Facts
The assessee's appeals for Assessment Years 2019-20 to 2021-22 were dismissed by the Ld. CIT(A) on grounds of limitation, having been filed late by 866, 438, and 82 days respectively. The assessee attributed the delay to the Covid-19 Pandemic lockdown, but the CIT(A) did not entertain the explanation due to the absence of cogent evidence and dismissed the appeals on technical grounds.
Held
The Income Tax Appellate Tribunal (ITAT), noting the potential for miscarriage of justice, decided to remit the appeals back to the file of the Ld. CIT(A). The CIT(A) is directed to provide a fresh opportunity to the assessee to explain the delay with corroborative evidence and then pass a reasoned order on merits.
Key Issues
Whether the appeals dismissed by CIT(A) on limitation grounds, citing delay due to Covid-19 Pandemic, should be remitted for a fresh opportunity to furnish evidence for the delay.
Sections Cited
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, “E” BENCH, DELHI
Before: MS. MADHUMITA ROY & SH. NAVEEN CHANDRA
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.
The Ld. CIT(A) is directed to pass a reasoned order strictly in accordance with law. The appeals preferred by assessee are, thus, allowed for statistical purposes.
Order pronounced in the open court on 20.12.2024.