MANOJ KUMAR SACHDEVA,KHARGHAR vs. DC/AC CIRCLE-4, PATNA

ITA 185/PAT/2025Status: DisposedITAT Patna06 August 2025AY 2009-10Bench: SHRI GEORGE MATHAN (Judicial Member)1 pages

AI SummaryDismissed

What did the Tribunal hold?

The Adjudicating Authority condoned the delay of 14 days in filing the appeal after finding the reasons plausible. However, during the hearing, the Id. AR's appearance was not in uniform, leading the tribunal to not hear the AR. The tribunal found no reason to interfere with the order of the Id. Addl/JCIT(A) as the assessee failed to dislodge the findings of fact.

What were the facts?

The assessee filed an appeal against the order of the Id. Addl/JCIT(A) for the assessment year 2009-2010. The appeal was filed with a delay of 14 days, for which an application for condonation was submitted. The representative of the assessee appeared for the hearing. However, the Id. AR did not appear in proper uniform.

What were the issues?

Whether the appeal of the assessee should be admitted despite the delay and whether the Id. AR's appearance in non-uniform warrants dismissal of the appeal.

Which sections of the Income-tax Act were involved?

IT Act sections

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “SMC BENCH”, PATNA

Before: SHRI GEORGE MATHAN

Hearing: 06/08/2025Pronounced: 06/08/2025

O R D E R This is an appeal filed by the assessee against the order of the Id. Addl/JCIT(A)-2, Bengaluru, dated 08.01.2025 for the assessment year 2009-2010.

Shri Amitesh Gupta, ld. AR appeared on behalf of the assessee. Shri Ashwani Kumar, ld. Sr. DR appeared on behalf of the revenue.

The appeal of the assessee is barred by 14 days. In this regard the assessee has filed an application for condonation of delay stating therein sufficient reasons which are plausible and not found to be false. Accordingly, the delay of 14 days in filing the present appeal is condoned and the appeal is admitted for hearing.

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