THE DIRECTOR OF INCOME TAX (INTERATIONAL TAXATION), MUMBAI. vs. M/S. ROXON OY C/O.S.R. BATLIBOI AND CO., MUMBAI.

In the Appeals filed by the Director of Income Tax against the orders of the Tribunal, the delay ranges from 6 days to 345 days i.e.   less   than   a   year,   while   the   Appeal   filed   by   the   Assessee   is Uploaded on - 21/08/2020 delayed by 36 days.

As would be evident from the affidavit filed in support of the Motion, the grounds for delay are identical and only the period mentioned under a particular head differ.   It may be useful at this stage to reproduce the extract from one such application as under :­ “2. The   relevant   dates   after   the   receipt   of   the impugned order and the chronological dates leading to the   filing   of   the   present   appeal   may   be   stated   as follows:­ (i) ITAT   order   dated   18.08.2006   received   in   the office of the Director of Income Tax, (International Taxation), M/bai on 11.09.2006. (ii) Scrutiny report was first forwarded to Addl. DIT, (International   Taxation)   Range   2,   Mumbai   on 20.09.2006 and Addl. DIT, (International Taxation) Mumbai   has   forwarded   to   DIT   (International Taxation) on 09.10.2006. (iii) DGIT (International Taxation) granted the approval for   filing   the   appeal   which   was   received   on 08.01.2007. (iv) The   file   was   sent   to   the   Central   Government Advocate   for   drafting   the   draft   memo   on 23.04.2007. Thereafter,   the   matter   has   been Uploaded on - 21/08/2020 followed up by the concerned officer.   However, the office of the appellant received the draft memo of appeal on 04.10.2007 and the appeal was filed on 23.10.2007. I say that the due date for filing the appeal was 09.01.2007. The draft memo of appeal was ready but could not be filed in time due to shortage of stamp paper in the office.  Hence, this Notice of Motion.”

Above is the standard paragraph stated in every Notice of Motion for condonation of delay specifying the time taken at each stage.  No doubt the Government Department which is dealing with litigation of this scale is hardly expected to explain each day's or every year's delay that has occurred in filing the Appeal.   It is a statutory right available to the Department in terms of Section 260A of the Income Tax Act which itself spells out that with the help of Section 5 of the Limitation Act the delay in filing the Appeal can be condoned provided good and proper cause is shown for such delay.  It would appear from the afore­narrated facts that the orders are received in the office, then a scrutiny report is preapred, then it is sent to the concerned higher authority for approval.   After approval, the file is Uploaded on - 21/08/2020 sent to the Central Government Advocate for drafting the Appeal and Appeals, where it was under one year, held as under :­ Uploaded on - 21/08/2020 “24. In all the applications for condonation of delay, similar tables have been given with more or less similar facts but of course the dates are different in different cases. In fact, even dates in some cases are common.   In   other   words,   it   is   a   collective   excuse shown for condonation of delays, stages in different cases are the same but the period of delay varies from 18, 190 to 1474 days.  In the cases where the delay is of 18 or 190 days or even upto a year, some plausible explanation has been rendered which the  Court may, keeping   in   view   the   concept   of   public   interest   and public   revenue,   show   indulgence   and   condone   the delay.       Even   in   such   cases,   there   is   unexplained delay, but as stated in different cases, the Department may not be called upon to explain each day's delay because of their office procedures and competency to take decision in the hierarchy of the Department.  All this can be excused, but to a limited extent. Normally, file may take few days or a week on a table, but cannot take months and years.  In the cases where the delay is more than 400 days or above 1000 days, there has been   no   justification,   much   less   a   sufficient   cause shown,   for   condonation   of   delay.     In   these   cases, where   inordinate   delay   is   unexplained,   explanation given either is fanciful or opposed to normal course of human   conduct   and   official   conduct   coupled   with element   of   negligence   and   irresponsible   attitude. Vague explanation or in some cases no explanation further   adds   to   the   gravity   of   the   situation   in   the Department of Revenue.

