M/S C.I. BUILDERS PVT. LTD.,BHOPAL vs. THE DCIT 1(1), BHOPAL
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Income Tax Appellate Tribunal, INDORE BENCH, INDORE
Before: SHRI VIJAY PAL RAO & SHRI B.M. BIYANI
आदेश / O R D E R
Per B.M. Biyani, A.M.:
Feeling aggrieved by appeal-orders dated 31.12.2015 & 23.01.2017 passed by learned Commissioner of Income-Tax (Appeals)-1, Bhopal [“CIT(A)”], which in turn arise out of assessment-orders dated 18.03.2013 & 25.03.2015 passed by learned ITO-2(1) and DCIT-1(1), Bhopal [“AO”] for Assessment-Year [“AY”] 2010-11 & 2012-13 respectively u/s 143(3) of the Income-tax Act, 1961 [“the Act”], the assessee has filed the captioned two appeals.
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
The registry has informed that there is a delay of 7 years & 104 days
and 6 years & 83 days in filing the captioned ITAs respectively; therefore
these twin-appeals are time-barred. Ld. AR for assessee submitted that the
assessee has filed an application for condonation of delay accompanied by
assessee’s affidavit as well as a supportive affidavit of previous counsel (Shri
Ashwini Rinwa, Advocate) in both matters. The contents of these documents
are identical in both appeals. Therefore, we are re-producing below the
assessee’s condonation-application and previous counsel’s affidavit as filed
in first appeal being ITA No. 247/Ind/2023 of AY 2010-11:
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
Ld. AR firstly carried us to the above condonation-application
according to which the assessee handed over the impugned orders to his
previous counsel for filing appeals before ITAT but there was a lapse on the
part of previous counsel in not only filing appeals. Ld. AR submitted that the
previous counsel did not even make appearances before CIT(A) in first-
appeals which has led to passing of ex-parte orders by CIT(A). Then, Ld. AR
carried us to the above affidavit of previous counsel Mr. Ashwini Rinwa,
advocate to demonstrate that in Para 2 of affidavit, the counsel has averred
that he was dealing assessee’s income-tax affairs and Para 4, he has further
averred that the impugned order was handed over to him for filing appeal
before ITAT; that he gave order to office staff for preparation and submission
of appeal but due to ignorance on the part of his staff the appeal could not
be filed in time; that the concerned staff is no longer associated with him
and left service without updating the pendency. Thus, Ld. AR submitted, the
assessee has taken all steps to file these appeals in time through his
counsel but due to lapse on the part of counsel, the appeals could not have
been filed. Ld. AR submitted that the delay is solely attributable to counsel
and not to assessee. He submitted that counsel’s lapse constitutes a
“sufficient cause”. He submitted that it is only when the assessee received
orders dated 08.05.2023/11.05.2023 of CIT(A) in connected penalty matters
u/s 271(1)(c) and consulted with a different counsel for filing of appeals in
penalty matters that the assessee came to know that the counsel had not
filed appeals against impugned orders. Immediately thereafter, the assessee
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
arranged to file these appeals on 03.07.2023 alongwith appeals in penalty
matters. Thus, there is no lethargy or negligence on the part of assessee in
making delay in filing present appeals. Relying upon decisions in Concord of
India Insurance Co. Ltd. Vs. Smt. Nirmla Devi (1979) 118 ITR 507 (SC), Vijay
Vishin Meghani Vs. DCIT (2017) 251 Taxmann 270 (Bombay HC) and Oracle
India Pvt. Ltd. Vs. DCIT (2008) 13 DTR 372 (ITAT, Delhi), Ld. AR prayed to
condone the delay in present matters. During arguments, when the Bench
raised a pointed query to Ld. AR as to the period upto which the previous
counsel handled assessee’s tax matters, Ld. AR asserted standing at the Bar
that he worked till the year 2020.
