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Facts
Seven appeals were filed against a consolidated order that dismissed the appeals ex-parte. The appeals were presented as time-barred with a delay of 328 days against the order dated 19.06.2023. The appellant assessee did not provide any sufficient cause or file a delay condonation application.
Held
The Tribunal noted that the appellant assessee made no sincere or bonafide efforts to seek condonation of the significant delay, despite multiple opportunities. Consequently, in the absence of any sufficient cause, the appeals were deemed time-barred.
Key Issues
Whether the appeals are liable to be dismissed as time-barred due to lack of sufficient cause for delay condonation.
Sections Cited
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Income Tax Appellate Tribunal, ‘D’ BENCH
Before: SHRI AMARJIT SINGH & SHRI SUNIL KUMAR SINGH
आदेश / O R D E R
PER BENCH:
1. 1. All above seven appeals have been preferred against the consolidated impugned order dated 19.06.2023 passed by learned CIT(A) wherein, learned CIT(A) has dismissed all the appeals ex-parte.
2. Perused the records and heard learned DR in attendance as none responded for the appellant assessee.
3. It transpires from the perusal of records that all the above referred appeals were presented before the Tribunal as time barred on 11.07.2024 against the consolidated impugned order dated 19.06.2023 by a delay of about 328 days. It is noticed that the appellant assessee has neither stated any sufficient cause in form no. 36 nor filed any delay condonation application with a prayer to condone the said delay. It is further noticed that the appellant assessee has not made any sincere and bonafide efforts to make prayer for the condonation of the said delay despite various opportunities vide orders dated 12.07.2024, 28.08.2024 and 21.10.2024. In absence of any sufficient cause, all the aforestated appeals Sd/- Sd/- (AMARJIT SINGH) (SUNIL KUMAR SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Mumbai; Dated 21/10/2024 Anandi Nambi, Steno Copy of the Order forwarded to: