MAHESH NARSINGHANI ,NAVI MUMBAI vs. ITO 28(2)(1), VASHI RAILWAY STATION BUILDING

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ITA 3681/MUM/2025Status: DisposedITAT Mumbai05 January 2026AY 2017-18Bench: SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)1 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the delay in filing the appeal was due to miscommunication and lack of co-ordination with the earlier tax consultant, and therefore, condoned the delay. However, despite multiple opportunities, the assessee failed to appear or prosecute the appeal.

What were the facts?

The assessee filed a return declaring NIL income. The case was reopened due to substantial cash deposits. The AO made an addition of Rs. 28,59,760/- under section 69A r.w.s 115BBE. The CIT(A) dismissed the appeal for non-prosecution.

What were the issues?

Whether the appeal can be dismissed for non-prosecution despite the delay being condoned, and whether the addition under section 69A was justified.

Which sections of the Income-tax Act were involved?

Section 250,Section 69A,Section 148,Section 142(1),Section 147,Section 144,Section 144B,Section 115BBE

AI-generated summary — verify with the full judgment below

Before: SHRI NARENDER KUMAR CHOUDHRY & SHRI BIJAYANANDA PRUSETH

For Respondent: Shri Virabhadra Mahajan, Sr. DR
Hearing: 23.12.2025Pronounced: 05.01.2026

O R D E R PER BIJYANANDA PRUSETH, AM:

This appeal filed by the revenue emanates from the order passed under section 250 of the Income-tax Act, 1961 (in short, ‘Act’) by the Commissioner of Income-Tax, National Faceless Appeal Centre [in short, ‘CIT(A), NFAC’], Delhi, dated 04.02.2025 for the Assessment Year 2017-18.

2.

The grounds of appeal raised by the assessee are as under:

“Improper Dismissal for Non-Prosecution-Miscommunication with AR: 1. The learned CIT(A) erred in dismissing the appeal for non-compliance without appreciating that the Appellant was misled by his earlier Authorized Representative and had a bona fide belief that appropriate submissions were made. The opportunity of being heard was denied both during assessment and appeal stages 2017-18 Mahesh Narsinghani Cash Deposits were Routine and Business-Linked: 2. The learned lower authorities erred in treating the cash deposits of 28,59.760/- as unexplained under section 69A without appreciating that the said deposits were part of a the Appellant's regular wholesale fruit trading business at APMC Market, involving cash transactions from daily sales and recovery from sundry debtors. Improper Invocation of Section 69A: 3. The authorities below erred in invoking section 69A, as the Appellant had sufficiently explained the source of cash deposits as arising from disclosed business activity. The addition was made without bringing any contrary material or rejecting books of account in terms of law.”

3.

There is a delay of 24 days in filing the present appeal before the Tribunal.

The appellant has filed an affidavit stating that the delay was due to miscommunication and lack of co-ordination with the earlier tax consultant. No proper reply was filed before the CIT(A), which resulted in an ex parte order. The erstwhile consultant did not inform about the appellate order to the assessee.

Subsequently, a new consultant was appointed and it took some time to explain the case to him. Therefore, there was minor delay of 24 days, which was neither intentional nor mala fide. On the other hand, the ld. Sr. DR of the revenue submitted that the assessee has not been able to properly explain the delay.

3.1 We have considered rival submissions and found that the delay was not deliberate or intentional. There was lack of communication between the earlier consultant and the assessee. The ld. AR submitted that it took little time to familiarize the new consultant with the facts of the case. Hence, a small delay of 24 days occurred in filing the appeal. Considering the submission of the appellant 2017-18 Mahesh Narsinghani along with the supporting documents including the affidavit, we find that there was sufficient cause for the minor delay of 24 days in filing the appeal. Hence, the delay is condoned and the appeal is admitted for hearing.

4.

Facts of the case, in brief, are that assessee filed his return of income electronically on 06.11.2017 declaring total income of Rs. Nil. Based on the information that assessee has deposited substantial cash in his bank accounts, the case was reopened and notice u/s. 148 of the Act was issued on 09.04.2021. The assessee did not file any return in response to the notice u/s. 148. He also did not file any reply in response to the notices issued u/s. 142(1) of the Act. Thereafter, the AO passed order u/s. 147 r.w.s 144 r.w.s 144B of the Act on 22.05.2023 by making addition of Rs. 28,59,760/- u/s. 69A r.w.s 115BBE of the Act towards the cash deposited in Bank of Baroda, J&K Bank and Kotak Mahindra Bank. Aggrieved, assessee filed appeal before the CIT(A). The CIT(A) condoned the delay in filing appeal before him. He issued 8 notices as per the details in para 6.1 of the appellate order. There was no compliance to any of these notices. Hence, the CIT(A) dismissed the appeal for non-prosecution as well as on merits. Aggrieved, assessee has filed the present appeal before the Tribunal.

5.

The case was posted for hearing on 16.07.2025, 21.08.2025, 08.10.2025, 16.12.2025 and 23.12.2025. The assessee appeared only in the first hearing but submitted letters for adjournment on the next two hearings. None attended on 2017-18 Mahesh Narsinghani the subsequent hearing dated 16.12.2025. However, in the interest of justice, another opportunity was granted and the case was re-fixed of hearing on 23.12.2025. None attended on above date. Therefore, no useful purpose will be served in prolonging the litigation. It is well settled that the Tribunal has power to dismiss the appeal if the appellant does not represent its case despite adequate and reasonable opportunity granted to him. Therefore, without delving into the merits of the case, we dismiss the appeal filed by the assessee for non- prosecution. However, liberty is granted to the assessee to seek recalling of this order by substantiating the reasons for non- appearance/compliance/prosecution.

6.

In the result, the appeal is dismissed.

Order is pronounced on 05.01.2026

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