RAYAPUREDDY NAREEN BABU,GUNTUR vs. THE INCOME TAX OFFICER, WARD-2(3), GUNTUR

O R D E R PER N.K. CHOUDHRY, JUDICIAL MEMBER This appeal has been preferred by the Assessee against the order dated 15/11/2019 impugned herein passed by the ld. Commissioner of Income Tax (Appeals)-1 [for short, “ld.Commissioner”], Guntur u/sec. 250(6) of the Income Tax Act, 1961 (hereinafter referred to as "Act") for the A.Y. 2016-17.

2 (Rayapureddy Nareen Babu) 2. In this case, the appeal was filed before the ld. Commissioner with a delay of 123 days and reasons for delay have been narrated in Form No.35 at column Nos. 14 & 15, however the ld. Commissioner did not get impress for the reasons given by the Assessee and dismissed the appeal in limine on the ground that the ARs of the appellant were made aware the fact of not enclosing any evidence for the reasons given for delay in filing of appeal will lead to non-admission of the same. There was no evidence in support of the reasons given.

4.1 From the record it appears that though the Assessee submitted the reasons for delay and requested for condonation of the same in form No. 35 itself, however did not file proper application and supporting affidavit, which may be due to lack of guidance and/or inadvertence. The Ld. Commissioner mainly observed that the Assessee failed to file the supporting affidavit and evidence in support of plea seeking condonation of delay.

The Assessee for explaining the delay stated in form no. 35 to the effects that the Assessee filed its return of income through a consultant who was not conversant with tax procedure and thereafter the Assessee himself represented the case before the Assessing Officer, however due to insufficient knowledge about the 3 (Rayapureddy Nareen Babu) tax procedure such representation could not be made properly. Thereafter receiving the order online on 20-12-2018, the Assessee could find another tax consultant at his place during the month of February, 2019 who suggested that appeal needs to be filed, consequently the appeal fee was paid on dated 09-02-2019. In order to prepare the appeal, the necessary documents and information were not available with the Assessee and also the tax on original return of income was not paid. The claims of deduction made under Chapter-VIA were not considered in the assessment. The sources of funds through loans needed information and supporting documents. In order to file a proper appeal, another consultant from Hyderabad was engaged. Finally, the tax as per revised return could be paid on 18/04/2019 without which appeal could not be filed. All the facts culminated into a delay in filing the appeal for a period of 123 days.

Order Pronounced in open Court on this 24th day of June, 2021.