Income Tax Appellate Tribunal - Chandigarh
The Sub Registrar, Solan vs Director Of Income Tax (Cib), ... on 3 April, 2018
I N T H E I NC O M E T AX A PP E L L A T E T RI B UN A L
D I VI S I O N B E NC H , 'B' C H A N DI G A RH
BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER
AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER
ITA Nos. 284 to 286/CHD/2017
Assessment Years : 2007-08 to 2009-10
The Sub Registrar, Vs. The Director of Income Tax (CIB),
Solan, SCO 98-100, 3rd Floor, Sector 17-C,
Distt. Solan (H.P.) Chandigarh
PAN No. PTLS I6284C
(Appellant) (Respondent)
Appellant by : None
Respondent by : Sh. Manjit Singh, Sr.DR
Date of Hearing : 03.04.2018
Date of Pronouncement : 03.04.2018
ORDER
Per Bench:
The present appeals have been preferred by the assessee for different assessment years against the common order dated 10.05.2016 of the Commissioner of Income Tax [hereinafter referred to as CIT(A)]-Shimla.
3. The captioned appeals are barred by the limitation period of 210 days. None has come present on behalf of the assessee despite service of notice through registered post. It seems that the assessee is ITA Nos.284 to 286/Chd/2017-
Sub Registrar, Solan 2 not 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, "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), these appeals are liable to be treated 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.
ITA Nos.284 to 286/Chd/2017- Sub Registrar, Solan 3
7. In the result, appeals of the assessee are dismissed in limine.
Order pronounced in the Open Court.
Sd/- Sd/-
(B.R.R.KUMAR) (SANJAY GARG)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Dated : 03.04.2018
Rkk
Copy to:
• The Appellant
• The Respondent
• The CIT
• The CIT(A)
• The DR