KARUPPANNASAMAI RAJASEKARAN,DINDIGUL vs. ITO, NCW-1,, DINDIGUL

Years: 2017-18 Karuppannasami Rajasekaran, The Income Tax, No.E3, Ishwaryam Apartments, Non-Corporate Ward-1, Block II, Gandhiji Nagar, Dindigul Trichy Road, Dindigul Tamil Nadu-624 005. [PAN: ASUPR2676M] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee by : Mr. Anandd Babunath, CA प्रत्यर्थी की ओर से /Revenue by : Mr.R.Raghupathy, Addl. CIT सुिवाई की तारीख/Date of Hearing : 18.02.2025 घोर्णा की तारीख /Date of Pronouncement : 21.02.2025 आदेश / O R D E R PER AMITABH SHUKLA, A.M :

This appeal is filed by the assessee against the order bearing DIN & Order No.ITBA/NFAC/S/250/2023-24/1059195932(1) dated 29.12.2023 of the Learned Commissioner of Income Tax [herein after “CIT(A), National Faceless Appeal Center[NFAC], Delhi, for the assessment years 2017-18. Through the aforesaid appeal the assessee has challenged order u/s 250 dated 29.12.2023 passed by NFAC, Delhi.

Page - 1 - of 4 2.0 It has been noted that there is a delay of 277 days in the case, in filing of this appeal before the tribunal. In its affidavit the assesse has pleaded that the assesse is not conversant with electronic working of the tax authorities. It was also submitted that the assessee came to know of the order only upon initiation of recovery proceedings. All these activities contributed to the delay which was neither willful nor wanton. The assesse submitted that there will not be case of any non-compliance now. We have considered the justification put forth by the assesse and we are satisfied with their adequacy. We are also conscious of the fact that no litigant gains by intentionally delaying its own matters. The Ld. DR did not pose any serious objections to the delay. The Ld. DR however argued that cost be imposed upon the assessee for wasting the precious time of the judicial authorities. Accordingly, we hereby condone the delay and proceed to adjudicate this appeal. 3.0 At the outset the Ld. Counsel for the assesse informed that the Ld. First Appellate Authority has passed an ex-parte order thereby confirming the assessment order u/s 143(3) r.w. 147 dated 08.09.2021 and that the appeal was dismissed for non-compliance to statutory notices. It was pleaded that admittedly the compliance of the assessee before the lower authorities including Ld.CIT(A). The Ld. Counsel for the assesse pleaded for setting aside the case to Ld.CIT(A) and assured Page - 2 - of 4 that full compliance would now be made to the statutory notices of the Ld. CIT(A). 4.0 We have heard the rival submissions in the light of material available on records. It is trite law that no litigant benefits by non- prosecution of its case. We find sufficient force in the pleadings of the assesse as to why it could not prosecute its appeal before Ld CIT(A). We have also noted that apart from merely harping on the issue of non- compliance by the assesse the Ld. CIT(A) has not touched upon merits of the case. 5.0 We are therefore of the view that ends of justice would be met if the case is set aside to the file of the Ld. CIT(A) for readjudication after giving opportunities of being heard to the assesse and to pass a speaking order. The assesse shall be bound to comply to all the notices and details called by the Ld. CIT(A). Any non-compliance from the assesse side shall be adversely viewed. Accordingly, we set aside the order of the Ld. First Appellate Authority and direct him to readjudicate the matter de novo. We have also found sufficient force in the argument of the Ld. DR regarding wastage of time of judicial authorities by the non-compliance of the assessee. Consequently, this order is subject to payment of Rs.3000/- by the assessee to the Tamil Nadu Legal Services Authority of Hon’ble Madras High Court within 30 days of receipt of this order.