GULSHAN KUKREJA,DEHRADUN vs. PCIT, , DEHRADUN

This appeal is filed by the assessee against the order of the Ld. Commissioner of Income Tax (Appeals), NFAC [CIT(A) in short], in Appeal No. CIT(A), Dehradun/10249/2018-19 dated 30.10.2023 passed u/s 250 of the Income Tax Act, 1961 for Assessment Year 2013-14 2. This appeal is filed delayed by 450 days before the Tribunal for which an application for condonation of delay is filed wherein it is prayed that the assessee had handed over all the papers duly signed for filing the appeal to the counsel CA Satnam Singh in December Gulshan Kukreja vs. PCIT 2023 however, in January, 2025 when the assessee enquired about the present status of appeal, it was come to his knowledge that Shri Satnam Singh died in December, 2023 itself and appeal was not field by him. Thus, the assessee appointed another counsel and filed the appeal. This fact was duly deposed in duly sworn-in affidavit filed by the assessee alongwith the appeal. He, therefore, prayed for condonation of delay in filing the appeal and further requested to decide the appeal on merits.

After considering the facts and the prayer of the assessee, we find that there was bonafide and sufficient reason for delay in filing the appeal. Under these circumstances, the delay is condoned and appeal of assessee is admitted for adjudication.

Heard both the parties. At the outset, from the perusal of the orders of Ld. CIT(A), it is seen that Ld. CIT(A) has passed the impugned orders ex-parte. The assessee in ground of appeal No.1 challenged the action of the ld. CIT(A) for not providing reasonable opportunities of being heard. As the assessee has made no compliance before the ld. CIT(A), he proceeded to disposed off the appeal filed by the assessee by confirming the additions made by the AO in the assessment orders. It is true that assessee did not comply with the notices issued by the CIT(A) and did not file the requisite details/documents in support of the claim made in grounds of appeals.