RAMSONS AQUA LIMITED,HARYANA vs. ASSESSING OFFICER, DELHI

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ITA 1396/DEL/2025Status: DisposedITAT Delhi10 December 2025AY 2017-18Bench: SHRI ANUBHAV SHARMA (Judicial Member), SHRI NAVEEN CHANDRA (Judicial Member)3 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeals due to the assessee's circumstances and admitted them for hearing. Considering the lack of contest before the lower authorities, the Tribunal restored the issue to the Assessing Officer for a fresh opportunity of hearing.

What were the facts?

The assessee, Ramsons Aqua Limited, preferred appeals against the order of the National Faceless Appeal Centre (NFAC) for Assessment Years 2012-13 & 2017-18. The assessment orders were passed ex-parte due to the assessee's failure to appear and contest before the lower authorities, citing ill health of the authorized signatory.

What were the issues?

Whether the assessee's failure to appear before tax authorities due to ill health warrants condonation of delay and restoration of the issue for fresh adjudication?

Which sections of the Income-tax Act were involved?

Section 144,Section 147,Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, DELHI

Before: SHRI ANUBHAV SHARMA & SHRI NAVEEN CHANDRA

Hearing: 03.12.2025Pronounced: 10.12.2025

order dated 27.06.2024 of the Ld. National Faceless Appeal Centre (NFAC)

Delhi (hereinafter referred as Ld. First Appellate Authority or in short Ld. & 1396/Del/2025 Ramsons Aqua Limited (AYs: 2012-13 & 2017-18) ‘FAA’) in DIN & Order Nos. ITBA/NFAC/S/250/2024-25/1066151189(1)/ ITBA/NFAC/S/250/2024-25/1066150631(1) arising out of the different order dated 16.12.2019 & 17.12.2019 passed u/s 144/147 & 143(3) of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) by the ITO, Ward 21(1)

New Delhi for AYs: 2012-13 & 2017-18.

2.

At the time of hearing ld. AR pointed out about the delay in filing of appeal for which an application for condonation of delay along with an affidavit has been filed deposing that the authorized signatory of the assessee has suffered multiple ailments leading to the delay and relevant medical evidences have been filed. Thus, we consider it appropriate case to condone the delay. Appeals are admitted for hearing.

3.

Further we find that the assessment orders are passed without contest and non appearance and before the Ld. CIT(A) also the assessee failed to appear and put across submissions on the grounds as raised. NFAC in its orders mention of the notices which were issued and there was no response for which the Ld. AR has explained that due to ill health of the authorized signatory the matter could not be contested before Ld. Tax Authorities below.

& 1396/Del/2025 Ramsons Aqua Limited (AYs: 2012-13 & 2017-18) 4. The additions are on account of cash deposit for which ld. AR has submitted that they have all the evidences and paper book in that regard was proposed to be filed here before the Tribunal. However, given the fact that assessee has failed to bring facts before ld. Tax Authorities below, ends of justice require to restore the issue on merits to the files of Ld. AO to give fresh opportunity of hearing to the assessee to pass order afresh.

5.

Appeals of the assessee are allowed for statistical purposes.

Order pronounced in the open court on 10.12.2025

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