Income Tax Appellate Tribunal - Kolkata
M/S C & R Leather Fashion Pvt. Ltd., ... vs Jcit, Range-Ii, Kolkata, Kolkata on 6 June, 2018
IN THE INCOME TAX APPELLATE TRIBUNAL "D", BENCH
KOLKATA
BEFORE SHRI S.S. GODARA, JM & DR. A.L.SAINI, AM
ITA No.2339/Kol/2016
(A.Y: 2013-14)
M/s C & R Leather Fashion (P) Ltd., Vs. J.C.I.T., Range-II, Kolkata
29A/4A, G.J.Khan Road,
Kolkata-700039. P-7, Chowringhee Square,
Aayakar Bhawan, Kolkata-
700069.
थायी ले खा सं . /जीआइआर सं . /PAN/GIR No. : AABCC 3055 H
(अपीलाथ /Appellant) .. ( यथ / Respondent)
Appellant by : None
Revenue by : Shri S.M.Tauheed, Addl. CIT
सुनवाई क तार ख / Date of Hearing : 06/06/2018
घोषणा क तार ख/Date of Pronouncement: 06/06/2018
आदे श / O R D E R
Per Dr. Arjun Lal Saini, AM:
The captioned appeal filed by the assessee, pertaining to assessment year 2013-14, is directed against the order passed by ld. Joint Commissioner of Income Tax, Range-II, Kolkata dated 03.10..2016.
2. Notice of hearing of this appeal was sent to the assessee at the address given by the assessee in Form No.36. The said notice has not been returned unserved. This appeal was listed for hearing before the Tribunal on 06.06.2018. Today i.e. on 06.06.2018 when the case was called for hearing, none appeared on behalf of the assessee nor any request for adjournment was made. It means that assessee is not interested in prosecuting this appeal. Hence the appeal filed by the assessee is liable to be dismissed for non prosecution. For this view we find support from the following decisions :-
(1). In the case of CIT vs B.N.Bhattachargee and another, reported in 118 ITR 461 [relevant pages 477 & 478] wherein their Lordships have held that :
"The appeal does not mean merely filing of the appeal but effectively pursuing it."2
M/s C & R Leather Fashion Pvt. Ltd.
IT A No . 23 3 9/ K o l/ 20 1 6 A. Y : 2 01 3- 14 (2). In the case of Estate of late Tukojirao Holkar vs CWT; 223 ITR 480 (MP) while dismissing the reference made at the instance of the assessee in default made following observation in their order :
"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."
(3). In the case of Commissioner of Income-tax vs Multiplan India (P) Ltd.:
38 ITD 320(Del), the appeal filed by the revenue before the Tribunal, which was fixed for hearing. But on the date of hearing nobody represented the revenue/appellant nor any communication for adjournment was received.
There was no communication or information as to why the revenue chose to remain absent on that date. The Tribunal on the basis of inherent powers, treated the appeal filed by the revenue as un admitted in view of the provisions of Rule 19 of the Appellate Tribunal Rules, 1963.
3. The law assists those who are vigilant and not those who sleep over their rights; i.e. "vigilantibus non dormientibus, jura subveniunt".
4. The assessee, if so desired, shall be free to move this Tribunal praying for recalling this order and explaining reasons for non-compliance etc. then this order may be recalled.
5. In the result, the appeal of the assessee is dismissed for non-prosecution.
Order pronounced in the open court on this 06/06/2018.
Sd/- Sd/-
(S.S.GODARA) (DR. A. L. Saini)
या यक सद य / Judicial Member लेखा सद य / Accountant Member
कोलकाता /Kolkata;
Dated: 06/06/2018
RG, SPS
3
M/s C & R Leather Fashion Pvt. Ltd.
IT A No . 23 3 9/ K o l/ 20 1 6
A. Y : 2 01 3- 14
आदे श क त ल प अ े षत/Copy of the Order forwarded to :
1. अपीलाथ / The Appellant- M/s C & R Leather Fashion (P) Ltd.
2. यथ / The Respondent.- JCIT, Range-II, Kolkata
3. आयकर आयु त(अपील) / The CIT(A)-Kolkata.
4. आयकर आयु त / CIT-, Kolkata.
5. !वभागीय $त$न%ध, आयकर अपील य अ%धकरण, कोलकाता / DR, ITAT, Kolkata
6. गाड( फाईल / Guard file.
//True Copy// By Order Senior Private Secretary, Head of Office/D.D.O, I.T.A.T, Kolkata Benches, Kolkata.