ANIL AGGARWAL,DELHI vs. ITO, WARD 36(1), DELHI, DELHI

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ITA 4295/DEL/2025Status: DisposedITAT Delhi19 August 2025AY 2017-18Bench: Sh. Satbeer Singh Godara (Judicial Member)1 pages
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What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. Considering the possibility of communication gaps and ineffective compliance with Section 250(6) of the Act in the lower appellate order, the matter was set aside to the CIT(A)/NFAC for fresh adjudication.

What were the facts?

The assessee's appeal for AY 2017-18 arose against an order passed by the CIT(A)/NFAC under Section 143(3) of the Income Tax Act, 1961. There was a delay of 5 days in filing the appeal.

What were the issues?

Whether the appeal deserves to be allowed on the grounds of delay and communication gaps in the proceedings before the lower appellate authority, leading to a fresh adjudication.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 250(6)

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Cases cited in this judgment(1)Show list

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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Sh. Satbeer Singh Godara

Hearing: 19.08.2025Pronounced: 19.08.2025

Asstt. Year : 2017-18 Anil Aggarwal, Vs Income Tax Officer, 115, Dharam Kunj Apartments, Ward-36(1), Sector-9, Delhi-110085 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AICPA2292C Assessee by: Sh. Pranshu Singhal, CA Revenue by : Sh. Manoj Kumar, Sr. DR Date of Hearing: 19.08.2025 Date of Pronouncement: 19.08.2025 ORDER This assessee’s appeal for Assessment Year 2017-18, arises against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2025-26/1075874472(1) dated 29.04.2025, in proceedings u/s 143(3) of the Income Tax Act, 1961 (in short “the Act”).

2.

Heard both the parties at length. Case file perused.

3.

Delay of 5 days in filing of the instant appeal is condoned in the larger interest of justice in light of Collector Land Acquisition vs. Mst. Katiji & Ors (1987) 167 ITR 471 (SC).

4.

Learned counsel submits that on account of communication gaps at various levels, the assessee could not appear to plead and prove all the relevant facts in the lower appellate proceedings and therefore, in the larger interest of

5.

Be that as it may, the fact remains that possibility of some communication gaps at various levels in such an instance of the newly introduced virtual hearing mechanism could not be altogether ruled out. This is indeed coupled with the facts that there is also no effective compliance to section 250(6) of the Act in the impugned lower appellate order stipulating points of determination to be framed followed by a detailed adjudication thereupon. It is therefore deemed appropriate in the larger interest of justice to set aside the assessee’s instant appeal back to the CIT(A)/NFAC for his afresh appropriate adjudication, within three effective opportunities of hearing at the appellant’s risk and responsibility, in consequential proceedings. Ordered accordingly.

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