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Facts
The assessee filed appeals against orders for AY 2016-17 and 2018-19. The CIT(A) dismissed these appeals on the ground of delay, holding that the reasons provided did not constitute a "reasonable cause" for condonation. The assessee argued that similar grounds for delay were accepted in a related case.
Held
The Tribunal held that in the interest of justice, the assessee should be granted another opportunity to present its case before the CIT(A). The impugned orders of the CIT(A) were set aside and the appeals were restored for de novo adjudication.
Key Issues
Whether the CIT(A) erred in dismissing the appeals on grounds of delay without sufficient consideration of the assessee's explanation and the precedent set in a related case.
Sections Cited
250, 249
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “F” BENCH, MUMBAI
Before: SHRI SANDEEP SINGH KARHAILSHRI JAGADISH
The assessee has filed the present appeals against the separate impugned orders of even date 29/08/2025, passed under section 250 of the Income Tax Act, 1961 (“the Act”) by the learned Commissioner of Income
ITAs No.6831, 6832, 6833, 6834, 6835/MUM/2025 2 (A.Y.s 2016-17 & 2018-19)
Tax (Appeals), National Faceless Appeal Centre, Delhi, [“learned CIT(A)”], which in turn arose from the separate orders passed for the assessment years 2016-17 and 2018-19.
We have considered the submissions of both sides and perused the material available on record. In the present case, at the outset, it is evident that the learned CIT(A), vide separate impugned orders, dismissed the appeal filed by the assessee against the separate orders passed for the assessment years 2016-17 and 2018-19 on the ground of delay.
During the hearing, the learned Authorised Representative (“learned AR”) submitted that the assessee, vide detailed affidavit, explained the reasons leading to the delay in filing its appeals before the learned CIT(A).
However, the learned CIT(A), vide impugned order, held that the reasons stated by the assessee do not constitute “reasonable cause” for condonation of delay in filing the appeal, and accordingly, dismissed the appeals of the assessee in limine. The learned AR submitted that the learned CIT(A), vide order dated 27/11/2024, passed in the case of the partnership firm, Dhruv Enterprise, wherein the assessee, along with her husband, is a partner, condoned the delay in filing the appeal for similar reasons. The learned AR submitted that since the assessee filed all the appeals before the learned CIT(A) against various orders pertaining to the assessee and her concerns around the same time and there was a delay in all the appeals for identical reasons, the assessee presumed a similar order condoning the delay in filing the appeal will be passed by the learned
ITAs No.6831, 6832, 6833, 6834, 6835/MUM/2025 3 (A.Y.s 2016-17 & 2018-19)
CIT(A) in all the cases. However, vide impugned order in the present appeals, the similar grounds raised by the assessee seeking condonation of delay were rejected, considering the same not to be “sufficient cause” within the meaning of section 249 of the Act.
Having considered the submissions of both sides and perused the material available on record, we are of the considered view that, in the interest of justice, the assessee be granted one more opportunity to represent its case before the learned CIT(A) and explain the reason for not filing the appeal within the prescribed limitation period. Consequently, we deem it fit and proper to set aside the impugned orders and restore the appeals to the file of the learned CIT(A) for de novo adjudication after reconsideration of the assessee’s request for condonation of delay. While considering the assessee’s appeals afresh, we direct the learned CIT(A) to also take into consideration the order dated 27/11/2024 passed in the case of Dhruv Enterprise, wherein the assessee is one of the partners alongwith her husband. Needless to mention, no order shall be passed without affording reasonable and adequate opportunity of hearing to the parties.
Further, the assessee is directed to update its email address in the records before the learned CIT(A) so that the notice of hearing can be sent to the operational email address. Thus, the assessee is directed to appear before the learned CIT(A) on all dates of hearing as may be fixed without any default. Accordingly, the grounds raised by the assessee are allowed for statistical purposes.
ITAs No.6831, 6832, 6833, 6834, 6835/MUM/2025 4 (A.Y.s 2016-17 & 2018-19)
In the result, all the appeals by the assessee are allowed for statistical purposes.
Order pronounced in the open Court on 08/04/2026