NAVEEN CHAND,NANDINI NAGAR vs. ASSISSTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), BHILAI
Facts
The assessee's appeal was dismissed by the CIT(Appeals) due to a significant delay in filing, with the assessee failing to establish sufficient cause. The assessee did not appear for the hearing, but had filed an adjournment petition which was rejected.
Held
The Tribunal set aside the order of the CIT(Appeals) and remanded the matter back. The assessee was given a final opportunity to demonstrate sufficient cause for the delay in filing the appeal.
Key Issues
Whether sufficient cause was established for the delay in filing the appeal before the CIT(Appeals), and if so, whether the appeal should be decided on merits.
Sections Cited
249(3), 250(4), 250(6)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, RAIPUR BENCH “SMC”, RAIPUR
Before: SHRI PARTHA SARATHI CHAUDHURY
आदेश / ORDER PER PARTHA SARATHI CHAUDHURY, JM The present appeal preferred by the assessee emanates from the order of the Ld.CIT(Appeals)/NFAC, Delhi dated 08.01.2026 for the assessment year 2013-14 as per the grounds of appeal on record.
At the time of hearing, none appeared for the assessee. However, an adjournment petition has been filed which is rejected. The matter is heard after recording submissions of the Ld. Sr. DR and on careful perusal of the materials available on record.
At the very outset, it is noted that the Ld. CIT(Appeals)/NFAC had dismissed the appeal on the ground of limitation by not condoning the delay of almost 2 years since sufficient cause was not established by the assessee in terms with Section 249(3) of the Income Tax Act, 1961 ( for short ‘the Act’). The Ld. Sr. DR fairly conceded that the matter may be remanded to the file of the Ld.CIT(Appeals)/NFAC to examine the sufficiency of cause and provide one final opportunity to the assessee to submit relevant documents/evidences to justify late filing of appeal in terms with Section 249(3) of the Act.
I find that on similar facts and circumstances, this Bench had provided one opportunity to the assessee to explain sufficiency of cause in
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terms with Section 249(3) of the Act in the case of Prabal Aadhar Seva Sansthan Vs. ITO (Exemption), Ward-1, Raipur (C.G.), ITA No. 553/RPR/2025, A.Y.2023-24, dated 13.11.2025, wherein it was held and observed as follows: “4. The issue to be looked into in the present matter is whether the assessee was always vigilant enough regarding proceedings i.e. the appeal to be filed before the Ld. CIT(Appeals)/NFAC and what are the genuine efforts that were conducted by the assessee with his Counsel/Chartered Accountant so to file the appeal on time. In other words, it has to be seen whether the assessee was vigilant assessee, bonafide assessee and whether he has made sufficient efforts to ensure filing of its case before the first appellate authority on time. After verifying all these areas, only one can understand whether such ground of delay would be condoned in terms with Section 249(3) of the Act. 5. At the time of hearing, the Ld. Counsel for the assessee submitted that if one final opportunity is provided to the assessee, they will furnish all the relevant documents/evidences explaining the condonation of delay before the Ld.CIT(Appeals)/NFAC. 6. The Ld. Sr. DR did not raise any objection as regards the contentions raised by the Ld. Counsel for the assessee. 7. Considering the entire facts and circumstances, in the interest of substantive justice, we allow one final opportunity to the assessee to present relevant evidence/documents before the Ld. CIT(Appeals)/NFAC explaining the reasons for condonation of delay and after going through those evidences, the Ld.CIT(Appeals)/NFAC shall specifically decide whether such delay can be condoned as per Section 249(3) of the Act and then decide on merits of the case in terms with Section 250(4) & (6) of the Act. Further, as per the dictate of the decision of the Hon’ble High Court of Bombay in the case of CIT Vs. Premkumar Arjundas Luthra (HUF) (2017) 297 CTR 614 (Bom), the Ld. CIT(Appeals)/NFAC had no power to dismiss an appeal in limine on the ground of non- prosecution and the same jurisprudence transcends into the situation that the Ld. CIT(Appeals)/NFAC has no power to dismiss an appeal in limine on ground of delay only without referring and discussing the contents of the assessment
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order and Form 35 and its annexures. Needless to say, the Ld. CIT(Appeals)/NFAC shall afford reasonable opportunity of being heard to the assessee as per law. Accordingly, the order of the Ld. CIT(Appeals)/NFAC is set-aside. 8. As per the above terms, grounds of appeal raised by the assessee stands allowed for statistical purposes. 9. In the result, appeal of the assessee is allowed for statistical purposes.”
Respectfully following the aforesaid decision, I set-aside the order of the Ld. CIT(Appeals)/NFAC and remand the matter back to its file with specific direction to the assessee to demonstrate sufficient cause for such delay in filing appeal before the Ld. CIT(Appeals)/NFAC in terms with Section 249(3) of the Act and if the Ld. CIT(Appeals)/NFAC is satisfied and the delay is condoned as per law, thereafter, the Ld. CIT(Appeals)/NFAC shall proceed to adjudicate the grounds on merits complying with the principles of natural justice. I order accordingly.
As per above terms, the appeal of the assessee is allowed for statistical purposes. Order pronounced in open court on 30th day of March, 2026.
Sd/- (PARTHA SARATHI CHAUDHURY) �या�यक सद�य/JUDICIAL MEMBER रायपुर / Raipur; �दनांक / Dated : 30th March, 2026. SB, Sr. PS आदेश क� ��त�ल�प अ�े�षत / Copy of the Order forwarded to :
5 Naveen Chand Vs. ACIT, Circle-1(1), Bhilai ITA No.215/RPR/2026
अपीलाथ� / The Appellant. 1. ��यथ� / The Respondent. 2. 3. The Pr. CIT-1, Raipur (C.G.) 4. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, “एक-सद�य” ब�च, रायपुर / DR, ITAT, “SMC” Bench, Raipur. गाड� फ़ाइल / Guard File. 5.
आदेशानुसार / BY ORDER, // True Copy // Senior Private Secretary आयकर अपील�य अ�धकरण, रायपुर / ITAT, Raipur
