Assessee by : None
राज व क ओर से/ Revenue by : Smt. Chanderkanta, Sr.DR
सन
ु वाई क तार ख/Date of Hearing : 18.09.2018
उदघोषणा क तार ख/Date of Pronouncement : 04.10. 2018
आदे श/Order
Per Sanjay Garg, Judicial Member:
The present appeal has been preferred by the assessee against the order dated 28.3.2017 of the Commissioner of Income Tax (A), Palampur [hereinafter referred to as 'CIT(A)']
2. No one has put in appearance on behalf of the assessee despite service of notice. It appears that the assessee is no more interested in perusing its appeal. The law aids those who are vigilant, not those who sleep upon their rights. This principle is embodied in well- known dictum, "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 ITA No. 1574/Chd/2017- M/s Himachal Gramin Bank, Mandi, H.P. 2 as were considered in the case of CIT vs. Multiplan India Ltd., (38 ITD 320)(Del), we treat this appeal 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. S i m i l a r l y, H o n ' b l e P u n j a b & H a r ya n a H i g h C o u r t i n t h e c a s e o f '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 this appeal for non-prosecution.
7. In the result, appeals of the assessee is dismissed in limine.
Order pronounced in the Open Court
Sd/- Sd/-
बी.आर.आर, कुमार संजय गग
( B.R.R. KUMAR) (SANJAY GARG )
लेखा सद य/ Accountant Member या यक सद य/ Judicial Member
/दनांक/Date: 04.10. 2018
"आर.के."
ITA No. 1574/Chd/2017-
M/s Himachal Gramin Bank, Mandi, H.P. 3 आदे श क त!ल#प अ&े#षत/ Copy of the order forwarded to :
1. अपीलाथ)/ The Appellant
2. *यथ)/ The Respondent
3. आयकर आय, ु त/ CIT
4. आयकर आय, ु त (अपील)/ The CIT(A)
5. #वभागीय त न1ध, आयकर अपील य आ1धकरण, च4डीगढ़/ DR, ITAT, CHANDIGARH
6. गाड फाईल/ Guard File आदे शानस ु ार/ By order, सहायक पंजीकार/ Assistant Registrar