SATYAWATI DEVI GAU SEVA NYAS,PILKHUWA, POLICE CHOWKI vs. CIT EXEMPTION, LUCKNOW, VIBHUTI KHAND, GOMTI NAGAR

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ITA 5210/DEL/2025Status: DisposedITAT Delhi04 December 2025AY 2025-20263 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal condoned the delay in filing the appeal. It was deemed appropriate in the interest of justice to restore the matter back to the CIT(E) for a fresh adjudication.

What were the facts?

The assessee's appeal for assessment year 2025-26 was filed with a significant delay. The assessee claimed communication gaps prevented them from presenting all relevant facts in the lower appellate proceedings.

What were the issues?

Whether the assessee was prevented by sufficient cause from appearing before the lower appellate authority and whether the matter should be restored for fresh adjudication.

Which sections of the Income-tax Act were involved?

Section 80G

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Income Tax Appellate Tribunal, DELHI BENCH: ‘E’ NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL

Hearing: 04.12.2025Pronounced: 04.12.2025

Date of hearing 04.12.2025 Date of pronouncement 04.12.2025 ORDER

PER SATBEER SINGH GODARA, JM

1.

This assessee’s appeal for assessment year 2025-26, arises against the Commissioner of Income Tax (Exemption) [in short, the “CIT(E)”], Lucknow’s DIN and order no. ITBA/EXM/F/EXM45/2024-25/1071513057(1), dated 24.12.2024 involving proceedings under section 80G of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’). Heard both the parties. Case file perused.

2.

Delay of 172 days in filing of the assessee’s instant appeal is condoned in larger interest of justice and in light of Collector, Land & Acquisition vs. Mst. Katiji & Others (1987) 167 ITR 471 (SC).

3.

Learned counsel submits that on account of communication gaps at various levels, the assessee could not appear to plead and prove all the relevant facts in the lower appellate proceedings and therefore, larger interest of justice would be met, in case, the matter may be restored back to the CIT(E). The Revenue vehemently support the learned lower authorities action making addition(s) herein on merits.

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