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Facts
The assessee filed appeals for assessment years 2012-13 to 2014-15, which were dismissed by the CIT(A) as not maintainable due to delay. For AY 2017-18, the appeal was dismissed ex-parte. The assessee's counsel argued that the delay was not intentional and prayed for condonation and remittance of appeals.
Held
The tribunal condoned the delay in filing the appeals, citing the Supreme Court's ruling in Collector Land Acquisition vs. Mst. Katiji & Ors. for a liberal approach. The tribunal noted that refusing to condone delay could defeat justice.
Key Issues
Whether the appeals filed belatedly should be admitted, and if so, whether they should be remitted back to the CIT(A) for fresh adjudication on merits.
Sections Cited
Section 153A, Section 153C
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, IN THE INCOME TAX APPELLATE TRIBUNAL,
Before: SHRI DUVVURU RL REDDY(KZ) RL REDDY(KZ)
Subrat Tarai Vs. ITO, Ward-3, Rourkela , Rourkela B-22, Sector-3 -769012 Rourkela 7669002 Rourkela 7669002 PAN/GIR No.AETPT9056L AETPT9056L (Appellant) (Appellant .. ( Respondent Respondent) Assessee by : Shri Amuylya Kumar Roy, Amuylya Kumar Roy, AR Revenue by : Shri S.C.Mohanty, Sr. DR S.C.Mohanty, Sr. DR Date of Hearing : 30/06/202 /2025 Date of Pronouncement : 30/06/202 /2025 O R D E R
The present appeal The present appeals are directed at the instance of assessee against directed at the instance of assessee against the order of ld. Commissioner of Income Tax (Appeals), National Faceless the order of ld. Commissioner of Income Tax (Appeals), National Faceless the order of ld. Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NAFC), New Centre (NAFC), New Delhi NFAC), Delhi, dated dated 14/02/2024, in Appeal Nos. . CIT(A), CIT(A), Sambalpur/100 Sambalpur/10001/2020- -21, CIT(A), Sambalpur/10002/ Sambalpur/10002/2020-21, CIT(A), Sambalpur/10003/ 2020 , CIT(A), Sambalpur/10003/ 2020-21, passed for Assessment Years 2012 Assessment Years 2012-13, 2013-14, 2014-15, and dated 28.2.2024 of Ld Addl/JCIT(A), Addl/JCIT(A), Kanpur Kanpur 28.2.2024 28.2.2024 in in Appeal Appeal No. No. CIT(A), CIT(A), Sambalpur/10004/2020 mbalpur/10004/2020-21 passed for the assessment year passed for the assessment year 2017-18.
P a g e 1 | 4 to 207/CTK/2025 Assessment Years: 2012-13, 2013-14, 2014-15 & 2017-18
In respect of appeals for the assessment years 2012-13 to 2014-15, it was stated by ld AR of the assessee that the ld CIT(A) has dismissed the appeals as not maintainable because the appeals were filed belatedly. He submitted that the assessee had given reasons for not filing the appeals within the stipulated period. In respect of appeal for the assessment year 2017-18, it is stated that the ld CIT(A) has passed the order exparte without affording reasonable opportunity to the assessee. He prayed that the delay in filing of the appeals for the assessment year 2012-13 to 2014- 15 be condoned and all the appeals be remitted back to the file of the ld CIT(A) for fresh adjudication.
On perusal of the impugned orders passed by the ld CIT(A) for the assessment years 2012-13 to 2014-15, I noticed that the assessee filed condonation petition explaining reasons for delay in filing of appeals. The CIT(A) rejected assessee’s petitions for condonation and dismissed the appeals in limine. The ld. Counsel submits that the delay in filing of appeals before the CIT(A) was not intentional.
In reply, ld Sr DR representing the department strongly supporting the orders of CIT(A) prayed for dismissing appeals of the assessee. The ld. Sr. DR submitted that the assessee has failed to explain “sufficient cause” for delay in filing of appeal before the CIT(A).
P a g e 2 | 4 to 207/CTK/2025 Assessment Years: 2012-13, 2013-14, 2014-15 & 2017-18
I have heard both the sides and perused the record of the case. The CIT(A) has dismissed appeals of the assessee in limine as the same were filed beyond limitation. Undisputedly, the first appeal filed by the assessee was time barred by 99 days. I have examined the reasons given by the assessee for delay in filing of appeals before the First Appellate Authority saying that due to his personal problems, the assessee is not able to file the appeal within time and also he brought to my notice that he is having fair chance to succeed in the appeal on merits. Considering the facts and circumstances of the case, I condone the delay in filing of appeals as same was not intentional or for want of inaction on the part of the assessee/appellant. The Hon’ble Apex Court in the case of Collector Land Acquisition vs. Mst. Katiji & Ors. 167 ITR 471 has held that liberal approach should be adopted while dealing with an application praying for condonation of delay. Refusing to condone delay can result in meritorious matter being thrown out at the very threshold and cause of justice being defeated. Pedantic and hyper technical approach should not be adopted while dealing with an application for condonation of delay.
In light of facts of the case and the law expounded by Hon’ble Supreme Court of India, impugned order is set aside and the appeals are restored to the CIT(A) for denovo adjudication on merits after affording reasonable opportunity of making submissions to the assessee/appellant, in accordance with law for the assessment years 2012-13 to 2014-15.
P a g e 3 | 4 to 207/CTK/2025 Assessment Years: 2012-13, 2013-14, 2014-15 & 2017-18 Similarly, for the assessment year 2017-18, I noticed that the ld CIT(A) has dismissed the appeal for non-representation on behalf of the assessee during the appellate proceedings. For this year also, I restore the matter to the file of the ld CIT(A) for fresh adjudication after allowing reasonable opportunity of hearing to the assessee.
In the result, appeals of the assessee are allowed for statistical purpose.
Order dictated and pronounced in the open court on 30/06/2025.