SMT. ALKA JAIN,MURSHIDABAD vs. ASSTT. CIT, CIRCLE - 42,, MURSHIDABAD

At the outset, the ld. Authorized Representative for the assessee submitted that there is delay of 571 days in filing the We after considering the submissions made by the ld.

Authorized Representative and facts placed before us, we are of the view that the delay of 571 days in filing the appeal was due to reasonable cause as explained by the assessee. The delay was due to administrative reasons and there was no deliberate attempt by the assessee to delay in filing. In the interest of justice and fair play, we hereby condone the delay in fling the appeal. The appeal will now be heard on merits.

Before us, the ld. Counsel for the assessee has stated that assessee being lady, was pregnant, during framing of the assessment order. Due to her condition at that point of time, she could not take necessary steps to submit the relevant documents before the ld. AO which were crucial for framing the assessment order. Even before the ld. CIT (A) these documents were not filed. The ld. Authorized Representative has now submitted these new documents before this Tribunal under Rule 29 of the Income Tax Appellate Tribunal Rules, 1963, by praying that Rule permits, additional evidence to be filed under certain circumstances. The ld.

On the other hand, the ld. DR objected to such prayer made by the ld. Counsel for the assessee and stating that those documents can be filed at the time of framing of the assessment order and before the ld. CIT (A) but as the same is not filed before the lower authorities, such prayer may be rejected at this stage.

We after hearing the rival submissions of the parties and perusing the material available on record, we find that the assessee placed before the Bench new documents which were not available for consideration by the ld. AO and by the ld. CIT (A). Under Rule 29 of ITAT Rules, states that additional evidence can be allowed if there is reasonable grounds for failure to produce them earlier. In the present case, the assessee’s pregnancy and associated difficulties are considered as a valid reason for inability to submit these documents earlier and we find that these new documents are crucial to substantiate the assessee’s claim. Therefore, we find it necessary to remand back the matter to the file of the ld. AO with a direction to thoroughly examine the issue based on the new documents submitted by the assessee. The ld. AO is also directed to provide assessee with a reasonable opportunity to present her case, taking into account the new evidence. Doing so, assessee will be granted the opportunity of being heard and can explain relevance of new documents to the AO and also address the defects in original assessment order. In the light of the above circumstances, we allow the prayer made by the ld. Authorized Representative before the Bench directing the ld. AO to consider

In the result, the appeal of the assessee is allowed for statistical purposes.