JAGRUTI GRAMIN BIGAR SHETI SAHAKARI PATSANSTHA MARYADIT,BANAWADE, KARAD vs. INCOME TAX OFFICER WARD 1 SATARA, SATARA

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ITA 2135/PUN/2026Status: DisposedITAT Pune20 July 2026AY 2019-206 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the delay in filing the appeal before the CIT(A) was supported by sufficient cause and condoned it, following Supreme Court precedents. The assessee was granted one more opportunity to present its case on merits.

What were the facts?

The assessee, a cooperative society, failed to file its return of income for AY 2019-20. The AO initiated reassessment proceedings, made additions based on information received, and passed an ex-parte order. The assessee's appeal before the CIT(A) was dismissed due to a 193-day delay without sufficient cause.

What were the issues?

Whether the delay in filing the appeal before the CIT(A) was to be condoned, and whether the assessee should be granted an opportunity to argue the case on merits.

Which sections of the Income-tax Act were involved?

Section 148A,Section 148,Section 142(1),Section 144,Section 147,Section 144B,Section 250

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE

Before: SHRI PAVAN KUMAR GADALE & DR. DIPAK P. RIPOTE

Hearing: 14.07.2026Pronounced: 20.07.2026

PER PAVAN KUMAR GADALE, JUDICIAL MEMBER The assessee has filed the appeal against the order of CIT(A)/NFAC, Delhi passed u/sec 250 of the Income Tax Act. The assessee has raised the grounds of appeal challenging the order of the CIT(A) in not condoning the delay in filing the appeal and sustaining the addition made by the Assessing Officer.

2.

The brief facts of the case are that, the assessee is a cooperative society. The Assessing officer (A.O) has received information under High Risk CRIU/VRU information on verification Module of Insight Portal as per the Risk management Strategy (RMS) that the assessee has made substantial financial transactions in the F.Y. 2018-19 and the assessee has not filed the return of income for A.Y.2019-20. The A.O has reason to believe that income has escaped assessment and issued notice u/sec 148A(b) of the Act and there was no compliance by the assessee and the A.O has passed the order under Section 148A(d) of the Act dated 27.03.2023 and notice u/sec 148 of the Act was issued and there was no response. Further notice u/sec 142(1) of the Act and a show cause notice was issued to explain the sources of cash deposits with the evidences and there was no response. Finally Assessing Officer considering the information available on record has invoked the provisions of Section 144 of the Act and estimated income @ 8% on fixed deposit cash credit which works out to Rs. 22,26,904/- and assessed the total income of Rs. 22,26,904/- and passed the order under Section 147 r.w.s. 144r.w.s 144B of the Income Tax Act dated 04.03.2024. 3. Aggrieved by the order, the assessee has filed an appeal before the CIT(A). However, the CIT(A) found that there is a delay of 193 days in filing the appeal and the assessee has not explained the sufficient reasons for the delay. He further did not condone the delay and dismissed the assessee’s appeal inlimine. Aggrieved by the order of the CIT(A), the assessee has filed the appeal before the Hon'ble Tribunal.

4.

At the time of hearing, the Ld.AR submitted that the CIT(A) has not considered the facts and valid reasons of the assessee as mentioned in the Form.No.35 and the delay in filling the appeal was neither deliberate nor wanton act, but the circumstances beyond the control of the assessee. The Ld.AR emphasized that the assessee has a good case on merits and prayed for an opportunity to substantiate with material evidences before the lower authorities. Per contra, the Ld. DR supported the order of the CIT(A).

5.

We heard the rival submissions and perused the material on record. Prima-facie, the CIT(A) has passed the order considering the fact that there is no proper compliance by the assessee in spite of providing adequate opportunity of hearing and the delay in filling the appeal was not explained with reasonable cause. Whereas the assessee has raised grounds of appeal challenging addition made by the Assessing Officer and there could be various reasons for no proper compliance. Whereas the assessee in Form.No.35 made a requestfor condonation of delay in filling the appeal. Therefore, considering the facts, provisions and the condonation of delay request are of the opinion that there is a reasonable cause in filing of the appeal with delay and there is no benefit derived in causing delay in filing the appeal before the CIT(A). Further the Hon’ble Supreme Court in case ofB. MadhuriGoudvrs. B. Damodar Reddy (2012) 12 SCC 693, has held that the following principles must be kept in mind while considering the application for condonation of delay; (i) There should be a liberal, pragmatic, justice oriented, non- pedantic approach while dealing with an application for condonation of delay, for the courts are not supposed to legalise injustice but are obliged to remove injustice. (ii) The terms “sufficient cause” should be understood in their proper spirit, philosophy and purpose regard being had to the fact that these terms are basically elastic and are to be applied in proper perspective to the obtaining fact-situation. (iii) Substantial justice being paramount and pivotal the technical considerations should not be given undue and uncalled for emphasis.

