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DHIRENDRA MOHANLAL GUPTA,SANTACRUZ EAST vs. INCOME TAX OFFICER WARD 22(1)(1), MUMBAI, LALBAUG

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ITA 6505/MUM/2024[2014-15]Status: DisposedITAT Mumbai27 February 20256 pages

IN THE INCOME-TAX APPELLATE TRIBUNAL “D” BENCH,
MUMBAI
BEFORE SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER
&
SMT. RENU JAUHRI, ACCOUNTANT MEMBER
ITA No. 6505/MUM/2024
(A.Y. 2014-15)

Dhirendra Mohanlal Gupta
Shop No. 08, Pragati
Mandal Building, Maratha
Colony, Western Highway,
Santacruz (E),
Maharashtra-400055
v/s.
बनाम
ITO, 22(1)(1), Mumbai
Piramal Chambers,
Lalbaug, Mumbai-400012
स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AVXPG6673R
Appellant/अपीलार्थी
..
Respondent/प्रतिवादी

Assessee by :
Shri Satyaprakash Singh
Revenue by :
Shri R. R. Makwana

Date of Hearing
19.02.2025
Date of Pronouncement
27.02.2025

आदेश / O R D E R

PER BENCH:-

These appeals are filed by the assessee against the orders of the Learned
Commissioner of Income-tax (Appeals), Mumbai/National Faceless Appeal
Centre, Delhi [hereinafter referred to as “CIT(A)”] dated 18.11.2024 passed u/s.

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ITA Nos. 6502, 6503, 6504 & 6505/Mum/2024
A.Ys. 2013-14 & 2014-15

Dhirendra Mohanlal Gupta

250 of the Income-tax Act, 1961 [hereinafter referred to as “Act”] for Assessment Years [A.Ys.] 2013-14 & 2014-15. 2. The assessee has raised the following grounds of appeal for the four appeals:
ITA No. 6502/Mum/2024 for AY 2013-14
“1 On facts and the circumstances of the case and in law the Hon'ble CIT(A), has erred in not condoning the delay in filing of appeal even though sufficient cause has been furnished to justify the reasons for delayed filing of the appeal..
2. On facts and the circumstances of the case, and in law, the Hon'ble CIT (A) has erred in not adjudicating the issue of addition of Rs.77,50,650/- made under section 68 of the Income Tax Act, 1961 on account of unexplained cash credit.”

ITA No. 6503/Mum/2024 for AY 2013-14
“1. On facts and the circumstances of the case and in law the Hon'ble CIT(A), has erred in not condoning the delay in filing of appeal even though sufficient cause has been furnished to justify the reasons for delayed filing of the appeal.
2. On facts and the circumstances of the case, and in law, the Hon'ble CIT (A) has erred in not adjudicating the issue of levy of penalty of Rs.22,39,280/- made under section 271(1)(C) of the Income Tax Act, 1961.”

ITA No. 6504/Mum/2024 for AY 2014-15
“1. On facts and the circumstances of the case and in law the Hon'ble CIT(A), has erred in not condoning the delay in filing of appeal even though sufficient cause has been furnished to justify the reasons for delayed filing of the appeal.
2. On facts and the circumstances of the case, and in law, the Hon'ble CIT (A) has erred in not adjudicating the issue of addition of Rs.2,62,66,629/- made under section 68 of the Income Tax Act, 1961 on account of unexplained cash credit.”

ITA No. 6505/Mum/2024 for AY 2014-15
“1. On facts and the circumstances of the case and in law the Hon'ble CIT(A), has erred in not condoning the delay in filing of appeal even though sufficient cause has been furnished to justify the reasons for delayed filing of the appeal.
2. On facts and the circumstances of the case, and in law, the Hon'ble CIT (A) has erred in not adjudicating the issue of penalty of Rs. 89,28,026/- made under section 27(1)(c) of the Income Tax Act, 1961.”

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ITA Nos. 6502, 6503, 6504 & 6505/Mum/2024
A.Ys. 2013-14 & 2014-15

Dhirendra Mohanlal Gupta

3.

