JAYSHREE CHANDRASINGH KABALI,MUMBAI vs. DCIT CIRCLE 27 (1), MUMBAI

Considering the order of the authorities below, both the parties agreed to take up the appeals for our adjudication. We have perused the material on record and gone through the orders of the authorities below. Brief facts of the case are that assessee is a senior citizen earning income from other sources. She filed her return of income on 13.03.2018 reporting total income at Rs.57,99,540/- which was selected for limited scrutiny under CASS on the issue of cash deposit. Explanations were called for in respect of which assessee made her submissions on the ITBA portal and the returned income was accepted as such by passing the assessment order u/s. 143(3) dated 07.12.2019. 3.1. Subsequently, case of the assessee was reopened for the reason that assessee had failed to disclose her assets which included

2. Assessee filed her first appeal against the reassessment order passed u/s. 147 read with section 144 dated 23.09.2021 on 16.11.2022. Though there was a delay of 388 days in filing this first appeal, assessee in Form 35, mentioned ‘no delay’ for the same.

3. Ld. CIT(A) noted in paragraph 4 that the said first appeal was filed with a delay of 54 days. He also took note of the fact of ‘no delay’ mentioned by the assessee in column 14 of Form 35. According to him, since no explanation was furnished in respect of delay in filing the said appeal, he held that assessee had failed to establish any reasonable cause for the said inordinate delay and thus, denied condoning the same. Appeal was thus, dismissed as barred by limitation without admitting it for adjudication on merits.

On a specific query by the Bench to explain the reasons for delay, if any, furnished before the ld. CIT(A), ld. Counsel referred to an affidavit placed on record. From the perusal of the same, it is noted that she was served a letter dated 14.09.2022 on 10.11.2022 regarding recovery of demand through which she came to know that assessment order has been passed, raising the aforesaid demand. She claims that she never viewed/received any notice nor was aware of any such proceedings which were undertaken as she being a senior citizen, does not use internet and have e-mail facility. Thus, she was prevented by a sufficient cause in filing the appeal within the prescribed limitation. Similar claim is made in respect of demand raised by imposition of penalty.

1. Further, from the perusal of records, it is noted that in the quantum proceedings, ld. CIT(A) had issued notices fixing the date of hearing and asking the assessee to make her submissions in support of her grounds of appeal. Two such notices dated 22.11.2023 and 08.04.2025 are placed on record for which assessee made her submissions in the appellate proceedings. In this respect, copies of e-Proceedings Response Acknowledgement dated 28.11.2023 against notice dated 22.11.2023 and another e- Proceedings Response Acknowledgement dated 17.05.2025 against

2. We have also noted the explanations furnished by the assessee, which according to her are sufficient cause for the delay which occurred in filing the first appeal before the ld. CIT(A) and have not been considered in the right perspective.

Having taken note of the above factual position in respect of proceedings undertaken by the authorities below for the purpose of granting stay on the demand raised, the Bench mulled on the ultimate outcome of the appellate proceedings before the Tribunal since it is an exparte order by the ld. AO and dismissal of first appeal in limine as barred by limitation without adjudication on merits. In the given set of facts, in our considered view, whether stay is granted or not, the issues raised by the assessee in her appeal needs to be adjudicated on their merits which none of the authorities below had done so. For this purpose, the ultimate outcome would be remitting the matter back to the file of either ld. CIT(A) or to the ld. AO for meritorious consideration. Accordingly, we are inclined to take up the appeals for adjudication along with disposing stay petition, both for the reassessment order and the penalty order.

