REBATI DANDAPAT,MANDIR PADA, NUAPADA, ODHISA vs. INCOME TAX OFFICER, BHAWANI PATNA WARDA, BHAWANIPATNA

The appeal of the assessee is delayed by 106 days. In this regard, the assessee has filed an application for condonation of delay supported with an affidavit stating therein sufficient reasons for delay in filing the appeal before the Tribunal, which are not found to be false. Ld. Sr. DR did not object to condone the delay. Accordingly, we condone the delay of 106 2 days in filing the appeal before the Tribunal and appeal of the assessee is admitted for hearing.

The Authorized Representative of the assessee, Mr. Vijay Gupta, being a Chartered Accountant, who appeared in the virtual hearing, was not in uniform as prescribed in the SOP for appearing in the virtual hearing. Accordingly, he was not heard.

As it is noticed from the orders of the authorities below that the assessee could not substantiate its claim by providing relevant documents. Even the assessee was also failed to produce the evidences as required by the ld. CIT(A) and in absence of the same, the ld. CIT(A) has dismissed the appeal of the assessee. This being so, in the interest of justice, we restore the issues in the appeal to the file of ld. CIT(A) for adjudicating afresh after providing the assessee adequate opportunity of being heard. However, looking to the non-cooperation of the assessee during the course of appellate proceedings even after issuance of notices to the assessee by the ld. CIT(A), we impose a cost of Rs.5,000/-(Rupees Five Thousand only) on the assessee to be payable to the Income Tax Appellate Tribunal Bar Association, Sector-1, CDA, Cuttack-753014, within sixty days from the date of this order and receipt of the same would be produced before the AO at the first hearing. Should the assessee not pay the abovementioned costs within the prescribed period of sixty days from the date of this order, the order of the ld. CIT(A) shall stand confirmed.