CRYSTAL RESIDENCY INDIA PVT. LTD.,CHENNAI vs. DCIT, CORPORATE CIRCLE-1(2), CHENNAI

This appeal filed by the assessee is directed against the order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 13.12.2022 and pertains to assessment year 2009-10.

At the outset, learned AR for the assessee submitted that the appeal filed by the assessee is time barred by 88 days. The AR submitted that the assessee could not file appeal within the :-2-: ITA. No: 599/Chny/2023 time allowed under the Act, due to circumstances beyond the control of the assessee, therefore, delay may be condoned in the interest of advancement of substantial justice.

The learned DR, on the other hand, strongly opposing the submissions of the AR stated that the reasons given by the assessee do not come within the ambit of reasonable and bonafide reasons, which can be considered for condonation of delay and hence, appeal filed by the assessee may be dismissed as not maintainable.

Having heard both sides, we are of the considered view that reasons given by the assessee for not filing the appeal within the time allowed under the Act comes under reasonable cause as provided under the Act for condonation of delay and hence, delay in filing of appeal is condoned and appeal filed by the assessee are admitted for adjudication.

The brief facts of the case are that, the assessee company filed its return of income for the assessment year 2009-10 on 17.03.2010, declaring total income of Rs. 3,84,55,570/-. The assessment has been completed u/s. 143(3) of the Income-tax Act, 1961 (hereinafter referred to as “the Act”) on 23.12.2011 and determined total income of Rs. 7,24,30,460/- for making

None appeared for the assessee. We have heard the ld. DR and perused the relevant material available on record. Although, the ld. CIT(A) disposed off appeal filed by the assessee exparte for non-prosecution, but said appeal has been disposed off on technical ground without discussing the issue on merits. No doubt, when the appellants did not appear and prosecute its :-4-: ITA. No: 599/Chny/2023 appeal, then the appellate authorities are left with no choice but to dispose off the appeals, but said appeals should be disposed off on merits on the basis of materials available on record. In this case, the CIT(A) disposed off appeal filed by the assessee on technical ground for non-prosecution, but did not discussed the issue on merits. Therefore, we are of the considered view that the issue needs to go back to the file of the CIT(A) for fresh consideration. Thus, we set aside the order of the CIT(A) and restore the issue back to the file of the CIT(A) and direct the CIT(A) to reconsider the issue after providing reasonable opportunity of hearing to the assessee.