RUSIBRAI RAJENDRA SURANA,CHANDRAPUR vs. ITO WARD-2, CHANDRAPUR, CHANDRAPUR

Aggrieved by the order of the learned CIT(A), the assessee carried the matter in appeal before the Tribunal.

During the course of hearing, the Learned Counsel for the Assessee submitted that the learned CIT(A) had simply dismissed the 3 ITA.No.589/NAG./2024 appeal of assessee on the ground of delay without deciding the issue on merits with respect to the granting of credit of Rs.8,28,090/- which has been paid by the assessee in Canada on the declared income of Rs.30,25,104/- received from Accenture Inc., He submitted that the assessee has paid taxes at Rs.8,28,090/- on the declared income and as such, the orders of the authorities below are not sustained in the eye of law by not giving credit to the tax paid by the assessee u/sec.90/90A of the Act. He, accordingly, submitted that the delay of 961 days in filing of the appeal before the learned CIT(A) be condoned and the matter may be sent back to the file of jurisdictional Assessing Officer to verify the taxes paid by the assessee at Canada of Rs.8,28,090/-, by providing adequate opportunity of being heard to the assessee, in the interest of substantial justice. Otherwise, the assessee would be put to irreparable hardship and burdened with double taxes i.e., one income tax the assessee had already paid on the declared sum at Canada and for the same declared sum in India.

The Learned DR on the other hand relied on the orders of the authorities below and submitted that rectification proceedings u/sec.154 and appellate proceedings u/sec.250(A) of the Act before 4 ITA.No.589/NAG./2024 the learned CIT(A) are two different proceedings. Therefore, the learned CIT(A) has rightly dismissed the appeal of assessee as per the provisions of the income Tax Act, 1961 and pleaded that the order of the learned CIT(A) be upheld.

I have heard rival submissions of both the parties, perused the orders of the authorities below and material placed on record. I find that the learned CIT(A) has dismissed the appeal of assessee on the ground of delay but not decided the appeal on merits as contemplated u/sec.250(6) of the Act, according to which, the learned CIT(A) has to give reasons for decision and adjudication thereof. In this connection, I note that the Hon’ble Supreme Court in the case of Collector, Land Acquisition vs., MST Katiji [1987] 167 ITR 471 (SC) has held that when substantial justice and technical considerations are pitted against each other, cause of substantial justice deserves to be preferred for the other side cannot claim to have vested right in injustice being done because of a non-deliberate delay. It has further been held that refusing to condone delay can result in a meritorious matter being thrown-out at the very threshold and cause of justice being defeated. As against this, when delay is condoned, the highest that can happen is that a cause would be 5 ITA.No.589/NAG./2024 decided on merits after hearing the parties. In view of the above decision of Hon’ble Supreme Court in the case of Collector, Land Acquisition vs., MST Katiji (supra) and considering the submission of the assessee and in the facts and circumstances of the case, I deem it fit and appropriate to condone the delay of 961 days in filing the appeal before the learned CIT(A) and remit the matter in issue for afresh verification by the jurisdictional Assessing Officer and decide the matter in issue on merits in consequential proceedings, by affording adequate opportunity of being heard to the assessee. Accordingly, the grounds raised

8. In the result, appeal of the assessee is allowed for statistical purposes. Order pronounced in the open Court on 04.02.2025.