In   the   Appeals   preferred   by   the   Department, obviously  before the Appellant approaches the High Court, they have exhibited three different levels under the Act, i.e. order of Assessing Officer, order of the Uploaded on - 21/08/2020 Commissioner   of   Appeals   and   then   the   order   of Tribunal.   Recourse to special remedy under Section 260A of the Income Tax Act which specifies the period of limitation, the Appellants are expected to act with responsibility and vigilance.   In all these cases, the distinction in the case to be founded on the extent of the delay, unexplained and inordinate delay and the negligence and casual attitude of the officers/officials dealing   with   the   matter.     Where   all   these   three elements   are   collectively   present   and   the   delay   is beyond the period of 400 days i.e. more than a year, there would be no justification with the Court to divest the non­applicant of a right which has accrued to him in law and in fact because of the unreasonable conduct of the applicant.

Having given our  considered  attention to the various  aspects of  these cases, in  our opinion, interest   of   justice   would   be   better   served   if   some latitude   and   relaxation   is   given   to   the   Applicants (Commissioners of Income Tax). We would condone the delay in all the Appeals where the delay is less than a year and which has been reasonably explained. But in the case where the delay is beyond one year and upto 1474 days, we would reject the applications for   condonation   of   delay   as   there   is   no   proper explanation   and   no   sufficient   cause   shown   for condonation of delay and there is apparent negligence and callousness on the part of the officer/officials of the Department to the extent that even correct statements have not been made in those cases.” Uploaded on - 21/08/2020

We are more inclined to condone the delay in these cases as well for an additional reason that certain directions for channelising the work of the Department in preparation and filing of the Appeals by the Income Tax Department contained in the case of Ornate Traders Private Limited (supra) are stated to be under active consideration and implementation of the Competent Authority.  A Circular is expected to be issued by the Competent Authority to introduce the principle of public accountability, trust and fixation of responsibility in all such cases.  Unlike the other bunch of Appeals where the delay runs into number of years and the same is unexplained and unsupported by any documentary or other record and where the Court has declined to condone   the   delay,   the   present   cases   have   at   least   offer   some cumulative reasonable explanation for a delay which is less than a year in all cases.   In fact, there is 6 days delay in filing Notice of Motion Nos. 2187/2008, 2188/2008, 2189/2008 and 2190/2008, while in other Appeals, the delay is more than upto 100 days, 191 days, 245 days, 248 days, 287 days and 345 days delay.  These delays to some extent have been explained in the affidavits in support of the Motion Uploaded on - 21/08/2020 and largely the delay has taken place at levels of scrutiny, drafting of Appeals by the Advocate and its institution thereafter.  We do express a poise hope that the Department would act with due diligence in future and would carry out the directions issued by the Court in the case of  Ornate Traders Private Limited  (supra).   Even in the larger public interest, we would condone the delay but with a clear warning to the Department that they are expected to channelise their work expeditiously and without any further delay.

In the Notice of Motion filed by the Assessee, namely, Notice of Motion No. 2025/2008, there is a delay of 36  days.  This delay has been duly explained in the affidavit in support of the Motion. According to the Assessee, the Appeal against revision orders were pending giving rise to multiplicity of proceedings for the assessing year 2001­2002 and the Appellant Company was not able to take correct decision as the entire decision making process was lengthy considering the requirement of consulting Chartered Accountants and seeking their opinion, etc.   In our view, these reasons reasonably Uploaded on - 21/08/2020 explain the delay caused in filing the Appeal.

The above facts do explain reasonably well the cause of delay.  There is really not much opposition by the Department to this Notice of Motion as their own Appeals, as afore­noticed, are barred by time   and   they   can   hardly   oppose   the   Motion   of   the   Assessee. Consequently, all the Notices of Motion are allowed.   Delay in filing the Appeals are condoned.

List the Appeals for admission in regular course. CHIEF JUSTICE A.P. DESHPANDE, J Uploaded on - 21/08/2020 july08/judgment/nma2055­08final.sxw Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)