MIRABAI,INDORE vs. ITO 1(1), IND, INCOME TAX DEPARTMENT, MAIN BUILDING, INDORE
What did the Tribunal hold?
The Tribunal held that the assessee should be given an opportunity to present her case. The matter was remanded to the CIT(A) to consider the condonation of delay and decide the appeal on merits if the delay is condoned.
What were the facts?
The assessee filed an appeal against the order of the CIT(A) which had dismissed the appeal as time-barred. The assessee sought condonation of delay due to medical reasons and an accident involving her brother.
What were the issues?
Whether the delay in filing the appeal before the CIT(A) should be condoned and the appeal should be decided on merits.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
आयकर अपील"य अ"धकरण, इंदौर "यायपीठ, इंदौर "ी परेश म.जोशी, "या"यक सद"य तथा "ी अर"वंद सोनी, लेखा सद"य के सम" आ.अ.सं. 773/इंदौर/2025 "नधा"रण वष" : 2018-19 मीराबाई बनाम आयकर अ"धकार" सागोद, इंदौर 1(1), इंदौर अपीलाथ" ""यथ" "था.ले.सं.- ईईसीपीएम 3439 एच PAN : EECPM3439H अपीलाथ" क" ओर से "ी "णय गोयल, सीए राज"व क" ओर से "ी "बनय कुमार राय, व"र"ठ "वभागीय ""त"न"ध सुनवाई "त"थ 07.08.2026 उ"घोषणा "त"थ 10.08.2026 आदेश "ी परेश जोशी, "या"यक सद"य "वारा
"नधा"रण वष" 2018-19 के "लए "नधा"रती "वारा यह अपील "व"वान आयकर आयु"त (अपील), नेशनल फेसलेस अपील स"टर, नई "द"ल" के आदेश "दनांक 21.06.2025 के "व""ध अपील के आधार" म" व"ण"त आधार" पर दा"खल क" गई ह" ।
इस अपील क" सुनवाई के दौरान "नधा"रती के "व"वान अ"धव"ता ने "नवेदन "कया "क "नधा"रती एक म"हला है िजनक" आय का ""ोत कृ"ष से है । "नधा"रती "वारा "वचाराधीन वष" के दौरान कृ"ष भू"म का "व"य "कया गया था । "नधा"रण अ"धकार" "वारा "नधा"रण आदेश "दनांक 07.03.2023 के "वारा अ"ध"नयम क" धारा 54बी के अधीन उ"चत लाभ "दए "बना इसी तरह "व"ध के अधीन अ"य छूट का लाभ "दए "बना द"घा"व"ध पूंजीगत
आ.अ.सं. 773/इंदौर/2025 2 मीराबाई, इंदौर "ाि"त के "प म" ". 73,56,147/- का प"रवध"न "कया था । "नधा"रण अ"धकार" के इस आदेश से असंतु"ट होकर "नधा"रती ने "व"वान आयकर आयु"त (अपील) के सम" अपील दा"खल क" थी । य"य
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
More judgments on Section 54B
- Jagdishbhai Vasharambhai Italiya, Ahmedabad vs The ITO, Ward-3(1)(1), AhmedabadITA 150/AHD/2026[2015-16]Status: Disposed14 Oct 2026AY 2015-16
- Sheela Devi, Etawah vs ITO, Ward 2(2)(5), EtawahITA 419/AGR/2026[2015-16]Status: Disposed12 Oct 2026AY 2015-16
- Shailendra Kumar Sogani, Bhopal vs Deputy Commissioner of Income Tax 4(1)…ITA 1076/IND/2025[2012-13]Status: Disposed12 Oct 2026AY 2012-13
- Nohar Yadav, Mandir Hasoud, Teh. Arang vs Income Tax Officer - Ward 1(2), Raipur…ITA 640/RPR/2026[2018-19]Status: Disposed9 Oct 2026AY 2018-19
- Nohar Yadav, Mandir Hasoud, Teh. Arang vs Income Tax Officer - Ward 1(2), Raipur…ITA 639/RPR/2026[2018-19]Status: Disposed9 Oct 2026AY 2018-19
Recent GST High Court judgments
Search GST case law →- M/S. Middlex, Puri vs. Commnr. Of State Tax, Banijyakar Bhawan, CuttackOrissa · 14 Oct 2026
- M/S Maa Sunadei Indane Gramin Vitrak, Nayagarh vs. Commissioner Of CT And GST, Cuttack, OdishaOrissa · 14 Oct 2026
- Sunanda Raul vs. The Commissioner Of Commercial Taxes And Goods Nad Services Tax, OdishaOrissa · 14 Oct 2026
- Zakir Hussain Ali Khan vs. Additional Commissioner (Appeals), BhubaneswarOrissa · 14 Oct 2026
- M/S Manorama Nayak, Khorda vs. Assistant Commissioner Of State Tax, CT And GST, Bhubaneswar Iv Circle, KhurdaOrissa · 14 Oct 2026