SALOO INVESTMENT & CONSULTANTS LIMITED,MUMBAI vs. ITO - 1(1)(3), MUMBAI

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ITA 3421/MUM/2018Status: DisposedITAT Mumbai19 February 2020AY 2010-114 pages

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

AI SummaryAllowed

What did the Tribunal hold?

The tribunal held that the non-filing of an appeal in electronic form is a procedural defect that can be cured. The appeal was restored to the CIT(A) for disposal on merits.

What were the facts?

The assessee filed an appeal manually, which was dismissed by the CIT(A) on a technical ground. The assessee later filed the appeal in electronic form.

What were the issues?

Whether an appeal dismissed on technical grounds for not being filed electronically can be restored if it is subsequently filed electronically.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, MUMBAI BENCH “G”, MUMBAI

Before: SHRI C.N. PRASAD, HONBLE & SHRI N.K. PRADHAN, HONBLE

For Appellant: Shri N.R. Agrawal
For Respondent: Shri A.R. Udaya Bhaskar Jakka
Hearing: 27.01.2020Pronounced: 19.02.2020

O R D E R PER C.N. PRASAD (JM) 1. This appeal is filed by the assessee against the order of the Learned Commissioner of Income Tax (Appeals) – 18, Mumbai [hereinafter in short “Ld.CIT(A)”] dated 26.04.2018 for the Assessment Year 2010-11.

2.

Assessee has raised his grievance that the Ld.CIT(A) dismissed the appeal on technical ground as the assessee has not filed the appeal in electronic form but filed manually.

(A.Y: 2010-11) M/s. Saloo Investment & Consultants Limited 3. Ld. Counsel for the assessee submitted that, appeal filed by the assessee was rejected by the Ld.CIT(A) for the reason that assessee has not filed appeal in the electronic form and was filed manually and hence appeal is not maintainable. Ld. Counsel for the assessee submitted that appeal was filed manually on 24.04.2016 within the prescribed time, and therefore dismissal of appeal on technical ground is not justified. Ld. Counsel further submitted that appeal in electronic form was also filed on 27.04.2018. Ld. Counsel submitted that non-filing of appeal electronically is only a technical defect and the appeal cannot be invalidated since it is not filed electronically. Reliance was placed on the following decisions in support of his contention that the appeal filed manually cannot be treated as invalid simply because it was not filed electronically. (i) All India Federation of Tax Practitioners v. Income Tax Officer in ITA.No. 7134/Mum/2017 [64 ITR (Trib.) 0704]. (ii) M/s. Plaza Securities Pvt. Ltd., v. DCIT in ITA.No. 6741/Mum/2017 dated 17.01.2019.

4.

Ld. DR vehemently supported the orders of the authorities below.

5.

We have heard the rival submissions, perused the orders of the authorities below and the case laws relied on. Identical issue had come up before the Coordinate Bench in the case of All India Federation of Tax Practitioners v. ITO in ITA.No. 7134/MUM/2017 and the Tribunal held that non-filing of appeal in the electronic form is only a procedural defect which (A.Y: 2010-11) M/s. Saloo Investment & Consultants Limited can be cured and the Tribunal restored matter back to the file of the Ld.CIT(A) for disposal of appeal on merits and the assessee was directed to file appeal in electronic form within ten days on receipt of order. Similar view has been taken by the Coordinate Bench in the decision which was relied on by the Assessee. Following the above decisions, we restore this appeal to the file of the Ld.CIT(A) and since assessee had e-filed its appeal on 27.04.2018 the Ld.CIT(A) shall dispose off the said appeal on merits. Needless to say that the Ld.CIT(A) shall give adequate opportunity of being heard to the assessee.

6.

In the result, appeal of the assessee is allowed for statistical purpose.

Order pronounced in the open court on the 19th February, 2020

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