Facts
The assessee filed appeals for Assessment Years 2019-20 and 2020-21 against orders passed by the Ld. Addl./JCIT(A) which dismissed the appeals in limine due to delay. The delay was attributed to the Covid-19 Pandemic and non-communication of information. The CPC had disallowed deductions claimed under Section 80P.
Held
The Tribunal condoned the delay in filing the appeals before the Ld. CIT(A) considering the circumstances, including the pandemic. The appeals were remitted back to the file of the Ld. CIT(A) for adjudication on merits after providing a fair opportunity of hearing to the assessee.
Key Issues
Whether the delay in filing the appeal before the lower appellate authority should be condoned due to the pandemic and other reasons, and whether the matter should be remitted for adjudication on merits.
Sections Cited
250, 143(1)(a)(v), 80P, 250(6)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, PUNE BENCHES “SMC”, PUNE
Before: DR.MANISH BORAD & SHRI S.S. VISWANETHRA RAVI
The captioned two appeals pertaining to the Assessment Years 2019-20 and 2020-21 at the instance of assessee are directed against the separate orders passed by the Ld. Addl./JCIT(A)-1, Visakhapatnam dated 06.12.2024 u/s.250 of the Income-tax Act, 1961 (in short „the Act‟) which inturn are arising out of the respective Assessment orders.
When the appeal was called for, none appeared on behalf of the assessee. However, perusal of the impugned orders indicate that the Ld. Addl./JCIT(A) dismissed the appeal for AYs. 2019- 20 and 2020-21 in limine by not condoning the delay in filing of the appeal.
We have heard the Ld. DR and perused the record placed before us. We notice that the delay in filing of the appeal for both the impugned years was majorly on account of Covid-19 Pandemic and the remaining delay was on account of non- communication of the information to the person looking after the Taxation work. It is also observed that for both the years CPC has passed the order u/s 143(1)(a)(v) of the Act disallowing the deduction claimed u/s 80P of the Act. In the statement of facts filed before the NFAC, the assessee has referred to plethora of decisions claiming that the assessee deserves to succeed on the grounds of appeal raised by it before the Ld. CIT(A). We, therefore, considering the facts and circumstances of the case deem it appropriate to condone the delay in filing of the appeal before the Ld. CIT(A) for both the impugned years and remit the issue raised on merits back to the file of Ld. CIT(A) for necessary adjudication on merits in light of the provisions of section 250(6) of the Act and decide the appeal in accordance with law after providing fair opportunity of hearing to the assessee. The assessee is directed to remain vigilant and not to take adjournment unless otherwise required for reasonable cause. Effective grounds of appeal raised by the assessee in both the appeals are allowed for statistical purposes.
In the result, both the appeals of the assessee are allowed for statistical purposes.
Order pronounced on this 28th day of March, 2025.