M/S. BROADWAY REALTORS (PVT.) LTD.,KOLKATA vs. ITO, WARD - 12(2), KOLKATA, KOLKATA

The assessee in the present case is a Company, which filed its return of income for the year under consideration on 23.03.2010 declaring total income of Rs.91,349/-. In the assessment completed under section 143(3) vide an order dated 29.04.2014, the total income as declared by the assessee in the return was accepted by the Assessing Officer. Subsequently he, however, found that there was a mistake in the said assessment in not disallowing two cash payments made by the assessee against the expenditure in the sums exceeding Rs.20,000/- as required by section 40A(3) of the Act. He accordingly rectified the said

Against the order passed by the Assessing Officer under section 154, an appeal was preferred by the assessee before the ld. CIT(Appeals) and since there was no satisfactory compliance on the part of the assessee to the notices issued by the ld. CIT(Appeals) fixing the said appeal for hearing from time to time, the later dismissed the appeal of the assessee vide his appellate order dated 27.12.2017 passed ex-parte. Aggrieved by the order of the ld. CIT(Appeals), the assessee has preferred this appeal before he Tribunal.

At the outset, it is noticed that there is a delay of 14 days on the part of the assessee in filing this appeal before the Tribunal. In this regard, the assessee has filed an application seeking condonation of the said delay and keeping in view the reasons given therein, I am satisfied that there was a sufficient cause for the delay of 14 days on the part of the assessee in filing this appeal before the Tribunal. Even the ld. D.R. has not raised any objection in this regard. I accordingly condone the said delay.