SARITA GUPTA, TH LH SH. AJIT KUMAR GUPTA,GHAZIABAD vs. ITO, WARD -2(2)(4), GHAZIABAD, GHAZIABAP
In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.
What did the Tribunal hold?
The Tribunal found reasonable cause for the delay in filing the appeal before the CIT(A) and condoned it. Consequently, the matter was remitted to the Assessing Officer (AO) for a de novo consideration, ensuring the assessee receives a proper opportunity of being heard.
What were the facts?
Assessment order for AY 2012-13 was framed under section 144/147 against the assessee for not filing a return despite selling immovable property, with the AO treating the sale price as capital gain. The CIT(A) dismissed the assessee's subsequent appeal due to non-prosecution and failure to condone the delay in filing.
What were the issues?
Whether there was a reasonable cause for the delay in filing the appeal before the CIT(A) and if the assessee should be granted an opportunity to present her case to the AO.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘G’ : NEW DELHI
Before: SHRI SHAMIM YAHYA & SHRI Y0GESH KUMAR US
IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘G’ : NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER and SHRI Y0GESH KUMAR US, JUDICIAL MEMBER (Assessment Year: 2012-13) Sarita Gupta vs. ITO, Ward 2(2)(4), (LH of late Shri Ajit Kumar Gupta), Ghaziabad. R-5/6, Rajnagar, Ghaziabad – 201 001 (Uttar Pradesh). (PAN : AKWPG2018E) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Akhilesh Kumar, Advocate REVENUE BY : Shri Anuj Garg, Sr. DR Date of Hearing : 12.03.2024 Date of Order : 14.03.2024
ORDER
PER SHAMIM YAHYA, ACCOUNTANT MEMBER :
This appeal by the assessee is directed against the order of the ld. CIT (Appeals)/National Faceless Appeal Centre (NFAC) dated 31.10.2023 for the assessment year 2012-13.
In this case, assessment order was framed under section 144/147 of the Income-tax Act, 1961 (for short ‘the Act’). AO has received information that the assessee has sold immovable property of Rs.27,50,000/- (half share of Rs.55,00,000/-) during the FY 2011-12 relevant to Assessment Year
2012-13. Assessee has not filed return of income. AO noted that his queries in this regard were not responded. Hence, he treated the income of the assessee at Rs.27,50,000/- being the sale price treated as capital gain.
Upon assessee’s appeal, ld. CIT (A) dismissed the appeal for non- prosecution and for not condoning the delay in filing the appeal.
Against this order, assessee is in appeal before us. We have heard both the parties and perused the records.
Ld. Counsel for the assessee pleaded that the assessee was out of India, hence she was not fully aware of the income-tax proceedings going on in India against her. He further submitted that though the notices were received by email but assessee being not well-versed with the technical details could not access the email. In these circumstances, ld. Counsel for the assessee pleaded that the delay in filing the appeal before the ld. CIT(A) may be condoned and the matter may be remitted to the file of AO for fresh consideration.
Ld. DR for the Revenue, on the other hand, did not have any serious objection to the above proposition.
Upon careful consideration of the facts and circumstances of the case, we are of the view that there was reasonable cause for the delay before the ld. CIT (A). We direct that the said delay in filing the appeal is condoned. Furthermore, since the assessee has not been able to present her case before the authorities below, we remit the issue to the file of AO. AO shall consider the issue de novo and pass appropriate order after giving the assessee proper opportunity of being heard.
In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced in the open court on this 14th day of March, 2024.
More judgments on Section 147
- ACIT Central Bilaspur, Bilaspur vs Arun Kumar Agrawal, SaktiITSSA 26/RPR/2025[2018-19]Status: Disposed21 Oct 2026AY 2018-19
- Vinod Agrawal, Kawardha vs Assisstant Commissioner of Income Tax…ITA 666/RPR/2026[2019-20]Status: Heard21 Oct 2026AY 2019-20
- Sar Business Tradelink Private Limited… vs Income Tax Officer, Ward - 1(2), RaipurITA 599/RPR/2026[2014-15]Status: Heard21 Oct 2026AY 2014-15
- Tarunaben Maganlal Bhut, Navagam vs ITO Ward 2(2)(1), RajkotITA 673/RJT/2026[2024-25]Status: Disposed21 Oct 2026AY 2024-25
- Neo Incorporation, Rajkot vs DCIT Circle- 1(2), RajkotITA 471/RJT/2026[2012-2013]Status: Disposed21 Oct 2026AY 2012-2013
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