SATYA TULASI DONEPALLI,KORUKONDA vs. INCOME TAX OFFICER - WARD 3, AAYAKAR BHAVAN, NEAR KAMBALA TANK

PDF · subscribers
ITA 13/VIZ/2025Status: DisposedITAT Visakhapatnam29 August 2025AY 2011-2012Bench: SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON’BLE (Accountant Member)4 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal rejected the condonation petition, finding the reasons, particularly the attempt to blame the advocate, unacceptable. It held that the assessee failed to prove a reasonable and sufficient cause for the 155-day delay and therefore dismissed the appeal in limine.

What were the facts?

The assessee filed an appeal against a CIT(A) order for A.Y. 2011-12, which arose from an assessment under Section 143(3), but it was delayed by 155 days. The assessee sought condonation, attributing the delay to the Assessing Officer's advice on rectification/revision options (under Section 154 and Section 264) and the AR's wife's health issues, which led to the expiry of the appeal filing limitation.

What were the issues?

Whether the 155-day delay in filing the appeal before the ITAT should be condoned based on the reasons provided, including the Assessing Officer's advice and the AR's personal circumstances.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 154,Section 264,Section 246A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM “SMC” BENCH, VISAKHAPATNAM

Before: SHRI RAVISH SOOD, HON’BLE & SHRI S BALAKRISHNAN, HON’BLE

For Appellant: Shri GVN Hari, Advocate, Shri MN Murthy Naik, CIT(DR)
Pronounced: 29.08.2025

आदेश /O R D E R

PER SHRI S BALAKRISHNAN, ACCOUNTANT MEMBER:

1.

This appeal is filed by the assessee against the order Learned Commissioner of Income Tax (Appeals), National Faceless Appeal centre, Delhi [hereinafter in short “Ld.CIT(A)”] vid Din & Order No. ITBA/NFAC/S/250/2024-25/1065447625(1) dated 06.06.2024 for the I.T.A.No. 13/VIZ/2025 Satya Tulasi Donepalli A.Y.2011-12 arising out of the order passed under section 143(3) of Income Tax Act, 1961 (in short ‘Act’) dated 21.03.2014.

2.

At the outset, it is noticed from the appeal record that there is a delay of 155 days in filing the appeal before the Tribunal. Explaining the reasons for belated filing of the appeal, the Ld. AR drew our attention to the affidavit filed by the assessee along with a petition seeking for condonation of delay and read out the contents of the petition, which is as under: - “2. That I had represented the appellant, Smt. Donepalli Satya Tulasi, during the course of assessment proceedings before the Assessing Officer for the Assessment Year 2011-12.

3.

That I was entrusted with the responsibility of filing an appeal before the Commissioner of Income Tax (Appeals) against the order passed by the Assessing Officer, Ward-3, Rajahmundry, dated 21.03.2014 under section 143(3) of the Income Tax Act, 1961.

4. That the due date for filing the said appeal was 20.04.2015, but the appeal could not be filed within the prescribed time limit.

5. That the delay in filing the appeal was solely on account of the following bona fide reasons: i. The Assessing Officer originally got convinced and suggested us to file a Rectification Petition u/s 154 of the Income Tax Act, 1961, and that option was discouraged by him after a lapse of nearly 10 months. And further, we were left with the option to file an appeal. But again the Assessing Officer advised us to file a Revision Petition u/s 264 of the Income Tax Act, 1961. ii. At the initial stage, and in the process of arriving at a professional judgment whether to file a revision petition under section 264 or to prefer an appeal under section 246A, the prescribed limitation for filing the appeal expired inadvertently. iii. During the relevant period, my wife was suffering from serious health issues requiring my continuous attention and care, which significantly affected my professional obligations and duties. These unforeseen and unavoidable circumstances led to an unintentional delay in filing the appeal.

6. That this Affidavit is executed to place the above facts on record and seek interference of this Hon'ble Tribunal for condoning the delay.”

Page. No 2

I.T.A.No. 13/VIZ/2025 Satya Tulasi Donepalli 3. In view of the above reasons, Ld.AR prayed to condone the delay as the assessee prevented by reasonable cause in filing the appeal with delay of 155 days.

4.

On the other hand, Ld. DR strongly objected for condonation of delay in filing the appeal before the Tribunal.

5.

On perusal of the contents of the affidavit filed by the assessee as well as the submission of the Ld. AR, we find that the reasons mentioned for the delay are putting the entire blame on the advocate, which cannot be accepted and ought not to have been accepted. Thus, assessee failed to prove that he was prevented by a reasonable and sufficient cause in filing the appeal beyond the prescribed time limit with a delay of 155 days. Accordingly, we hereby reject the condonation petition filed by the assessee and dismiss the appeal in limine.

6.

In the result, appeal filed by the assessee is dismissed in limine.

Order pronounced in the open court on 29th August, 2025.

More judgments on Section 154

All 8,676 judgments and leading authorities on Section 154 →

Recent GST High Court judgments

Search GST case law →