SATENDER KUMAR CHUMBAK,DELHI vs. CIT APPEAL, NEW DELHI

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ITA 8769/DEL/2025Status: DisposedITAT Delhi22 January 2026AY 2013-14Bench: SHRI SATBEER SINGH GODARA (Judicial Member)1 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 noted that the assessee had explained the reasons for the delay due to circumstances beyond their control. Citing the case of Collector, Land & Acquisition vs. Mst. Katiji & Others, the Tribunal held that technicalities should not obstruct substantial justice.

What were the facts?

The assessee's appeal for AY 2013-14 was filed against the order of the CIT(A)/NFAC. The CIT(A)/NFAC refused to condone the delay in filing the appeal, stating the reasons were not justifiable.

What were the issues?

Whether the delay in filing the appeal before the CIT(A)/NFAC was to be condoned considering the circumstances explained by the assessee.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH: “SMC” NEW DELHI

Before: SHRI SATBEER SINGH GODARA

For Appellant: Shri V. Raj Kumar Adv
Hearing: 22.01.2026Pronounced: 22.01.2026

ORDER This assessee’s appeal for assessment year 2013-14, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN & Order No :

ITBA/NFAC/S/250/2025-26/1081743040(1), dated 14.10.2025 involving proceedings under section 147 r.w.s.144 r.w.s. 144B of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).

Heard both the parties. Case file perused.

2.

It emerges during the course of hearing with the able assistance coming from the Revenue side that the learned CIT(A)/NFAC has refused to condone the delay in filing of the assessee’s lower appeal instituted on 18.08.2025 against the Assessing Officer’s assessment framed on 28.03.2022, thereby holding that the same had not been explained in light of the justifiable reasons.

3.

Faced with the situation, learned departmental representative could hardly dispute that the assessee had indeed filed his condonation petition before the CIT(A)/NFAC explaining all the reasons on account of circumstances beyond his control.

4.

That being the case, I hereby quote Collector, Land & Acquisition vs. Mst. Katiji & Others (1987) 167 ITR 471 (SC), settling the issue long back that all such technical aspects must make way for the cause of substantial justice, and restore the assessee’s instant appeal back to the CIT(A)/NFAC for his afresh appropriate adjudication within three effective opportunities subject to a rider that the taxpayer shall plead and prove the case at his own risk and responsibility, in consequential proceedings. Ordered accordingly. 2 | P a g e

5.

This assessee’s appeal is allowed for statistical purposes.

Order pronounced in the open court on 22nd January, 2026.

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