SAMPATHU GOWRILAKSMI,PONDICHERRY vs. THE INCOME TAX OFFICER, WARD-1, PUDUCHERRY

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ITA 1580/CHNY/2025Status: DisposedITAT Chennai05 August 2025AY 2011-12Bench: SHRI GEORGE GEORGE K (Vice President), SHRI S.R. RAGHUNATHA (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal, acknowledging sufficient cause. The matter was remitted to the AO for fresh adjudication, with directions for the AO to afford a reasonable opportunity of hearing and for the assessee to cooperate.

What were the facts?

The assessee's appeal was filed belatedly by 272 days. The assessee's legal heir was unaware of the proceedings after the assessee's demise. The First Appellate Authority (FAA) passed an ex-parte order as the assessee did not comply with notices.

What were the issues?

Whether the delay in filing the appeal is justifiable and if the ex-parte order passed by FAA warrants setting aside and remitting the case back to AO.

Which sections of the Income-tax Act were involved?

Section 250,Section 144,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI

Before: SHRI GEORGE GEORGE KAND SHRI S.R. RAGHUNATHA

Hearing: 01.08.2025Pronounced: 05.08.2025

आदेश/ O R D E R

PER GEORGE GEORGE K, VICE PRESIDENT:

1.

This appeal filed by the assessee is directed against the order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 07.06.2024, passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2011-12.

2 -: 2. There is a delay of 272 days in filing the appeal. The appeal ought to have been filed before ITAT on or before 06.08.2024. However, the appeal was filed belatedly on 30.05.2025. The legal heir of the assessee has filed a petition for condonation of delay supported by affidavit stating there in the reasons for belated filing of this appeal. The reasons stated is that the assessee was handling all her income tax related work on her own and after her demise, it took time for the assessee's spouse to collect the details and to hand over to his authorized representative. Later the appeal papers were prepared and filed before the Tribunal on 30.05.2025 with delay. On perusal of the same, we find there is sufficient cause for delay in filing this appeal before the Tribunal. Hence, we condone the delay in filing the appeal and proceed to dispose off the appeal on merits.

3.

At the very outset, we notice that the order passed by the First Appellate Authority (FAA) is ex-parte, since there was no compliance from the assessee to four notices issued from the office of the First Appellate Authority. Further, we also notice that the assessment has been completed on best judgment assessment u/s.144 r.w.s. 147 of the Act.

4.

The Ld.AR for the assessee submitted that the order passed by the FAA is ex-parte and the assessment has also been completed 3 -: on best judgment basis u/s. 144 of the Act. The Ld.AR further submitted that the assessee was passed away during the assessment proceedings. The assessee's spouse who is the legal heir of assessee was unaware of the income-tax proceedings and did not check the income tax portal. Therefore, he was unaware of the hearing notices issued during the appellate proceedings. Hence, it was prayed in the interest of justice and equity, the issue may be restored to the files of the AO as a last opportunity for proper representation of his case.

5.

The Ld. DR submitted that adequate opportunities were provided from the offices of the AO and the FAA and there is no violation of principles of natural justice. Therefore, it was prayed the appeal of the assessee may be dismissed.

6.

We have heard rival submissions and perused the materials on record. The proceedings before the AO as well as the FAA was ex-parte, since the assessee did not respond to various notices issued. The Ld.AR submitted that the assessee was passed away during the assessment proceedings.The assessee's spouse, who is the legal heir was unaware of the income-tax proceedings and did not take note of the notices issued by the FAA in the income tax portal. In light of the submissions of Ld.AR and in the interest of 4 -: justice and fair play, the matter is remitted to the files of the AO for fresh adjudication. The AO shall afford reasonable opportunity of hearing to the assessee. The assessee is directed to co-operate with the Revenue and shall not seek unnecessary adjournment. It is ordered accordingly.

7.

In the result, the appeal filed by the assessee is allowed for statistical purposes.

Order pronounced in the open court on 5th August, 2025 at Chennai.

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