(iv) No presumption can be attached to deliberate cause of delay but, gross negligence on the part of the counsel or litigant is to be taken note of. (v) Lack of bona fides imputable to a party seeking condonation of delay is a significant and relevant fact. (vi) It is to be kept in mind that adherence to strict proof should not affect public justice and cause public mischief because the courts are required to be vigilant so that in the ultimate eventuate there is no real failure of justice. (vii) The concept of liberal approach has to encapsulate the conception of reasonableness and it cannot be allowed a totally unfettered free play. (viii)There is a distinction between inordinate delay and a delay of short duration or few days, for to the former doctrine of prejudice is attracted whereas to the latter it may not be attracted. That apart, the first one warrants strict approach whereas the second calls for a liberal delineation. (ix) The conduct, behaviour and attitude of a party relating to its inaction or negligence are relevant factors to be taken into consideration. It is so as the fundamental principle is that the courts are required to weigh the scale of balance of justice in respect of both parties and the said principle cannot be given a total go by in the name of liberal approach. (x) If the explanation offered is concocted or the grounds urged in the application are fanciful, the courts should be vigilant not to expose the other side unnecessarily to face such litigation. (xi) It is to be borne in mind that no one gets away with fraud, is representation or interpolation by taking recourse to the technicalities of law of limitation. (xii) The entire gamut of facts are to be carefully scrutinized and the approach should be based on the paradigm of judicial discretion which is founded on objective reasoning and not on individual perception. (xiii) The State or a public body or an entity representing a collective cause should be given some acceptable latitude.”

6.

The Hon'ble supreme court in the case of Collector, Land Acquisition Vs. MST Katiji& others (167 ITR 471) (SC) has observed as under :

“ The legislature has conferred the power to condone delay by enacting s. 5 of the Limitation Act of 1963 in order to enable the Courts to do substantial justice to parties by disposing of matters on "merits". The expression "sufficient cause"

employed by the legislature is adequately elastic to enable the Courts to apply the law in a meaningful manner which subserves the ends of justice—that being the life-purpose of the existence of the institution of Courts. The doctrine of equality before law demands that all litigants, including the State as a litigant, are accorded the same treatment and the law is administered in an even-handed manner. There is no warrant for according a step-motherly treatment when the "State" is the applicant praying for condonation of delay. In fact, experience shows that on account of an impersonal machinery (no one in charge of the matter is directly hit or hurt by the judgment sought to be subjected to appeal) and the inherent bureaucratic methodology imbued with the note- making, file- pushing, and passing-on-the-buck ethos, delay on its part is less difficult to understand though more difficult to approve. In any event, the State which represents the collective cause of the community does not deserve a litigant non grata status. The Courts, therefore, have to be informed of the spirit and philosophy of the provision in the course of the interpretation of the expression "sufficient cause". So also the same approach has to be evidenced in its application to matters at hand with the end in view to do even-handed justice on merits in preference to the approach which scuttles a decision on merits.”

7.

We respectfully follow the observations and ratio of the decisions of Hon’ble Supreme Court cited (supra) and find that the delay in filing the appeal before the CIT (Appeals) by the assessee is supported with sufficient cause and therefore pragmatic approach should have been considered and the delay is condoned. Further considering the principles of natural justice, the assessee shall be provided with one more opportunity of hearing to substantiate the case along with the evidences and explanations. Accordingly, set aside the order of the CIT(A) and remit the disputed issue to the file of the CIT(A) to adjudicate afresh and the assessee should be provided adequate opportunity of hearing and shall cooperate in submitting the information for early disposal of appeal. And the grounds of appeal of the assessee are allowed for statistical purposes.

8.

In the result, the appeal filed by the assessee is allowed for statistical purposes. Order pronounced in the open Court on 20th July, 2026. DIPAK P. RIPOTE PAVAN KUMAR GADALE (ACCOUNTANT MEMBER) (JUDICIAL MEMBER) Pune, Dated:20th July, 2026 Abhishek Mohan Abhishek Mohan Mohan Date: 2026.07.21 10:44:45 +05'30' आदेशकीप्रतितितिअग्रेतिि / Copy of the Order forwarded to : अिीिार्थी / The Appellant. 1. प्रत्यर्थी / The Respondent.

2.3.

The Pr. CIT concerned. 4. तिभागीय प्रतितिति, आयकर अिीिीय अतिकरण, “SMC” बेंच, पुणे/ DR, ITAT, “SMC” Bench, Pune. गार्डफ़ाइि / Guard File. 5. ////

आदेशािुसार / BY ORDER,

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