1. Facts relevant to the delay in filing of appeals both, before the CIT(A) and the Tribunal have already been narrated in the above

2. In respect of disposal of appeals by the ld. CIT(A) in limine by treating them as barred by limitation without their admission, we note that when ld. CIT(A) issues notices fixing the date of hearing asking the assessee to furnish submissions in respect of the grounds of appeal, it would mean that condonation of delay of application has been allowed by the ld. CIT(A). Dismissal by the ld. CIT(A) is not valid. In this respect, we refer to the decision of Hon’ble Juri ictional High Court of Bombay in the case of Stride Multitrade Pvt. Ltd. vs. ACIT, [2021] 133 taxmann.com 282 (Bom). Hon’ble Court on similar fact pattern held that dismissal of appeal by ld. CIT(A) in limine after having issued notices fixing the date of hearing by calling submissions on the grounds of appeal, is not valid. Hence, such an action of ld. CIT(A) is liable to be set aside.

Also, to address the issue in hand before us, we need to delve into the understanding of the expression “sufficient cause”. Sub- section 3 of Section 249 contemplates that the CIT(A) may admit an appeal after expiry of relevant period, if he is satisfied that there was a “sufficient cause” for not presenting it within that period. Similarly, it has been used in section 5 of Indian Limitation Act, 1963. Whenever interpretation and construction of this expression has fallen for consideration before Hon'ble High Court as well as before the Hon'ble Supreme Court, then, Hon'ble Court were unanimous in their conclusion that this expression is to be used liberally.

2. Similarly, we would like to make reference to authoritative pronouncement of Hon'ble Supreme Court in the case of N. Balakrishnan Vs. M. Krishnamurthy (supra). It reads as under: "Rule of limitation are not meant to destroy the right of parties. They are meant to see that parties do not resort to dilatory tactics, but seek their remedy promptly. The object of providing a legal remedy is to repair the damage caused by reason of legal injury. Law of limitation fixes a life-span for such legal remedy for the redress of the legal injury so suffered. Time is precious and the wasted time would never revisit. During efflux of time newer causes would sprout up necessitating newer persons to seek legal remedy by approaching the courts. So a life span must be fixed for each remedy. Unending period for launching the remedy may lead to unending uncertainty and consequential anarchy. Law of limitation is thus founded on public policy. It is enshrined in the maxim Interest reipublicae up sit finis litium (it is for the general welfare that a period be putt to litigation).

3. We do not deem it necessary to re-cite or recapitulate the proposition laid down in other decisions. It is suffice to say that the Hon'ble Courts are unanimous in their approach to propound that whenever the reasons assigned by an applicant for explaining the delay, then such reasons are to be construed with a justice oriented approach.

4. In light of the above, if we examine the facts, then it would reveal that there is a delay of 388 days in the appeal against reassessment order and of 248 days in the appeal against penalty

On considering the overall facts and circumstances of the case, we find that when ld. CIT(A) has issued notices fixing the date of hearing, calling explanations/submissions from the assessee, on the grounds of appeals, without show causing the assessee to explain the delay, it was impliedly considered to be condoned in view of the decision of Hon’ble Juri ictional High Court of Bombay in the case of Stride Multitrade (supra). Even otherwise, for the just decision of the controversy, it is incumbent upon us to condone the said delay.

1. In terms of our above observations and finding, we find it appropriate to set aside the order of ld. CIT(A) dismissing the appeal in limine for both, re-assessment order passed u/s. 147 r.w.s. 144 and penalty order passed u/s. 271AAC(1). In the interest of justice and fair play, we remand the matter back to the file of ld. Assessing Officer for denovo meritorious adjudication for which reasonable opportunity may be given to the assessee to explain her case vis-à- vis investment in fixed deposits which were added in the impugned reassessment. Ld. AO may exercise his powers in respect of penalty proceedings u/s 271AAC based on outcome of this denovo meritorious adjudication of reassessment, in accordance with the provisions of the Act.

3. Further, we also note that notices u/s.226(3) were issued dated 30.10.2025 to attach the bank account of the assessee including the one where she is a second holder, for the recovery of demand raised both, in the reassessment and penalty proceedings. Since the said demands do not survive in view of our observations and findings above, the bank accounts so attached by the department are also directed to be vacated.

In the result, both the stay petitions of the assessee are dismissed and both the appeals are allowed for statistical purposes.