S.B.I ACCOUNTS & ADMIN OFFICE,KANPUR vs. DY. COMMISSIONER OF INCOME TAX (TDS), KANPUR

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ITA 74/LKW/2017Status: DisposedITAT Lucknow27 April 2022AY 2013-142 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the delay of five days was not significant and the CIT(A) should have decided the appeals on merits. The appeals were remitted back to the CIT(A) for a decision on merits.

What were the facts?

The appeals were filed by the State Bank of India against orders of the CIT(A). The CIT(A) dismissed the appeals as being filed beyond the statutory period of 30 days.

What were the issues?

Whether the appeals were rightly dismissed in limine for a minor delay, or if they should have been decided on merits.

Which sections of the Income-tax Act were involved?

Section 249

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, LUCKNOW BENCH ‘B’, LUCKNOW

Before: SHRI A. D. JAIN & SHRI T. S. KAPOOR

For Appellant: Shri Pradeep Mehrotra, Advocate
For Respondent: Shri Harish Gidwani, D.R
Hearing: 07/04/2022Pronounced: 27/04/2022

Heard together (2 matters)

I.T.A. No.74/Lkw/2017
I.T.A. No.75/Lkw/2017

Read from the judgment's own cause title. This page is filed under one of them.

PER BENCH:

1.

These are appeals filed by two different assessees against separate orders of learned CIT(A) dated 09/11/2016.

& 75/Lkw/2017 Assessment Year:2013-14 2

2.

These appeals have been dismissed by learned CIT(A) by holding that these appeals were filed beyond the statutory period of 30 days as prescribed u/s 249 of the I.T. Act. The learned CIT(A), while dismissing the appeals, has held that one of the counsel of the assessee had explained the reason for delay being illness of his wife whereas another counsel claimed that the delay had occurred due to the fact that the papers were got mixed in his office. However, we find that the delay as noted by learned CIT(A) is of five days which is not a significant delay and learned CIT(A) should have decided the appeals on merits instead of dismissing the same in limine. Therefore, we deem it appropriate to remit these appeals to learned CIT(A) with the direction to decide the appeals after affording reasonable opportunity of being heard to the assessee and in accordance with law.

3.

In the result, both the appeals are allowed for statistical purposes.

(Order pronounced in the open court on 27/04/2022)

Sd/. Sd/. ( A. D. JAIN ) ( T. S. KAPOOR ) Vice President Accountant Member

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