M/S. RADHEKIRAN PULSUS PVT.LTD,AURANGABAD vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE -1, AURANGABAD

ITA 1531/PUN/2019Status: DisposedITAT Pune26 September 2022AY 2014-153 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The tribunal rejected the adjournment request as no sufficient cause was shown. The condonation petition for delay was also rejected as the reason cited was not valid and reasonable.

What were the facts?

The assessee filed appeals before the ITAT after a delay of 60 days. The assessee sought adjournment due to files not being received and also sought condonation of delay citing illness.

What were the issues?

Whether the delay in filing the appeals can be condoned and whether the adjournment request is valid.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, PUNE BENCH “B”, PUNE

Before: SHRI INTURI RAMA RAO & SHRI PARTHA SARATHI CHAUDHURY

For Respondent: Shri M. G. Jasnani

Hearing: 12.09.2022Pronounced: 26.09.2022

ORDER PER INTURI RAMA RAO, AM: These are the appeals filed by the assessee directed against the separate orders of ld. Commissioner of Income Tax (Appeals)- 1, Aurangabad [‘the CIT(A)’] dated 21.02.2019 and 27.02.2019 for the assessment years 2014-15 and 2015-16 respectively. 2. Since the identical facts and common issues are involved in both the appeals of the assessee, we proceed to dispose of the same by this common order.

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