Since facts in all four appeals are identical, these appeals are being disposed of together vide a common order, and ITA No. 6502/Mum/2024 for AY 2013-14 is taken up as a lead case. ITA No. 6502/Mum/2024 for AY 2013-14 4. Brief facts of the case are that the assessee has filed return declaring income of Rs. 2,09,570/- on 15.07.2014. The case was selected for scrutiny and assessment was completed at an income of Rs. 79,60,220/- after making the addition of Rs. 77,50,650/- on account of unexplained cash credit u/s 68 of the Act. 5. Aggrieved with the order of Ld. AO, the assessee preferred an appeal before Ld. CIT(A). The delay in filing of appeal was 1080 days on account of which the Ld. CIT(A) dismissed the appeal after rejecting the request for condonation of delay in the absence of any reasonable or sufficient cause. 6. Aggrieved with the order of Ld. CIT(A), the assessee is in appeal before the Tribunal. 7. Before us, Ld. AR submitted that the assessee on receipt of notices issued, handed over the same to his chartered accountant for requisite compliance. However, no compliance was made as the papers were misplaced by the chartered accountant, and therefore, the assessment was completed u/s 144 of P a g e | 4

ITA Nos. 6502, 6503, 6504 & 6505/Mum/2024
A.Ys. 2013-14 & 2014-15

Dhirendra Mohanlal Gupta the Act by the AO after making the addition of Rs. 26,26,629/- on account of unexplained cash credit u/s 68 of the Act.
8. The assessee discovered the non-compliance on the part of his representative only in March 2019 when he received a recovery notice for the outstanding dues. Thereafter, a request was made by him before the AO for obtaining duplicate copies of the orders which were provided on 26.03.2019. Accordingly, the assessee immediately filed the appeal against the order through another chartered accountant without any further delay. Ld. AR has also filed an affidavit of the assessee stating the above facts and circumstances and has requested for condonation of delay in filing of appeal before Ld. CIT(A).
9. Ld. DR has not opposed the proposition made by the Ld. AR.
10. In view of the above facts, we are of the view that the delay in filing of the first appeal as explained by the assessee is on account of a reasonable cause.
Accordingly, we deem it proper to restore the matter to the file of Ld. CIT(A) for deciding the issue afresh on merits after condoning the delay which is on account of bonafide reasons. The assessee is also directed to make requisite compliance before Ld. CIT(A).
Thus, the appeal of the assessee is allowed for statistical purposes.

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ITA Nos. 6502, 6503, 6504 & 6505/Mum/2024
A.Ys. 2013-14 & 2014-15

Dhirendra Mohanlal Gupta

ITA No. 6503/Mum/2024 for AY 2013-14
ITA No. 6504/Mum/2024 for AY 2014-15
ITA No 6505/Mum/2024 for AY 2014-15
11. Since the facts and circumstances in the above three appeals are similar as in ITA No. 6502/Mum/2024 for AY 2013-14 and these appeals have also been dismissed exparte by Ld. CIT(A) after rejecting the request for condonation of delay, the order in ITA No. 6502/Mum/2024 will apply mutatis mutandis to these appeals also.
12. In the result, all four appeals of the assessee are allowed for statistical purposes.
Order pronounced in the open court on 27.02.2025. RAHUL CHAUDHARY
RENU JAUHRI
(न्यातयक सदस्य/JUDICIAL MEMBER)
(लेखाकार सदस्य/ACCOUNTANT MEMBER

Place: म ुंबई/Mumbai
दिनाुंक /Date 27.02.2025
अननकेत स ुंह राजपूत/ स्टेनो
आदेश की प्रतितलति अग्रेतिि/Copy of the Order forwarded to :
1. अपीलार्थी / The Appellant
2. प्रत्यर्थी / The Respondent.
3. आयकर आयुक्त / CIT
4. विभागीय प्रविविवि, आयकर अपीलीय अविकरण DR, ITAT,
Mumbai
5. गार्ड फाईल / Guard file.

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ITA Nos. 6502, 6503, 6504 & 6505/Mum/2024
A.Ys. 2013-14 & 2014-15

Dhirendra Mohanlal Gupta

सत्यावपि प्रवि ////
आदेशानुसार/ BY ORDER,

उि/सहायक िंजीकार (Dy./Asstt.

DHIRENDRA MOHANLAL GUPTA,SANTACRUZ EAST vs INCOME TAX OFFICER WARD 22(1)(1), MUMBAI, LALBAUG | BharatTax