S.RAMESH,CHENNAI vs. ACIT, NON CORP CIRCLE-9(1), CHENNAI

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ITA 26/CHNY/2023Status: DisposedITAT Chennai30 March 2023AY 2010-114 pages

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Income Tax Appellate Tribunal, ‘C’ BENCH: CHENNAI

Before: SHRI MAHAVIR SINGH, HON’BLE & SHRI MANJUNATHA.G, HON’BLE

Hearing: 30.03.2023Pronounced: 30.03.2023

आयकर अपीलीय अिधकरण, ’सी’ �यायपीठ, चे�ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI �ी महावीर िसंह, माननीय उपा��, एवं �ी मंजूनाथा.जी, माननीय लेखा सद� के सम� BEFORE SHRI MAHAVIR SINGH, HON’BLE VICE PRESIDENT AND SHRI MANJUNATHA.G, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.25 to 27/Chny/2023 िनधा�रण वष� /Assessment Years: 2009-10 to 2011-12 v. Mr.S.Ramesh, The Asst. Commissioner- No.117, Old No.56, of Income Tax, Sami Naicken Street, Non-Corporate Circle-9 (1), Chintadripet, Chennai-600 002. Chennai. [PAN: AAAPR 6313 D] (अपीलाथ�/Appellant) (��यथ�/Respondent) : अपीलाथ� क� ओर से/ Appellant by Dr.CA. Abhishek Murali, FCA ��यथ� क� ओर से /Respondent by : Mr.P.Sajit Kumar, JCIT सुनवाई क� तारीख/Date of Hearing : 30.03.2023 घोषणा क� तारीख /Date of Pronouncement : 30.03.2023 आदेश / O R D E R PER MANJUNATHA.G, ACCOUNTANT MEMBER: These three appeals filed by the assessee are directed against

separate, but identical orders of the Commissioner of Income Tax

(Appeals)-10, Chennai, all dated 27.09.2018, and pertains to assessment

years 2009-10 to 2011-12. Since, the facts are identical and issues are

common, for the sake of convenience, these appeals were heard together

and are being disposed off, by this consolidated order.

2.

At the outset, we find that there is a huge delay of 1468 days in filing

of these three appeals before the Tribunal, for which, the assessee has filed

a petition for condonation of delay along with Affidavits explaining the

reasons for such delay. The Ld.Counsel for the assessee referring to

ITA Nos.25 to 27/Chny/2023 :: 2 ::

Affidavits filed by the assessee submitted that the orders of the Ld.CIT(A)

were received by the assessee on 03.01.2019 and ordinarily, the assessee

should have filed these three appeals within 60 days i.e. on or before

04.03.2019, but due to severe depression caused due to sudden death of

assessee’s father and also due to his deteriorating health conditions, Doctor

advised the assessee to take rest. However, in December, 2022, the Tax

Recovery Officer had issued orders to auction ancestral residential house

and then only, it came to my notice that Income Tax demand subsist

against my name. Further, the assessee has immediately take steps to file

appeals before the Tribunal in consultation with Counsel, which caused

delay of 1468 days. The delay is neither intentional nor for wanton of any

undue benefit, but beyond control of the assessee. Therefore, in the

interest of justice, the delay in filing of these three appeals may be

condoned.

3.

The Ld.DR, on the other hand, opposing the Affidavits filed by the

assessee for condonation of delay submitted that there is a huge delay of

1468 days in filing of these three appeals and the reasons given by the

assessee for such huge delay is neither convincing nor reasonable as

prescribed by the Act for condonation of delay, and thus, the delay should

not be condoned.

ITA Nos.25 to 27/Chny/2023 :: 3 ::

4.

We have heard both the parties and considered contents of Affidavits

filed by the assessee for condonation of delay. From the reasons given by

the assessee in the Affidavits filed for condonation of delay, we find that

the assessee has made a vague claim of medical reasons without any

supporting evidences to justify his stand that he was suffering from ill-

health and the Doctors advised him to take rest. No doubt, medical grounds

may be good reason for condonation of delay. However, the reasons given

by the assessee, including medical grounds should be supported by

necessary evidences. In these cases, the Affidavits filed by the assessee

by giving medical reasons is not supported by any evidences. Therefore,

we are of the considered view that the reasons given by the assessee in

the Affidavits for condonation of huge delay of 1468 days is neither

convincing nor reasonable as provided under the Act, for condonation of

delay in these appeals. Therefore, appeals filed by the assessee are

dismissed for all the three assessment years.

5.

In the result, appeals filed by the assessee are dismissed as unadmitted.

Order pronounced on the 30th day of March, 2023, in Chennai.

Sd/- Sd/- (महावीर िसंह) (मंजूनाथा.जी) (MANJUNATHA.G) (MAHAVIR SINGH) उपा�� /VICE PRESIDENT लेखा सद�य/ACCOUNTANT MEMBER

चे�ई/Chennai, �दनांक/Dated: 30th March, 2023. TLN

ITA Nos.25 to 27/Chny/2023 :: 4 :: आदेश क� �ितिलिप अ�ेिषत/Copy to: 1. अपीलाथ�/Appellant 4. आयकर आयु�/CIT 2. ��यथ�/Respondent 5. िवभागीय �ितिनिध/DR 3. आयकर आयु� (अपील)/CIT(A) 6. गाड� फाईल/GF

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