Facts
The assessee's appeals were dismissed ex-parte by the First Appellate Authority (FAA) due to non-compliance with notices and delay in filing appeals. The assessee had relocated to France and was unaware of the proceedings at her Chennai address.
Held
The Tribunal held that the assessee's reasons for the delay in filing appeals were bonafide and that there was a reasonable cause for the late filing. The Tribunal also noted that the AO's orders were ex-parte due to the assessee's relocation.
Key Issues
Whether the delay in filing appeals before the FAA and AO was condonable due to the assessee's relocation and lack of awareness of proceedings.
Sections Cited
271(1)(c), 271(1)(b), 147, 144, 144B, 250
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, ‘D’ BENCH, CHENNAI
Before: SHRI GEORGE GEORGE K & SHRI INTURI RAMA RAO
आदेश/ O R D E R PER GEORGE GEORGE K, VICE PRESIDENT: These appeals filed by the assessee are directed against three orders of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, all dated 30.10.2025 passed under section 250 of the Income Tax Act, 1961 (hereinafter called ‘the Act’). The relevant Assessment Year is 2016-17.
to 4083/Chny/2025 :- 2 -:
At the very outset, we notice that the orders passed by the First Appellate Authority (FAA) are ex-parte, since there was no compliance from the assessee to the notices issued from the office of the First Appellate Authority. The FAA had dismissed the appeals of the assessee in limine without adjudicating on merits. The FAA held that there is a delay of 323 days in filing the appeals against the orders of AO imposing penalty u/s.271(1)(c) & 271(1)(b) of the Act and delay of 502 days in filing the appeal against the quantum appeal and there is no reasonable cause for condoning the same. Further, we also notice that the assessment has been completed on best judgment assessment u/s. 147 r.w.s. 144 r.w.s.144B of the Act.
On perusing the orders of FAA, we note that the assessee had stated the reason for delay in filing the appeals before him. The reason stated is that the assessee is working in Tata Consultancy Services Ltd, and was offered deputed in France and relocated to France and has been domiciled in France since December, 2015. Since the assessee has completely shifted the residence to France, assessee was unaware of the notices being issued by the AO since it was delivered to her Chennai address, to 4083/Chny/2025 :- 3 -: where aged mother-in-law is staying. Due to old age and not conversant with English or income tax matters, her mother-in- law could not communicate the same to the assessee. Hence, the assessee could not attend the assessment proceedings. During 2024, though the assessee received e-mail communication from verification unit, from France assessee could not effectively engage a professional consultant or take protective steps to initiate necessary actions. Only during her personal visit to India, assessee could engage a professional consultant and filed appeals before the FAA, which has resulted in delay. However, the FAA rejected the assessee’s request for condonation by holding that there is no reasonable cause and dismissed the appeals of the assessee. In our view, the reason cited by assessee before FAA for belated filing of appeals are bonafide and there is reasonable cause for late filing of appeals before him. Hence, we condone the delay in filing the appeals before FAA. Therefore, we set aside the orders of FAA.
We also note that the orders passed by the AO are also ex-parte since assessee relocated to France and unaware of the assessment proceedings. Therefore, in the interest of justice and to 4083/Chny/2025 :- 4 -:
fair play, we restore the case to the file of the AO as a last opportunity for fresh adjudication. The AO shall afford reasonable opportunity of hearing to the assessee. The assessee is directed to co-operate with the Revenue and shall not seek unnecessary adjournment. It is ordered accordingly.
In the result, the appeals filed by the assessee are allowed for statistical purposes.