NEELENDRA SINGH CHAUHAN,DELHI vs. ASST. DIRECTOR OF INCOME TAX, CPC, BENGALURU , BENGALURU

The bunch of appeals filed by the assessee are directed against the common order passed by Ld. CIT(A)/NFAC, Delhi whereby and where under the appeals filed by the appellant stood dismissed on the ground of limitation for A.Y. 2019-20 , 2020-21 and 2021-22 respectively.

All these appeals were admittedly filed late; the appeals are barred by limitation for 866 days, 438 days and 82 days for A.Y. 2019-20, 2020-21 and 2021-22 respectively.

This delays was mainly due to lockdown as a result of Covid-19 Pandemic fact of which though was noted by the Ld. CIT(A), in the absence of any cogent evidence in regard to such explanation rendered by the assessee in support of such delay, the same was not entertained, rather appeals were dismissed on technical ground.

Under these facts and circumstances of the matter the ld. AR before us submitted that the assessee be given a further opportunity by the Ld. CIT(A) to explain such delay with corroborative evidence particularly keeping in view the delay caused by lock down due to Covid- 19 Pandemic.

Such prayer made by the ld. AR has not been objected by the ld. DR with all his fairness.

Having heard the Ld. Counsels appearing for the parties and having regard to the facts and circumstances of the matter, we in order to prevent miscarriage of justice, find it fit and proper to grant further opportunity to the appellant to represent his case before the Ld. CIT(A), particularly on the rejection of all these appeals which were found to have been barred by limitation. Thus, these appeals are disposed by remitting the issue back to the file of the Ld. CIT(A) for his consideration afresh on the ground of delay upon granting an opportunity of being heard to the assessee and upon considering the evidences in support of such delay or any other evidence which assessee may choose to file at the time of hearing of the appeals and then to pass orders on merit, if so required.