AMBIKA SAHOO,JAJPUR vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, CUTTACK, CUTTACK

It was submitted by the ld. AR that the assessee is an individual, deriving income from business as a super distributor of FMCG products in the name and style of M/s Ambika Agency. The Assessing Officer framed assessment order u/s.147 r.w.s.144 of the Act assessing total income of 2 ITA No.75-82/CTK/2025 the assessee at Rs.1,74,34,940/-. It was the submission that the assessee was suffering from COVID-19 and its after effect for which he could not consult his counsel in time, therefore, the assessee was non- compliant before both the authorities below, resulting into occurrence of delay in filing the respective appeals before the ld.CIT(A), on the basis of which ld. CIT(A) has dismissed all the appeals of the assessee on account of delay. It was also submitted that the assessee may be given one more opportunity to represent its case before the Assessing Officer, so that the assessee could be able to provide the details before the Assessing Officer to substantiate its case for the years under consideration.

In reply, Ld. CIT-DR supported the orders of the ld. CIT(A) and the ld. AO. It was the submission that restoring the matter to the file of AO would be, in fact, giving the assessee a second round which should not be granted.

We have considered the rival submissions. A perusal of the assessment order clearly shows that the assessee could not furnish the details as asked for by the AO during the course of assessment proceedings. Further on perusal of the order of the ld. CIT(A), clearly shows that notices were issued to the assessee by the ld. CIT(A), however, no compliance has been made by the assessee during the appellate proceedings. Even the assessee could not explain the respective delay in filing the respective appeals before the ld. CIT(A). However, the ld. AR of the assessee submitted that the assessee was 3 ITA No.75-82/CTK/2025 suffering from COVID-19 and its after effects due to which the assessee could not consult its counsel to represent its case before the lower authorities, resulting into occurrence of delay in respective appeals. Considering the prayer of the ld. AR, we condone the delay of respective days in all the appeals as mentioned by the ld. CIT(A) in its order at page 2 in tabular form. As no compliance has been made before either of the authorities below, therefore, in the interest of justice, the issues in all the appeals are restored to the file of the ld. AO for readjudication the issues afresh after granting the assessee adequate opportunity of being heard, subject to a payment of cost of Rs.2000/-(Rupees Two Thousand only) each in all the appeals by the assessee to the Income Tax Appellate Tribunal Bar Association, Cuttack, within sixty days from the date of this order and receipt of the same would be produced before the Assessing Officer at the first hearing. If the assessee does not pay the abovementioned costs imposed each in all the appeals within the prescribed period of sixty days from the date of this order, the order of ld. CIT(A) shall stand confirmed.

In the result, all the appeals of assessee are allowed for statistical purposes. Order dictated and pronounced in the open court on 07/04/2025. (राजेश कुमार) (जाजज माथन) (RAJESH KUMAR) (GEORGE MATHAN) लेखा सदस्य/ ACCOUNTANT MEMBER न्यानयक सदस्य / JUDICIAL MEMBER ददनाांक Dated 07/04/2025 Prakash Kumar Mishra, Sr.P.S.