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Facts
The assessee filed an appeal against an order dated 20/12/2024. The appeal was found to be barred by 102 days, for which an application for condonation of delay was filed. The assessee argued that the CIT(A) dismissed the appeal without adequate opportunity of being heard.
Held
The tribunal condoned the delay of 102 days. The tribunal observed that the assessee could not substantiate its claim before the lower authorities. However, in the interest of justice, the assessee was granted one more opportunity to represent its case before the AO.
Key Issues
Whether the appeal is barred by limitation and whether the assessee was denied a proper opportunity of hearing before the CIT(A)?
Sections Cited
IT Act
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Income Tax Appellate Tribunal, CUTTACK BENCH CUTTACK
Before: SHRI GEORGE MATHAN & SHRI RAJESH KUMAR
आदेश / O R D E R Per Bench : This is an appeal filed by the assessee against the order dated 20/12/2024 passed in Appeal No.CIT(A),Cuttack/10031/2020-21 for the assessment year 2014-2015. 2. The appeal of the assessee is barred by 102 days. In this regard, the assessee has filed an application for condonation of delay supported with an affidavit stating therein sufficient reasons for delay, which are plausible and not found to be false. Ld. Sr. DR also did not raise any serious objection to condone the delay. Accordingly, delay of 102 days in filing the present appeal by the assessee is condoned and the appeal is admitted for hearing.
It was submitted by the ld AR that the ld. CIT(A) has dismissed the appeal of the assessee without providing any sufficient opportunity of being heard to the assessee. It was the prayer that the matter may be restored to the file of ld. AO to decide the issue involved in the appeal afresh so that the assessee could be able to produce all the evidence to substantiate his claim.
In reply, ld Sr. DR vehemently supported the orders of the Assessing Officer and ld. CIT(A). It was the submission that the assessee has not produced any evidence either before the ld. Assessing Officer or before the ld. CIT(A). It was the submission that looking to the non- cooperative attitude of the assessee, a reasonable cost deserves to be levied.
We have considered the rival submissions. As it is noticed from the orders of the authorities below that the assessee could not substantiate its claim by providing relevant documents neither before the ld. CIT(A) in appellate proceedings nor before the ld. AO in assessment proceedings. However, the ld. AR has made a request before the Bench that if the assessee is given one more opportunity to represent its case before the ld. AO, the assessee could be able to provide all the details before the ld. Assessing Officer to substantiate its claim. This being so, in the interest of justice, we grant the assessee one more opportunity to substantiate its claim before the ld. AO by restoring the issues in the appeal to the file of