M/S. SEASHELL MEDISERVE PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE- 6(1)(1), BANGALORE

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ITA 2330/BANG/2019Status: DisposedITAT Bangalore20 February 2020AY 2016-173 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeals before the CIT(A) and restored the matters to the file of the CIT(A) for a decision on merit.

What were the facts?

The assessee filed appeals against penalty orders under section 271(1)(b) of the IT Act. The appeals before the CIT(A) were dismissed due to a delay of 67 days in filing, which the CIT(A) did not condone.

What were the issues?

Whether the delay in filing the appeals before the CIT(A) should be condoned to decide the penalty issue on merit.

Which sections of the Income-tax Act were involved?

Section 271(1)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “A” BENCH : BANGALORE

Before: SHRI A. K. GARODIA & SHRI PAVAN KUMAR GADALE

For Appellant: Shri. Ravishankar, Advocate
For Respondent: Shri. Manjeet Singh, Addl. CIT (DR)(ITAT), Bengaluru
Hearing: 28.01.2020Pronounced: 20.02.2020

IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER and 2331 /Bang/2018 Assessment year : 2016-17 M/s. Seashell Mediserve Pvt. Ltd., Deputy Commissioner of Income Tax, No.15, Lakshmipuram, Halasurau, Circle - 6(1)(1), Bengaluru – 560 008. Vs. Bengaluru. PAN : AASCS 7959 K APPELLANT RESPONDENT Assessee by : Shri. Ravishankar, Advocate Revenue by : Shri. Manjeet Singh, Addl. CIT (DR)(ITAT), Bengaluru Date of hearing : 28.01.2020 Date of Pronouncement : 20.02.2020 O R D E R Per A.K. Garodia, Accountant Member

Both these appeals are filed by the assessee and these are directed against two separate orders of learned CIT(A), Bengaluru, dated 22.05.2019, for the Assessment Year 2016-17 in respect of imposition of two separate penalties under section 271(1)(b) of the Income Tax Act, 1961 in respect of two notices issues by the AO on 23.10.2018 and 26.11.2018. Both these appeals were heard together and are being disposed of by way of this common order for the sake of convenience. and 2331 /Bang/2018 Page 2 of 3 2. In both these appeals, several grounds are raised by the assessee but the grievance is only one in each of these two years i.e., regarding confirming penalty imposed by the AO of Rs.20,000/- in each year under section 271(1)(b) of the IT Act, 1961.

3.

In the course of hearing, it was submitted by learned AR of the assessee that as per para 5 of these two impugned orders of learned CIT(A), it is noted by learned CIT(A) that there was delay in filing the appeal before CIT(A) of 67 days. He further pointed out that this was explained by assessee before learned CIT(A) that the assessee was not aware of the penalty proceedings and he came to know about the penalty orders only on 20.02.2019 and thereafter, immediately filed both these appeals before CIT(A) on 04.03.2019 but this delay was not condoned by CIT(A) and he dismissed both these appeals of the assessee without condoning the delay. He submitted that in the interest of justice and in the facts of the present case, this small delay should be condoned and the matter should be restored back to the CIT(A) for a fresh decision on merit. As against, this, learned DR of the Revenue supported the orders of CIT(A).

4.

We have considered the rival submissions. In view of the facts discussed above, we feel it proper to condone the delay and restore both these appeals to the file of CIT(A) for a decision on merit. We order accordingly. In view of this decision, no adjudication on merit is called for at the present stage and we make no comment on merit. and 2331 /Bang/2018 Page 3 of 3 5. In the result, both these appeals of the assessee are allowed for statistical purposes.

Pronounced in the open court on the date mentioned on the caption page.

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