NILESH DASHRATHLAL NAGAR,AHMEDABAD vs. ITO, WARD-5(3)(4), AHMEDABAD

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ITA 2191/AHD/2018Status: DisposedITAT Ahmedabad06 January 2021AY 2010-113 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found the assessee's explanation for the delay to be genuine. Therefore, the delay was condoned, and the matter was restored to the CIT(A) for a fresh disposal.

What were the facts?

The assessee's appeal before the CIT(A) was dismissed due to a 67-day delay. The assessee explained that notices were served at an old address due to a family dispute, and the notice was only received later.

What were the issues?

The primary issue was whether the delay in filing the appeal before the CIT(A) was justifiable. The Tribunal also considered the merits of the case for statistical purposes.

Which sections of the Income-tax Act were involved?

Section 144,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC” BENCH, AHMEDABAD

Before: SHRI WASEEM AHMED&

For Appellant: Ms. Mukti Mehta, AR
For Respondent: Shri S. S. Shukla, Sr. DR
Hearing: 04.01.2021

PER Ms. MADHUMITA ROY - JM:

The instant appeal filed by the assessee is directed against the order dated 14.08.2018 passed by the Commissioner of Income Tax (Appeals) –5, Ahmedabad arising out of the order dated 24.11.2017 passed by the ITO, Ward-5(3)(4), Ahmedabad under Section 144 r.w.s. 147 of the Income Tax Act, 1961 (hereinafter referred as to ‘the Act’) for Assessment Year 2010-11 whereby and whereunder the appeal of the appellant was dismissed on the ground of delay in filing the same before the Ld. Commissioner. Asst.Year –2010-11

2.

We have heard the respective parties and we have also perused the relevant materials available on record.

There is 67 days delay in preferring the said appeal before the Ld. Commissioner by the appellant. The plea of the assessee is this that the notices were served upon the appellant at his own correspondence address which he already left in the year 2016 due to family dispute and difference with the parents. Ultimately the notice was received by the appellant and though the appeal was due to be filed by 29.12.2017, taking into consideration the date of service of notice dated 29.11.2017, for the reason mentioned above the same was filed only on 05.03.2018. Such explanation rendered by the assessee supported by an affidavit seems to be genuine and hence we find sufficient reason to get the matter admitted by the Ld. CIT(A). We, therefore, condone such delay and restoring the matter to the file of the Ld. CIT(A) to dispose of the same upon giving a reasonable opportunity of being heard to the assessee and also upon taking into consideration the evidence on record and any other evidence which the assessee may choose to file at the time of hearing of the appeal. Assessee’s appeal is, therefore, allowed for statistical purposes.

3.

In the result, assessee’s appeal is allowed for statistical purposes. This Order pronounced in Open Court on 06/01/2021 (WASEEM AHMED) (Ms. MADHUMITA ROY) ACCOUNTANT MEMBER JUDICIAL MEMBER Ahmedabad; Dated 06/01/2021TANMAY, Sr. PS Asst.Year –2010-11 आदेश क" ""त"ल"प अ"े"षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant

2.

""यथ" / The Respondent. 3. संबं"धत आयकर आयु"त / Concerned CIT 4. आयकर आयु"त(अपील) / The CIT(A)-

5.

"वभागीय ""त"न"ध, आयकर अपील"य अ"धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 6. गाड" फाईल / Guard file.

आदेशानुसार/ BY ORDER,

उप/सहायक पंजीकार (Dy./Asstt.

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