RADHA SAHU,BIORA RAJGARH vs. ITO RAJGARH, RAJGARH
What did the Tribunal hold?
The Tribunal held that the assessee was not given a proper and effective opportunity of being heard. Dismissing the appeal on a one-day delay without considering the merits was not justified.
What were the facts?
The assessee's appeal before the CIT(A) was dismissed for being delayed by one day without considering the merits. The assessee contended that they were not given a proper opportunity of being heard.
What were the issues?
Whether the CIT(A) was justified in dismissing the appeal on grounds of delay without considering the merits and without providing a proper opportunity of hearing to the assessee.
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. 279/इंदौर/2026 "नधा"रण वष" : 2023-24 राधा साहू बनाम आयकर अ"धकार" 6, कृ"णपुरा माग" राजगढ़ "यावरा, राजगढ़ अपीलाथ" ""यथ" "था.ले.सं.-एचआईड""यूपीएस 8690 आर PAN : HIWPS8690R अपीलाथ" क" ओर से सु"ी "ेया जैन, सीए राज"व क" ओर से "ी "बनय कुमार राय, व"र"ठ "वभागीय ""त"न"ध सुनवाई "त"थ 06.08.2026 उ"घोषणा "त"थ 10.08.2026 आदेश "ी परेश जोशी, "या"यक सद"य "वारा "नधा"रण वष" 2023-24 के "लए "नधा"रती "वारा यह अपील "व"वान आयकर आयु"त (अपील), नेशनल फेसलेस अपील स"टर, "द"ल" के आदेश "दनांक 11.12..2025 के "व""ध अपील के आधार" म" व"ण"त आधार" पर दा"खल क" गई ह" । 2. इस अपील क" सुनवाई के दौरान "नधा"रती के "व"वान अ"धव"ता ने "नवेदन "कया "क "व"वान आयकर आयु"त (अपील) "वारा "नधा"रती क" अपील 01 "दन से "वलं"बत होने के कारण कालबा"धत होने के "प म" गुणागुण पर "वचार "कए "बना खा"रज क" थी तथा "नधा"रती को सुनवाई का कोई उ"चत, तक"संगत तथा साथ"क अवसर नह"ं "दया गया था । "नधा"रती के "व"वान अ"धव"ता ने "नवेदन "कया "क अपील दा"खल करने म" "वलंब नाममा" का है और "नधा"रती उसके "करण का अनुसरण करने का इ"छुक है । "नधा"रती के "व"वान अ"धव"ता ने "वन"तापूव"क अनुरोध "कया "क "व"वान आयकर आयु"त (अपील)
आ.अ.सं. 279/इंदौर/2026 2 राधा साहू, राजगढ़
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.
Recent GST High Court judgments
Search GST case law →- U Days Garments vs. The Adjudication OfficerMadras · 16 Oct 2026
- M/S Jsw Cement Limited,Jajpur vs. State Of OdishaOrissa · 16 Oct 2026
- M/S.Sreeshobi Enterprises vs. The Appellate AuthorityMadras · 16 Oct 2026
- S.T.Promotors vs. The Commercial Tax OfficerMadras · 16 Oct 2026
- Prashanti Das (M/S. Panchamukhi Enterprises) vs. Assistant Commissioner Of State Tax, CT And GST, Jagatsinghpur CircleOrissa · 16 Oct 2026