SMT. SHAFIKA BEGUM ,JAIPUR vs. INCOME TAX OFFICER, WARD-5-5, JAIPUR

“1. In the facts and circumstances of the case and in law, the ld. AO erred in reopening the assessment of the assessee company under section 148 of the Income Tax Act, 1961. The action of ld. AO is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by quashing the reassessment proceedings, being illegal and without any basis.

In the facts and circumstances of the case and in law, the ld. AO erred in reopening the assessment of the assessee company under section 148 of the Income Tax Act, 1961 without obtaining proper sanction in accordance with section 151 of the Income Tax Act, 2 ITA 929/JP/2018_ Shafika Begum Vs ITO 1961. The action of ld. AO is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by quashing the reassessment proceedings, being illegal and without any basis.

In the facts and circumstances of the case and in law the Id. DVO has erred in calculating the FMV of the property on the date of sale at Rs. 33,26,416 as against the declared sale consideration of Rs. 12,89,344. The action of the Id. DVO is illegal, unjustified, arbitrary and against the facts of the case. Relief may please be granted by accepting the sale consideration at Rs. 12,89,344 as declared by the assessee, for computing the Long Term Capital Gain.

There is delay of 60 days in filing the present appeal, from which, an application for condoning the delay has been filed wherein it was stated that the assessee being a very old and illiterate lady suffering from amnesia and is not keeping well. She is a widow and has a son who is also suffering from Cancer disease. At the time of filing of appeal, the son

We have heard the rival contentions and pursued the material available on record. There is no dispute and is an admitted fact that there has been a delay in filing the present appeal by 60 day. There is also no dispute that under section 253(5) of the Act, the Tribunal may admit an appeal filed beyond the period of limitation where it is satisfied that there exists a sufficient cause on the part of the assessee for not presenting the appeal within the prescribed time. The explanation of the assessee therefore becomes relevant to determine whether the same reflects sufficient and reasonable cause on her part in not presenting the present appeal within the prescribed time. In the instant case, it has been stated by the assessee that she is an old and illiterate lady suffering from 4 ITA 929/JP/2018_ Shafika Begum Vs ITO amnesia and is not keeping well. She is a widow and has a son who is also suffering from Cancer disease. At the time of filing of appeal, the son of the assessee was undergoing medical treatment. Due to which there was delay in filing the present appeal.

In case of Collector, Land Acquisition vs MST Katiji (Supra), the Hon'ble Supreme Court has held that the expression ‘Sufficient Cause’ employed by the legislature is adequately elastic to enable the Courts to apply the law in a meaningful manner to sub-serves the ends of justice that being the life-purpose of the existence of the institution of Courts. It was further held by the Hon’ble Supreme Court that such liberal approach is adopted on one of the principles that refusing to condone delay can result in a meritorious matter being thrown out at the very threshold and cause of justice being defeated. As against this, when delay is condoned, the highest that can happen is that a cause would be decided on merits after hearing the parties. Another principle laid down by the Hon’ble Supreme Court is that when substantial justice and technical considerations are pitted against each other, the cause of substantial justice deserves to be preferred for the other side cannot claim to have vested right in injustice being done because of a non-deliberate delay. It was also held by the Hon’ble Supreme Court that there is no presumption

In light of aforesaid discussions, in exercise of powers under section 253(5) of the Act, we hereby condone the delay in filing the present appeal as we are satisfied that there was sufficient cause for not presenting the appeal within the prescribed time and the appeal is hereby admitted for adjudication on merits.

In this appeal, since no body was appearing for last several dates, therefore, the Bench had directed to serve the notice of the present

From perusal of the record placed on record, we noticed that there is a delay of 60 days in filing the present appeal and we condone the delay by giving the finding in earlier paragraphs of this order. However, considering the fact that the assessee has already died and her son has also died and there is nobody in the family to receive the notice and even the Revenue has also not placed on record the list of any legal representative who may represent the assessee in the event of her death, therefore, finding no other alternative, we dismiss the present appeal on the account that the assessee had already died and there are no legal representatives who could be brought on record. We, therefore, direct the Revenue that at any stage if the Revenue comes to know with regard to any legal representative of the assessee at any later stage then the same should be brought to the notice of the Bench by moving appropriate application. It is ordered accordingly.