BERGER BECKER COATINGS PVT LTD,DELHI vs. DCIT,CIRCLE-4(2), DELHI

The present appeal is filed by the Assessee against the order of Ld. Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre, Delhi, (‘Ld. CIT(A)/NFAC’ for short), dated 02/01/2025 pertaining to Assessment Year 2020-21.

There is a delay of 73 days in filing the present Appeal. The Assessee filed an application for coupled with an affidavit of the Managing Director contending that the order impugned has been passed ex-parte and the Assessee company has not received any intimation or alert regarding the pronouncement of the order and came to know regarding the passing of the order impugned only during the course of statutory audit, immediately filed the present appeal with a delay of 73 days. Further contended that, delay caused in filing the present Appeal is not intentional but for the bona-fide reason mentioned in the affidavit. Thus, sought for condoning the delay in filing the present Appeal.

Per contra, the Ld. Department's Representative submitted that, there is no sufficient cause to condone the inordinate delay, thus sought for dismissal of the present Appeal on delay in latches.

We have heard both the parties and perused the material available on record on the issue of delay in filing the present Appeal.

Brief facts of the case are that, an assessment order came to be passed on 30/10/2023 under Section 143(3) read with Section 144C(3)r.w. Section 144B of the Income Tax Act, 1961 ('Act' for short) by computing the income of the Assessee at Rs. 32,67,53,450/- as against the returned income of Rs. 16,93,03,680/-. Aggrieved by the assessment order dated 30/10/2023, the Assessee preferred an Appeal before the Ld. CIT(A). The Ld. CIT(A) vide order dated 02/01/2025, dismissed the Appeal filed by the Assessee. Aggrieved by the order of the Ld. CIT(A) dated 02/01/2025, Assessee preferred the present Appeal.

The Ld. Counsel for the Assessee submitted that the Ld. CIT(A) has provided no opportunity of being heard to the Assessee and in violation of principals of natural justice, dismissed the appeal of the Assessee. Thus, sought for allowing the Appeal.

The Ld. Department's Representative relying on the order of Lower authorities sought for dismissal of the appeal.

We have heard both the parties and perused the material available on record. It can be seen from the order of the Ld. CIT(A) , the Appeal has been passed ex-parte without hearing the Assessee. It is further observed that while deciding the Appeal, the Ld. CIT(A) has not decided all the grounds of Appeal of the Assessee on its merits.

In the result, the Appeal of the Assessee is partly allowed for statistical purpose.