GUPTA ARVIND LAKHANLAL,AHMEDABAD vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5(1)(5), AHMEDABAD

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ITA 141/AHD/2017Status: DisposedITAT Ahmedabad31 May 2018AY 2012-133 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the matter to the file of the CIT(A) for fresh adjudication on merits, considering the bonafides of the delay and identical facts to a previous case.

What were the facts?

The assessee's appeal before the CIT(A) was dismissed as not maintainable due to being filed after the due date. The assessee prayed for the issue to be remitted to the CIT(A) for fresh adjudication on merits.

What were the issues?

Whether the appeal filed after the due date is maintainable and if the matter should be adjudicated on merits.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “ SMC ” BENCH, AHMEDABAD

Before: SHRI RAJPAL YADAV & SHRI WASEEM AHMED

For Respondent: Shri Saurabh Singh, Sr.D.R
Pronounced: 31/05/2018

आदेश / O R D E R

PER WASEEM AHMED, ACCOUNTANT MEMBER: The captioned appeal has been filed at the instance of the assessee against the appellate order of the Commissioner of Income Tax(Appeals)-5, Ahmedabad [CIT(A) in short] vide appeal no.CIT(A)- 5/ITO.Wd.5(1)(5)/387/2015-16 dated 23/11/2016 arising in the assessment order passed under s.143(3) r.w.s. 147 of the Income Tax

ITA No.141/Ahd/2017 Gupta Arvind Lakhanlal vs. DCIT Asst.Year –2012-13 - 2 - Act, 1961 (hereinafter referred to as "the Act") dated 24/02/2016 relevant to Assessment Year (AY) 2012-13.

2.

At the outset, it was observed that the Ld. CIT(A) has dismissed the appeal filed by the assessee on the ground that the appeal was not maintainable as it was filed after the due date as specified under the provision of law. However, the Ld. AR before us prayed to remit the issue to the file of Ld. CIT(A) for fresh adjudication on merits in view of the order of this Tribunal in the case of Laxmanbhai Jivrajbhai Patel vs. DCIT in ITA No.2720/Ahd/2016, wherein, it was held as under: “4. Learned representatives fairly agree that the matter should be remitted to the file of the CIT(A) for fresh adjudication on merits, as, in any event, we are satisfied about the bonafides of delay in filing e- appeal. In this view of the matter, learned counsel's arguments pointing out that the mechanism of e-filing does not have the sanction of the statute, and that, in any event, prescription of Income-tax Rules cannot exceed the framework of the Income-tax Act, need not be adjudicated upon. The matter stands restored to the file of the CIT(A) with our direction to dispose of the matter on merits, after giving a reasonable opportunity of hearing to the assessee, by way of a speaking order and in accordance with the law. We order so.”

3.

On the other hand, Ld. DR has no objection if the issue is remitted back to the file of the AO for fresh adjudication in accordance with the provision of law. The facts of the case on hand are exactly identical to the case of Laxmanbhai Jivrajbhai Patel (supra), thus in view of above, we restore the matter to the file of the Ld. CIT(A) for fresh adjudication on

ITA No.141/Ahd/2017 Gupta Arvind Lakhanlal vs. DCIT Asst.Year –2012-13 - 3 - merits in accordance to the provisions of law. Thus, the ground of appeal raised by the assessee is allowed for statistical purpose.

4.

In the result, appeal of the assessee is allowed for statistical purpose.

This Order pronounced in Open Court on 31/05/2018

Sd/- Sd/- ¼jktiky ;kno jktiky ;kno jktiky ;kno½ jktiky ;kno ¼olhe vgen olhe vgen½ olhe vgen olhe vgen U;kf;d lnL; U;kf;d lnL; U;kf;d lnL; U;kf;d lnL; Yks[kk ln Yks[kk ln Yks[kk lnL; Yks[kk ln L; L; L; (RAJPAL YADAV) (WASEEM AHMED) JUDICIAL MEMBER ACCOUNTANT MEMBER Ahmedabad; Dated 31/05/2018 Priti Yadav, Sr.PS आदेश क� ��त�ल�प अ�े�षत/Copy of the Order forwarded to : 1. अपीलाथ� / The Appellant 2. ��यथ� / The Respondent. 3. संबं�धत आयकर आयु�त / Concerned CIT 4. आयकर आयु�त(अपील) / The CIT(A)-5, Ahmedabad. �वभागीय ��त�न�ध, आयकर अपील�य अ�धकरण, अहमदाबाद / DR, ITAT, Ahmedabad 5. 6. गाड� फाईल / Guard file. आदेशानुसार/ BY ORDER, स�या�पत ��त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील�य अ�धकरण, अहमदाबाद / ITAT, Ahmedabad

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