NIRVINDHYA SHIKSHA AVAM SANSKRITI PRACHAR SAMITI,RAJGARH BIAORA vs. ITO, RAJGARH

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ITA 99/IND/2024Status: HeardITAT Indore06 September 2024AY 2018-19Bench: SHRI VIJAY PAL RAO (Judicial Member), SHRI B.M. BIYANI (Accountant Member)4 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the first appeal was filed within the time granted by the Hon'ble Supreme Court due to the COVID-19 pandemic and also considered the assessee's claim of technical glitches. Therefore, the appeal was deemed to be filed in time.

What were the facts?

The assessee filed an appeal before the CIT(A) beyond the prescribed time limit. The CIT(A) dismissed the appeal in limine without adjudicating on merits, citing the delay. The assessee contended that the delay was due to technical glitches in the income-tax portal and extensions granted by CBDT.

What were the issues?

Whether the first appeal filed before the CIT(A) was within the limitation period, considering technical glitches and Supreme Court's extension due to COVID-19.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, INDORE BENCH, INDORE

Before: SHRI VIJAY PAL RAO & SHRI B.M. BIYANI

For Appellant: Shri Hitesh Chimnani, AR
For Respondent: Shri Ashish Porwal, Sr. DR
Hearing: 05.09.2024Pronounced: 09.09.2024

आदेश / O R D E R

Per B.M. Biyani, A.M.:

1.

Feeling aggrieved by appeal-order dated 04.12.2023 passed by learned Commissioner of Income-Tax (Appeals)-NFAC, Delhi [“CIT(A)”] which in turn arises out of assessment-order dated 16.07.2021 passed by learned NFAC, Delhi [“AO”] u/s 143(3) r.w.s. 144B of Income-tax Act, 1961 [“the

Page 1 of 4 on the grounds mentioned in Appeal Memo (Form No. 36).

2.

The registry has informed that present appeal has been filed on 05.02.2024 against impugned order dated 04.12.2023 and hence there is a small delay of 3 days. Ld. AR for assessee submitted that “03.02.2024- 04.02.2024” were non-working days being “Saturday-Sunday” and therefore the appeal could be filed only on next working day i.e. Monday, 05.02.2024.

Hence, the present appeal having been filed on 05.02.2024 is well within time and there is no delay. Ld. DR for revenue fairly agreed. Thus, the issue of delayed filing is resolved and it is found that there is no delay. We therefore proceed for hearing.

3.

Ld. AR next drew us to the impugned order of first-appeal passed by CIT(A) and pointed that the CIT(A) has dismissed assessee’s first-appeal in limine on the ground of belated filing without adjudicating on merit. He submitted that the CIT(A) has rightly observed that the first-appeal was required to be filed by 16.08.2021 but the same was filed on 13.10.2021 after a delay of 58 days. But the CIT(A) has not considered the explanation submitted by assessee qua the reason of delay. He submitted that it was explained to CIT(A) that (i) there were glitches at the relevant time in new income-tax portal launched by Income-tax Department because of which the assessee was unable to file appeal in time, and (ii) the CBDT has also extended dates for filing of appeals through various notifications. But the CIT(A) rejected assessee’s submission by mentioning that the assessee had Page 2 of 4 Income-tax Department. Ld. AR submitted that the assessee made a factual and genuine submission to CIT(A) which ought to have been given accepted by CIT(A). Accordingly, Ld. AR prayed to hold the filing of first-appeal in time. Simultaneously, Ld. AR made a further prayer that the present matter should be re-stored to CIT(A) for adjudication on merit.

4.

Ld. DR for revenue fairly agreed to the submission and prayers of Ld. AR.

5.

After a careful consideration, we find that besides the claim of assessee of technical glitches in Income-tax portal at the relevant time, there was also Covid-19 Pandemic and in Suo Motu Writ Petition (C) No. 3 of 2020 read with Misc. Applications, the Hon’ble Supreme Court granted suo motu extension of the limitation-period for filing of appeals w.e.f.

15.03.2020 under all laws upto 29th May, 2022. Therefore, the first-appeal was filed by assessee within the time granted by Hon’ble Supreme Court.

Therefore, taking a judicious note of the claim of assessee before CIT(A) and also the extension granted by Hon’ble Supreme Court, the first-appeal before CIT(A) is held to have been filed by assessee in time without any delay. We further accede to the prayer of Ld. AR to restore this matter to the file of CIT(A) for adjudication afresh on merit. Accordingly, we remand this matter to CIT(A) for a fresh adjudication on merits of the grounds raised by assessee before him.

6.

Resultantly, this appeal is allowed for statistical purpose.

Order pronounced in open court on 09.09.2024.

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