KMA CONSTRUCTIONS INDIA PVT LTD,KOZHIKODE vs. ITO CIRCLE 1(1) & TPS, KOZHIKODE

2 ITA.Nos.148 & 149/COCH./2023 Case called twice. None appears at assessee’s behest. It is accordingly proceeded ex-parte.

Delay of 88 days in filing the instant appeal [ITA.No.148/Coch./2023] is condoned as per assessee’s solemn averments in light of Collector, Land Acquisition vs., MST Katiji [1987] 167 ITR 471 (SC) having settled the law long back that all such technical aspects must make a way for the cause of substantial justice.

Learned DR submits that both the learned lower authorities have rightly levied the impugned penalties of Rs.1.5 lakh each in the impugned assessment years once the assessee could not substantiate the delay in filing of it’s concerned tax audit report. We note in this factual backdrop that even the learned Assessing Officer is fair enough in giving clear-cut finding that the due date of submitting the said tax audit report(s) are 31.10.2015 and 17.10.2016, whereas the assessee had placed it’s corresponding reports on record on 10.12.2015 and 06.12.2016; respectively. It had further explained before the learned lower authorities that the said delay of almost two months each was on account of the fact that there was change in the auditor for the purpose of finalising it’s tax audit reports. Be that as it may, we

These assessee’s twin appeals I.T.A.Nos.148 & 149/ COCH./2023 are allowed. A copy of this common order be placed in the respective case files. Order pronounced in the open Court on 25.09.2024.