Per contra, Ld. DR for revenue strongly opposed assessee’s prayer
with following contentions:
(i) He submitted that there is a delay of 7 years & 104 days in one case
and 6 years & 83 days 7 years in other case. He described these
delays as “inordinate long delays”. He submitted that the law
mandates filing of appeal within a prescribed period only and even one
day delay is objectionable. He submitted that small delay of a few days
or even a few months can be condoned on sufficient cause being
shown but the revenue is seriously against condonation of several
years as has happened in present cases.
(ii) Referring to Para 1 of affidavit of counsel, he submitted that the
Counsel is stating to be in professional practice for last 35 years
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which shows that the counsel is not a novice, he is a well experience
professional. Referring to Ld. AR’s assertion, he submitted that the
previous counsel was regularly handling assessee’s matters uptill the
year 2020. In such a situation, how can it be accepted that the
present matters which required filing of appeals in the year 2016/
2017 could not be taken care of by counsel for several years?
(iii) He submitted that the assessee has pushed the delay on previous
counsel and the previous counsel has pushed on his “unnamed” staff
who has left service. He submitted that the explanation offered is itself
not credible.
(iv) He submitted that the assessee is a company and not an individual.
The assessee has all staff at its command to monitor and take care of
even minute happening. He invited our attention to the bottom of first
pages of impugned orders filed by assessee and showed that the staff
of assessee has even noted the date of receipt of impugned orders by
way of a seal according to which the impugned orders dated
31.12.2015 & 23.01.2017 were received on 20.01.2016/4:30 P.M. &
13.02.2017/3:15 P.M. respectively. The pages referred by Ld. DR are
scanned and re-produced below for an immediate reference:
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
Ld. AR submitted that despite such robust systems in assessee-
company, it is quite strange that the assessee did not enquire status
of appeals from counsel. This shows that the assessee is grossly
negligent when it comes to deal with judicial system.
(v) He submitted that it is not a lapse of the counsel alone, the assessee
has also contributed in making delay. He submitted that the assessee
has filed appeals of other assessment-years, namely AY 2011-12 and
2013-14, to ITAT, Indore Bench in ITA No. 333 & 334/Ind/2022
against orders dated 15.07.2022 of first-appellate authority on
07.09.2022 whereas the present appeals of AY 2010-11 and 2012-13
have been filed on 03.07.2023. Even at the time of filing appeals of
those other years, the assessee did not take care to see the status of
present-appeals and at least a delay of 10 months from 07.09.2022 to
03.07.2023 is directly due to sheer negligence of assessee. Therefore,
the assessee does not deserve any sympathy.
(vi) Lastly, he relied upon decisions in Mani Mandir Sewa Nyas Samiti
Ramghat Ayodhya Vs. CIT (2020) 119 taxmann.com 383 (SC) and
Royal Stiches (P) Ltd. Vs. DCIT (2023) 156 taxmann.com 361
(Madras HC) and also filed copies of orders immediately after
conclusion of hearing, acknowledged by Inward Entry No. 1725 by the
office of ITAT, to show that the courts have rejected condonation in
such cases.
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C.I. Builders Private Limited, Bhopal ITA Nos. 247 & 248/Ind/2023 A.Y.2010-11 & 2012-13
We have considered rival contentions of both sides and perused the
orders of lower-authorities as well as the material held on record to which
our attention has been drawn. We are aware of section 253(5) of the Act
which empowers the ITAT to admit an appeal after expiry of prescribed time,
if there is a “sufficient cause” for not presenting appeal within prescribed
time. We are also conscious of the landmark judgement of Hon’ble Supreme
Court in Collector, Land Acquisition Vs Mst. Katiji and others 1987 AIR
1353, 1987 2 SCC 387 holding in favour of condonation of delay in
appropriate situations. But it is also true that the condonation request has
to be dealt with great caution and care and it should not result in giving
concession to an erring assessee. In the present case, though the assessee is
claiming that the delay in filing has occurred solely due to lapse of counsel
but the fact is that the assessee has also contributed to a large extent in the
process of delay. As can be seen from Ld. DR’s arguments that the assessee
has filed appeals of other two years i.e. AY 2011-12 and 2013-14 on
07.09.2022 and even at that stage, had not taken care to enquire and see
the status of present appeals. This clearly shows lethargic attitude of
assessee. In Mani Mandir Sewa Nyas Samiti Ramghat Ayodhya Vs. CIT
(2020) 119 taxmann.com 383 (SC) relied upon by Ld. DR, the Hon’ble
Supreme Court has dealt an identical situation, the relevant paragraphs of
the order while emphasizing the crux are extracted below:
“4. The prayer for condonation of delay is seriously opposed by learned counsel for the revenue. It is submitted that the delay is not of few days or months but is of more than four and half years. No explanation to the delay to justify its condonation has been given. If Late Padam Prakash Singh was
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managing the legal affairs of the assessee, then also there is nothing on record to show that he was not keeping well so as to take a decision for filing of appeal for the years together. He died in the month of November, 2017 whereas copy of the order was obtained on 10-3-2014. Even after the death of Manager, no steps were taken thereupon also to file an appeal immediately but it was filed in the year 2019 i.e. after one and half years of the death of Late Padam Prakash Singh. No satisfactory explanation to it has been given and there is nothing on record to show that Late Padam Prakash Singh was not keeping well and thereby not in a position to initiate action for filing of the appeal. The contents of the application are quite vague thus, delay of more than four and half years in filing the appeal may not be condoned.
