SIR SYED EDUCATIONAL SOCIETY,BADAUN vs. CIT EXEMPTION, LUCKNOW,
Income Tax Appellate Tribunal, LUCKNOW BENCH ‘A’, LUCKNOW
Before: SHRI KUL BHARAT & SHRI ANADEE NATH MISSHRA
PER ANADEE NATH MISSHRA:A.M.
(A)
These two appeals have been filed by the assessee for assessment years 2024-25 against separate impugned orders each dated 25/09/2024
[(DIN & Notice No.ITBA/EXM/F/EXM45/204-25/1069098193(1) and DIN &
Notice No.ITBA/EXM/F/EXM45/204-25/1069098253(1)] respectively of CIT
(Exemptions), Lucknow.
(A.1) In these appeals, filed by the assessee, Registry of Income Tax
Appellate Tribunal has communicated that the appeals are time barred.
The assessee has also not submitted any application for condonation of delay. Therefore, these appeals are hereby dismissed being barred by Appellant by None
Respondent by Shri R. K. Agarwal, CIT (D.R.)
I.T.A. Nos. 693 & 694/Lkw/2024
Assessment Year:2024-25
2
limitation. However, the assessee will be at liberty to approach the Income Tax Appellate Tribunal, in accordance with law, for restoration of the appeals after the defect is removed by the appellant assessee. If such request is received in ITAT from the assessee, the same will be considered by ITAT in accordance with law having regard to relevant facts and circumstances.
(C)
In the result, the appeals are dismissed being barred by limitation.
(Order pronounced in the open court on 28/11/2024) . .
(KUL BHARAT) (ANADEE NATH MISSHRA)
Vice President Accountant Member
Dated:28/11/2024
*Singh
Copy of the order forwarded to :
1. The Appellant
2. The Respondent.
3. Concerned CIT
4. D.R., I.T.A.T.,