MANKADA PALLIATIVE CARE ASSOCIATION,MALAPPURAM vs. ITO, EXEMPTION WARD, KOZHIKODE

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ITA 1001/COCH/2024Status: DisposedITAT Cochin27 March 2025AY 2014-15Bench: SHRI INTURI RAMA RAO (Accountant Member)3 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the CIT(A) was justified in refusing to condone the 1½-year delay in filing the appeal. The assessee's claim of a bona fide belief that its rectification petition was allowed was not substantiated, as it failed to explain how this belief was entertained.

What were the facts?

Mankada Palliative Care Association, a trust registered under Section 12A, filed its return for AY 2014-15 declaring a loss. The CPC processed the return under Section 143(1), bringing to tax member contributions. The assessee filed an appeal before the CIT(A) with a delay of 1½ years, which the CIT(A) refused to condone, leading to the current appeal before the Tribunal.

What were the issues?

Whether the CIT(A) was justified in refusing to condone the 1½-year delay in filing the appeal before him.

Which sections of the Income-tax Act were involved?

Section 12A,Section 143(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, COCHIN BENCH

Before: SHRI INTURI RAMA RAO, AM

For Respondent: Smt. Leena Lal, Sr. D.R
Hearing: 12.03.2025Pronounced: 27.03.2025

O R D E R This appeal filed by the assessee is directed against the order of the Commissioner of Income Tax (Appeals)-1, Vadodara [CIT(A)] dated 24.10.2024 for Assessment Year (AY) 2014-15.

2.

Brief facts of the case are that the appellant is a trust incorporated with the object of providing medical aid, food and other amenities to poor patients. The appellant was duly registered u/s. 12A of the Income Tax Act, 1961 (the Act). The return of income for AY 2014-15 was filed on 25.02.2015 declaring loss of Rs. 85,187/-. The said return of income was processed by the CPC u/s. 143(1) of the Act by bringing to tax the contributions received from members of Rs. 14,76,945/- vide intimation dated 19.02.2016.

Mankada Palliative Care Association 3. Being aggrieved, an appeal was filed before the CIT(A) with a delay of 1½ years. The appellant filed a petition before the CIT(A) stating that the delay had occurred, as it was under the assumption that a petition filed seeking rectification of the intimation, it was under the assumption that the intimation was rectified. It is only after receiving telephonic message from the Department to pay the demand the appellant could realise that the intimation was not rectified. The explanation filed by the appellant was extracted by the CIT(A) at para 5 of the order. However, the CIT(A) refused to condone the delay by holding that the appellant had failed to act with diligence in prosecuting the appeal and there was no sufficient cause shown for the delay in filing the appeal.

4.

Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal.

5.

When the appeal was called on nobody appeared on behalf of the assessee despite due service of notice of hearing. Therefore, I proceeded to dispose of the appeal after hearing the learned Sr. DR.

6.

The only issue that arises for my consideration is whether the CIT(A) was justified in refusing to condone the delay of 1½ years in filing the appeal before him. The CIT(A) had extracted the reasons given for the delay at para 5 in page 3 of the order. The sole reason for the delay in filing the present appeal is on account of the fact that the appellant was under the bona fide belief that the petition filed for rectifying the intimation was allowed. The appellant had not explained, as to how it entertained such a belief and therefore it cannot be accepted.

7.

In the result, the appeal filed by the assessee stands dismissed.

Order pronounced in the open court on 27th March, 2025. 8.

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