BRIJRAJ KUMAR PANDEY,ETAWAH vs. INCOME TAX OFFICER 2(2)(5) ETAWAH, ETAWAH
Facts
The assessee's appeals were dismissed by the CIT(A) for non-prosecution, leading to penalties and additions confirmed by the Assessing Officer. The appeals were filed with a significant delay of 274 days.
Held
The Tribunal condoned the delay in filing the appeals due to the assessee's firm being closed and its email becoming inoperative. However, the Tribunal noted that the CIT(A) passed ex-parte orders without discussing the merits of the case.
Key Issues
Whether the CIT(A) was justified in dismissing the appeals for non-prosecution without a proper hearing, and whether the delay in filing the appeals should be condoned.
Sections Cited
250, 142(1), 269SS, 147, 144B, 272A(1)(d), 271D
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, AGRA BENCH, AGRA
Before: SHRI SUNIL KUMAR SINGH & SHRI MANISH AGARWAL
IN THE INCOME TAX APPELLATE TRIBUNAL, AGRA BENCH, AGRA BEFORE : SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA Nos. 135, 136 & 137/Agr/2025 Assessment Year: 2017-18
Brijraj Kumar Pandey, Vs. Income-tax Officer, Mandir Mahewa, Etawah (UP) Ward 2(2)(5), Etawah. PAN : ADMPP0939N (Appellant) (Respondent)
Assessee by Sh. Rajendra Sharma, Advocate & Sh. Manuj Sharma, Advocate Department by Sh. Shailendra Srivastava, Sr. DR Date of hearing 21.05.2025 Date of pronouncement 29.05.2025
ORDER Per:Sunil Kumar Singh, Judicial Member: These three appeals have been preferred by assessee against the separate impugned orders all dated 12.04.2024 passed in Appeals No.NFAC/2016-17/10187318, NFAC/2016-17/10187317 and NFAC/2016-
17/10121209 by the Ld. Commissioner of Income-tax (Appeals), NFAC, Delhi u/s. 250 of the Income-tax Act, 1961 (hereinafter referred to as "the Act") for the assessment year [AY] 2017-18, wherein the Id. CIT(Appeals)
has dismissed assessee's first appeals for non-prosecution, confirming the
ITA No. 135, 136 & 137/Agr/2025
penalty of Rs. 10,000/- imposed for non-compliance of statutory notices u/s.
142(1), penalty of Rs.3,50,000/- imposed for receipt of payment in cash in
contravention of section 269SS and addition of Rs. 14,10,176/- made on
account of long term capital gains on sale of property, by the Assessing
Officer, vide separate penalty orders dated 16.09.2022, 28.09.2022 and
assessment order dated 25.03.2022 passed u/s. 272A(1)(d), sec. 271D and
sec. 147 r.w.s. 144B of the Act respectively.
Perused the records and heard the Id. Authorized Representative for
the assessee and the Id. Departmental representative for the Revenue.
At the very outset, it reveals from the records that the present appeals
have been filed on 12.03.2025 against impugned orders dated 12.04.2024 by
a delay of about 274 days. Ld. AR of the assessee has, in accordance with
the condonation applications, submitted that the appeals could not be filed in
time, as the email address mentioned in Form No. 35 was of the assessee's
firm. However, the firm stood closed and the email ID given therein became
inoperative and admittedly, information in respect to the impugned orders
could not be received by the assessee. The delay is not intentional. Prayed
to condone the delay.
The averments made in the delay condonation applications are
uncontroverted. Hence, in the interest of justice, we find sufficient cause for
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ITA No. 135, 136 & 137/Agr/2025
condoning the delay in filing these appeals. We condone the delay
accordingly caused in filing all these three appeals.
Since all these three appeals are interlinked to each other, inasmuch
as the penalty proceedings in question are based on the assessment
proceedings u/s. 147 of the Act, all these appeals are being decided by this
consolidated order for the sake of convenience and brevity.
Learned representative for the assessee has submitted that the
impugned orders have been passed by the Id. CIT(Appeals), ex parte without
affording reasonable opportunity of hearing to the assessee. Prayed to set
aside the impugned orders.
Learned DR has submitted that the assessee was provided sufficient
opportunity of hearing by learned CIT(Appeals) on various occasions, but for
no avail. Learned DR has supported the impugned order.
Perusal of the impugned orders shows that during the appellate
proceedings against the assessment order, the appellant/assessee was
issued various notices by the first appellate authority on 16.11.2022,
06.03.2024, 12.03.2024 and 04.04.2024, but for no avail. Similar
irresponsive attitude of assessee is also exhibited to various notices issued
by the Id. CIT(Appeals) in appellate proceedings against penalty orders
passed u/s. 272A(1)(d), wherein the notices issued on
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ITA No. 135, 136 & 137/Agr/2025
15.11.2022,12.03.2024 and 04.04.2024 remained un-responded on behalf of
the assessee. Similarly, in the appellate proceedings against the penalty
order u/s. 271D, the notices issued on 15.11.2022, 06.03.2024, 12.03.2024
and 04.04.2024 remained un-responded. Such an irresponsive conduct of
the assessee cannot be appreciated. It is however noticed that learned
CIT(Appeals) has passed ex-parte impugned orders without any discussion
on the merits of the cases, whereas learned CIT(Appeals) was expected to
state the points for determination, decision thereon and the reasons for the
decision as provided u/s. 250(6) of the Act. In the circumstances and in the
interest of justice and fair play, we deem it just and appropriate to afford last
opportunity to the assessee and remit the matters back to the files of learned
CIT(Appeals) for adjudication on merits. We order accordingly. We further
direct the assessee to be diligent and cooperative in attending the hearings
and making submissions before the learned CIT(Appeals) for the expeditious
and effective disposal. Assessee shall refrain from seeking any adjournment
but for compelling and unavoidable reasons. Needless to say that learned
CIT(Appeals) shall ensure the observance of the principles of natural justice.
The appeals are liable to be allowed accordingly.
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ITA No. 135, 136 & 137/Agr/2025
In the result, all the three appeals are allowed for statistical purposes.
The impugned orders dated 12.04.2024 are set aside.
Order pronounced in the open court on 29.05.2025.
Sd/- Sd/- (MANISH AGARWAL) (SUNIL KUMAR SINGH) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 29.05.2025 *aks/- Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR Asst. Registrar, ITAT, Agra
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