We have considered the rival submission of the parties and perused the record. It is a fact that Income Tax Appellate Tribunal passed the impugned order on 28-2-2014. The period for filing the appeal was expired on 8-7-2014. The appeal has been preferred on 17-4-2019. The main excuse of delay in filing of appeal is in reference to the Manager, who said to be suffering from many ailments. There is nothing on record to show that Late Padam Prakash Singh was suffering from ailments and was such an ailment which did not permit him to take initiative for filing of appeal. It was otherwise duty of the assessee to watch the affairs of its firm and in any case, Late Padam Prakash Singh died on 22-11-2017. At least thereupon, the assessee was expected to file appeal immediately but it was filed almost after one and half years. The delay in filing the appeal is not of few days or months but is of more than four and half years.
Taking note of the aforesaid, we do not find any ground to condone the delay. Accordingly, the application for condonation of delay is dismissed.”
[Emphasis supplied] 6. The grossly negligent attitude of assessee is further discernible from
one more fact. As can be seen from first pages of impugned orders re-
produced earlier in Para No. 4(iv) of this order, the assessee received
impugned orders on 20.01.2016 and 13.02.2017. Thus, when the assessee
received later order on 13.02.2017, wasn’t it a duty of assessee to enquire
from his counsel about filing status of appeal against former order received
on 20.01.2016? Had the assessee exercised any care at that stage itself, he
would have not only rushed to file appeal against impugned order dated
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20.01.2016 with a smaller delay but also could ensure timely filing of appeal
against order dated 13.02.2017. However, the assessee did not exercise any
such care even at stage and only continued with its negligent or lethargic
attitude. Therefore, the assessee is also a contributor in causing delay in
filing. In recent judgement dated 21.09.2023 in Royal Stiches (P) Ltd. Vs.
DCIT (2023) 156 taxmann.com 361 (Madras HC) relied upon by Ld. DR,
the Hon’ble High Court held thus:
“5. We are not convinced with the reasons adduced in the affidavits filed in support of these petitions for condoning the inordinate delay of 1072 days. It is trite law that where a case has been presented in the Court beyond limitation, the petitioner has to explain the Court as to what was the "sufficient cause" which means an adequate and enough reason which prevented him to approach the Court within limitation. In this connection, reference may be made to the following decisions of the Hon'ble Supreme Court: (a) Basawaraj Vs. Land Acquisition Officer (2013) 14 SCC 81: "9. Sufficient cause is the cause for which the defendant could not be blamed for his absence. The meaning of the word "sufficient" is "adequate" or "enough", inasmuch as may be necessary to answer the purpose intended. Therefore, the word "sufficient" embraces no more than that which provides a platitude, which when the act done suffices to accomplish the purpose intended in the facts and circumstances existing in a case, duly examined from the viewpoint of a reasonable standard of a cautious man. In this context, "sufficient cause" means that the party should not have acted in a negligent manner or there was a want of bona fide on its part in view of the facts and circumstances of a case or it cannot be alleged that the party has "not acted diligently" or "remained inactive". However, the facts and circumstances of each case must afford sufficient ground to enable the court concerned to exercise discretion for the reason that whenever the court exercises discretion, it has to be exercised judiciously. The applicant must satisfy the court that he was prevented by any "sufficient cause" from prosecuting his case, and unless a satisfactory explanation is furnished, the court should not allow the application for condonation of delay. The court has to examine whether the mistake is bona fide or was merely a device to cover an ulterior purpose. (See Manindra Land and Building Corpn. Ltd. v. Bhutnath Banerjee [AIR 1964 SC 1336], Mata Din v. A. Narayanan[(1969) 2 SCC 770], Parimal v. Veena [(2011) 3 SCC 545] and Maniben Devraj Shah v. Municipal Corpn. of Brihan Mumbai [(2012) 5 SCC 157 ].)"
