CHARANJEET KAUR,JAMSHEDPUR vs. ITO WARD 1(1), JAMSHEDPUR

Assessee represented by Shri Akshay Ringasiya, A.R. Department represented by Shri Kailash Gautam, Sr.DR Date of hearing 28/01/2026 Date of pronouncement 20/02/2026 O R D E R PER: BENCH 1. This appeal by the assessee is directed against the order of the National Faceless Appeal Centre, Delhi (NFAC)/learned Commissioner of Income Tax (Appeals), [in short, the ld. CIT(A)] dated 13/03/2024 for the Assessment Year (AY) 2013-14 as per the grounds of appeal on record.

2. We found from perusal of the record that there is a delay of 286 days in filing this appeal before this Tribunal, for which a petition for condonation of delay in the form of affidavit was filed by the assessee mentioning the fact that the delay was caused due to demise of husband of the assessee in the year 2023, due to which, the assessee was in a state of deep emotional distress and physical frailty. The assessee stated that due to deteriorating health, she Charanjeet Kaur Vs ITO was unable to follow up the status of the legal proceedings, in support of which, the assessee submitted doctor's prescription. The assessee further stated that the order of the ld. CIT(A) was passed on 13/03/2024. However, due to ignorance of law, the lack of support due to husband's death and the assessee's health problem, she was completely unaware of the issuance of the order of ld. CIT(A). When recovery proceedings were initiated by the department and notice in this regard has been received, then she contacted the consultant and filed the present appeal. The delay was not intentional and deliberate and beyond the control of the assessee and prayed that the delay may be condoned. The ld. Sr.DR did not raise any serious objections. Therefore, considering the contents made in the condonation petition and after perusal of the death certificate of the assessee's husband and the doctor's prescription, we condone the delay in filing the appeal before this Tribunal.

3. On merit of the case, the learned Authorised Representative (ld. AR) of the assessee submits that that the Assessing Officer passed the assessment order ex parte without giving fair and reasonable opportunity of hearing to the assessee. The ld. AR of the assessee submits that the Assessing Officer made additions under Section 69 of the Income Tax Act, 1961 (in short, the Act) without giving fair and reasonable opportunity of hearing to the assessee. The ld. AR of the assessee submits that the assessment was completed on 29/03/2022 under Section 147 r.w.s. 144 of the Act. The ld. CIT(A) confirmed the addition made by the Assessing Officer. The ld. AR of the assessee Charanjeet Kaur Vs ITO submits that the assessee has good case on merit and is likely to succeed if one more opportunity is provided and prayed to restore the matter back to the file of Assessing Officer for readjudication on merit. The ld. AR of the assessee submits that he states on behalf of assessee to be more vigilant in future in making compliance.

raised by the assessee are allowed for statistical purposes.

6. In the result, this appeal of assessee is allowed for statistical purposes only. Order announced in open court on 20th February, 2026.