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Facts
The assessee filed appeals against the order of the CIT(A) for AY 2013-14 to 2015-16. The appeals were filed after the expiry of the statutory period of limitation. The assessee filed a petition for condonation of delay, citing the medical condition of a director and subsequent difficulties in managing company compliances. The Tribunal perused the order of the AO and CIT(A), noting that they were ex-parte orders.
Held
The Tribunal condoned the delay in filing the appeals, finding the reasons to be genuine and bonafide. The Tribunal decided to grant an opportunity to the assessee to present its case before the CIT(A) since the previous orders were passed ex-parte without discussing the merits. Therefore, the appeals were restored to the file of the CIT(A) for fresh decision.
Key Issues
Whether the appeals filed beyond the limitation period should be admitted and if the assessee should be granted an opportunity to present its case before the lower authorities after ex-parte orders.
Sections Cited
143(3)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “DB” BENCH: PATNA
Before: Shri Rajesh Kumar& Shri Pradip Kumar Choubey]
ORDER / आदेश Per Pradip Kumar Choubey, JM:
These are the appeals preferred by the assessee against the order of Commissioner of Income Tax (Appeal)-NFAC, Delhi (hereinafter referred to as the Ld. CIT(A)] dated 05.10.2023 for AY 2013-14 to 2015-16 respectively.
2 I.T..A. No. 631 to 633/Pat/2024 Assessment Years: 2013-14 to 2015-16 Mamerej Construction Pvt. Ltd. Since in all the three appeal issues are common, hence taken up together for disposal.
It appears from the report of the registry that all the appeals have been filed after the expiry of statutory period of limitation. Petition for condonation of delay in each of the appeal has also been filed by the assessee and reasons are the same, so we took up one of the condonation petition, which are as follows-
“Krishna Kant Dubey, s/o Sri Hari Shankar Dubey, (Having PAN FYXID4512G) residing at Plot No 84. Balaji Colony, Samneghat, laaka, Varanasi - 22105 (Uttar Pradesh), do hereby solemnly and sincerely affirm as below:
1. 1. That I am director of M/s Mamerej Construction Private Ltd. having CIN 345203BR2007PTC012788 and PAN-AAFCM2802C and that I have been appointed as director of the company from 13.10.2023 along with other director - Sri Ashutosh Dubey.
2. Sri Ashutosh Dubey, s/o Late Umashanker Dubey is my immediate cousin and resides with my family at Varanasi.
3. That Sri Ashutosh Dubey was suffering from Hepatopulmonary syndrome which was under treatment of since October, 2016. Copy of medical prescriptions are being enclosed as Annexure to this affidavit.
4. That subsequent to appointment of both the directors 13.10.2023, copy of snapshot drawn from MCA website and attached as Annexure 2 of this affidavit, the medical condition of Sri Ashutosh Dubey aggravated and the undersigned had to move to Delhi for his treatment.
5. That due to this situation, the appellant could not pay attention to business of the company and make other necessary various compliances with statutory authorities.
6. That due to the given situation, appeal before the Hon'ble ITAT. Patna Bench, Patna could not be filed within the statutory period.
7. That upon realizing the mistake, the appeals were filed on 31.10.2024.
8. That the said mistake being a bonafide mistake and was caused as the deponent was disturbed due to medical condition of cousin brother, who also being director in the company and residing with the deponent's family since childhood.” On perusal of the condonation petition, the reason for delay in filing the appeal seems to be genuine and bonafide. The Ld. D.R did not raise any objection in condoning the delay. Keeping in view, the condonation petition as well as judicial pronouncement that the case should be decided on merit not on technical issue, the delay is hereby condoned.
3 I.T..A. No. 631 to 633/Pat/2024 Assessment Years: 2013-14 to 2015-16 Mamerej Construction Pvt. Ltd. 3. Brief facts of the case of the assessee are that the assessee filed return of income and the case of the assessee was selected for scrutiny. Notice was issued to the assessee but there was non-compliance on behalf of the assessee, as a result of which, the assessment order was done u/s 143(3) of the Act in all the three cases.
Aggrieved by the said order, the assessee preferred an appeal before the Ld. CIT(A) wherein also the appeal of the assessee has been dismissed because of the reason that in spite of several opportunities, the assessee did not file any explanation.
Being aggrieved and dissatisfied the assessee preferred an appeal before us.
The ld. Counsel appeared on behalf of the assessee instead of arguing into the merit of the case has only submitted that the assessee has to give opportunity in all the cases to place its case before the Ld. CIT(A) as the order passed by the AO as well as Ld. CIT(A) are ex-parte order without discussing into the merit of the case.
The Ld. D.R did not raise any objection in restoring the file before the Ld. CIT(A).
Upon hearing the submission of the counsel of the respective parties, we have perused the order of Ld. CIT(A) as well as the AO and find that in all the case the assessment u/s 143(3) has been done when there were no responses from the side of the assessee on the date fixed by the AO. Same thing had been happened before the Ld. CIT(A) as the order of the Ld. CIT(A) reveals that in response to the notice till date, no explanation whatsoever had been offered by the appellant to justify its claim. The order passed by the Ld. CIT(A) is an ex-parte order without discussing the merit of the case. Keeping in view the submission made by the assessee as well as order passed by the lower authorities, we are inclined to give an opportunity to the assessee to place its case before the Ld. CIT(A). All the three appeals are restored to the file of Ld. CIT(A) for fresh decision after hearing the assessee.
4 I.T..A. No. 631 to 633/Pat/2024 Assessment Years: 2013-14 to 2015-16 Mamerej Construction Pvt. Ltd. In the result, all the appeals filed by the assessee are allowed for statistical purposes.
Order is pronounced in the open court on 21st April, 2025
Sd/- Sd/- (Rajesh Kumar /राजेश कुमार) (Pradip Kumar Choubey /�द�प कुमार चौबे) Accountant Member/लेखा सद�य Judicial Member/�या�यक सद�य Dated: 21st April, 2025 SM, Sr. PS Copy of the order forwarded to: 1. Appellant- Mamerej construction Pvt. Ltd., Bhardua, Cherari, Sasaram, Bihar- 821104 2. Respondent – DCIT, Circle-3, Gaya 3. Ld. CIT(A)-NFAC, Delhi 4. Ld. Pr. CIT- , Patna 5. DR, Patna Bench, Patna