VASUDHA PREMKUMAR SHARMA,MUMBAI vs. INCOME TAX OFFICER WARD 59(2) , NEW DELHI, NEW DELHI
Income Tax Appellate Tribunal, DELHI BENCH, E: NEW DELHI
Before: SHRI RAJ KUMAR CHAUHAN, HON’BLE & SMT. RENU JAUHRI, HON’BLE
PER RENU JAUHRI:
The above captioned two appeals are filed by the assessee against the order of Ld. CIT(A)/NFAC, Delhi, passed under section 250 of the Income Tax Act, 1961
[hereinafter referred to as, “Act”]. The assessment was framed by the Ld. AO u/s 147 r.w.s 144 of the Act.
In all these two appeals, identical grounds have been taken and, therefore, these are being disposed off vide a common order. The appeal i.e., ITA. No.
ITA_5371_5372_Del_2025_Vasudha Premkumar Sharma
3172/Del/2025 [Assessment Year: 2012-13], is being taken as the lead case in which the following grounds have been raised:
“1. On the facts and in the circumstances of the case and in law, the Ld. CIT(A) has erred in dismissing the appeal on the ground of limitation without granting an appropriate and proper opportunity to explain that the impugned Assessment order though passed on 14/11/2019 by ITO 59(2) Delhi was served on the appellant on 24/10/2024 by ITO 32(2)(1) Mumbai as mentioned in Form No. 35
and statement of facts contained therein. The Appellant therefore prays to remand the matter back to the Ld. CIT(A) for denovo adjudication on merits of the case.
On the facts and in the circumstances of the case and in law, the Ld. CIT(A) failed to appreciate that having received the impugned Assessment order on 24/10/2024, the appellant filed the appeal on 12/11/2024, The appeal preferred by the appellant is well within the prescribed time limit of 30 days as per section 249(2) of the Income Tax Act., 1961 and therefore there is no question of condonation of delay in filing the Appeal.
The appellant craves to add, amend, modify OR alter any grounds of appeal at any time OR before the hearing of the appeal 4. That the appellant craves the leave to add, modify, amend or delete any of the grounds of appeal at the time of hearing and all the above grounds are without prejudice to each other.”
At the outset, Ld. AR has made a request to remand back the case for de novo adjudication as the appeal of the assessee was dismissed in limine by the Ld. CIT(A) without giving any opportunity.
1 Brief facts are that a notice u/s 148 dated 25.03.2019 was issued to the assessee in view of the information regarding credits of Rs. 1,40,70,808/- received in her bank account during the year under consideration. Since no compliance was made by the assessee, the assessment was completed at an income of Rs. 1,79,07,520/- u/s 144 after making various addition. It has been submitted by the ITA_5371_5372_Del_2025_Vasudha Premkumar Sharma
Ld. AR that the assessee had shifted from Delhi to Mumbai and was suffering from severe health issues since 2017. Under these circumstances, no compliance could be made before the lower authorities.
We have heard the rival submissions and perused the material on record. After considering the facts and circumstances, in the interest of justice, we deem it appropriate to restore the matter to the Ld. AO for fresh assessment on merits after giving due opportunity to the assessee. The assessee is also directed to be vigilant and make requisite compliance before Ld. AO without fail. Hence, the appeal of the assessee is allowed for statistical purposes.
Since, identical issues are involved in the other appeal i.e., ITA. No. 5372/Del/2025 [Assessment Year: 2013-14], the above order shall apply mutatis mutandis to this appeal also.
In the result, all the two appeals of the assessee are allowed for statistical purposes.
Order pronounced in the open court on 11th March, 2026. [RAJ KUMAR CHAUHAN] [RENU JAUHRI]
JUDICIAL MEMBER
ACCOUNTANT MEMBER
Dated- 17.03.2026. Pooja Mittal, Sr. PS.