VIKAS RATHORE (INDIVIDUAL),NOIDA vs. THE COMMISSIONER OF INCOME-TAX (APPEALS), DELHI

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ITA 7708/DEL/2025Status: DisposedITAT Delhi23 December 2025AY 2017-2018Bench: Sh. Satbeer Singh Godara (Judicial Member)2 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

Citing the Supreme Court judgment in *Collector, Land & Acquisition Vs. Mst. Katiji & Others*, the Tribunal ruled that technical aspects should give way to substantial justice. It directed the CIT(A)/NFAC to restore the assessee's appeal for fresh adjudication, providing three effective opportunities, on the condition that the assessee proves their case at their own risk and responsibility.

What were the facts?

The assessee filed an appeal against an assessment order from the Assessing Officer for AY 2017-18 with a delay of 1200 days before the CIT(A)/NFAC. The CIT(A) refused to condone this delay, holding that the reasons for the delay were not justifiable, despite the assessee providing explanations and medical health records for circumstances beyond their control.

What were the issues?

Whether the CIT(A) was justified in refusing to condone a 1200-day delay in filing an appeal when the assessee provided reasons and supporting medical records for circumstances beyond their control.

Which sections of the Income-tax Act were involved?

Section 147

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH ‘SMC’, NEW DELHI

Before: Sh. Satbeer Singh Godara

Hearing: 23.12.2025Pronounced: 23.12.2025

ORDER This assessee’s appeal for Assessment Year 2017-18 arises against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2025-26/1081284141(1) dated 29.09.2025, in proceedings u/s 147 of the Income Tax Act, 1961 (in short “the Act”).

2.

Heard both the parties at length. Case file perused.

3.

It emerges during the course of hearing with the able assistance coming from both the sides that the learned CIT(A)/NFAC has refused to condone the delay of 1200 days in filing of the assessee’s lower appeal instituted on 05.08.2025 against the Assessing Officer’s assessment framed on 24.03.2022 thereby holding that the same had not been explained in light of the justifiable reasons.

1.

Vikas Rathore 4. Faced with this situation, learned departmental representative could hardly dispute that the assessee had indeed explained the above delay before the CIT(A)/NFAC explaining all the reasons on account of circumstances beyond it’s control by filing his corresponding medical health records etc.

5.

That being the case, I hereby quote Collector, Land & Acquisition Vs. Mst. Katiji & Others (1987) 167 ITR 471 (SC), settling the issue long back that all such technical aspects must make way for the cause of substantial justice and restore the assessee’s instant appeal back to the CIT(A)/NFAC for his afresh appropriate adjudication within three effective opportunities subject to a rider that the assessee shall plead and prove the case at his own risk and responsibility, in consequential proceedings. Ordered accordingly.

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