(b) Ajay Dabre Vs. Pyare Ram 2023 SCC Online SC 92:
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'13. This Court in the case of Basawaraj v. Special Land Acquisition Officer while rejecting an application for condonation of delay for lack of sufficient cause has concluded in Paragraph 15 as follows:
"15. The law on the issue can be summarised to the effect that where a case has been presented in the court beyond limitation, the applicant has to explain the court as to what was the "sufficient cause" which means an adequate and enough reason which prevented him to approach the court within limitation. In case a party is found to be negligent, or for want of bona fide on his part in the facts and circumstances of the case, or found to have not acted diligently or remained inactive, there cannot be a justified ground to condone the delay. No court could be justified in condoning such an inordinate delay by imposing any condition whatsoever. The application is to be decided only within the parameters laid down by this Court in regard to the condonation of delay. In case there was no sufficient cause to prevent a litigant to approach the court on time condoning the delay without any justification, putting any condition whatsoever, amounts to passing an order in violation of the statutory provisions and it tantamounts to showing utter disregard to the legislature."
Therefore, we are of the considered opinion that the High Court did not commit any mistake in dismissing the delay condonation application of the present appellant.'
Thus, it is crystal clear from the above legal proposition that the discretion to condone the delay has to be exercised judiciously based on facts and circumstances of each case and that, the expression 'sufficient cause' cannot be liberally interpreted, if negligence, inaction or lack of bona fides is attributed to the party. In the present case, the petitioner/appellant has not given 'sufficient cause' for condoning the huge delay of 1072 days in filing the appeals.
It is also to be pointed out that the appeals were filed along with condone delay petitions in the year 2012 itself. By order dated 14-9-2012, notice was ordered to the respondent in the condone delay petitions. Subsequently, on two occasions, in March, 2015, the matter stood adjourned for filing counter by the respondent. Thereafter, nothing moved and the appellant has not taken any step to follow up the same, till June 2023. Now, they suddenly woke up from slumber like Rip Wan Winkle and prayed to condone the delay in filing the appeals. Such callous and lackadaisical attitude on the part of the appellant, cannot be countenanced by this court. The Supreme Court in Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project [(2008) 17 SCC 448], observed that the courts help those, who are vigilant and "do not slumber over their rights". Therefore, we are not inclined to condone the delay of 1072 days in filing the appeal.”
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Hence, the Ld. DR is very much correct in submitting that the assessee does
not deserve any sympathy in present cases. Needless to mention that there is a whopping delay of more than 7 or 6 years. Consequently, we are inclined to reject the assessee’s condonation prayer and dismiss these appeals as being time-barred.
Resultantly, these appeals are dismissed.
Order pronounced in open court on 23.01.2024.
Sd/- sd/- (VIJAY PAL RAO) (B.M. BIYANI) JUDICIAL MEMBER ACCOUNTANT MEMBER Indore िदनांक /Dated : 23.01.2024. CPU/Sr. PS Copies to: (1) The appellant (2) The respondent (3) CIT (4) CIT(A) (5) Departmental Representative (6) Guard File By order UE COPY Assistant Registrar Income Tax Appellate Tribunal Indore Bench, Indore
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