What did the Tribunal hold?

The Tribunal extended the time limit for the assessee to remit the sum of Rs. 10,000. The new deadline for payment is now March 28, 2024.

The assessee failed to remit Rs. 10,000 to the Tamil Nadu State Legal Services Authority by the due date of March 31, 2023. This was due to unforeseen circumstances beyond their control, leading to a bonafide mistake.

What were the issues?

The primary issue was whether the time limit for a payment directed by the Tribunal could be extended due to bonafide mistakes and circumstances beyond the assessee's control.

Best Medicals, Tirupur vs ITO | ITAT Chennai 2024

Income Tax Appellate Tribunal, ‘B’ BENCH, CHENNAI

Before: SHRI MAHAVIR SINGH & SHRI MANJUNATHA.G

The ld.counsel for the assessee has filed a petition for issuance of corrigendum vide petition dated 22.01.2024, that in the Tribunal’s order dated 09.01.2023, in the Tribunal has directed the assessee to remit a sum of Rs.10,000/- to the Tamil Nadu State Legal Services Authority at Hon’ble High Court of Madras on or before 31.03.2023. However, the assessee could not remit the said sum due to circumstances beyond the control of the assessee as the assessee’s family was faced with unprecedented development, causing bonafide mistake of not making the payment within the due date i.e., 31.03.2023. Therefore, it was pleaded for issuing a corrigendum in extending the time limit for remitting the said amount.

At the request of assessee’s petition, as he could not remit the said due amount on time due to circumstances beyond its control, we extend the time limit for remitting the sum of Rs.10,000/- to the Tamil Nadu State Legal Services Authority at Hon’ble High Court of Madras . Accordingly the last line in page 3 of Tribunal’s order is to be read as ‘on or before 28.03.2024’ instead of on or before 31.03.2023.

BEST MEDICALS ,TIRUPUR vs. ITO , NFAC , DELHI, DELHI

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