YUGA PRINTPACK PRIVATE LIMITED,. vs. ITO WARD-2(3), FBD, .
Income Tax Appellate Tribunal, DELHI BENCH ‘F’: NEW DELHI
Before: SHRI SUDHIR PAREEK & SHRI AVDHESH KUMAR MISHRAYuga Print Pack Pvt. Ltd. C/o IPSO Legal H-35, 1st Floor, Jangpura Extension, New Delhi-110024. PAN-AAACY6342G
PER SUDHIR PAREEK, JM: This appeal is preferred by the Assessee against the order of Learned Commissioner of Income Tax (Appeals)-24, New Delhi [‘Ld. CIT(A) in short] dated 28.03.2025 passed U/s 250(6) of the Income Tax Act, 1961 (hereinafter called ‘the Act’) for Assessment Year 2013-14. 2. From the perusal of the appellate order, it is found that ld. CIT(A) has not admitted the appeal as the appeal was filed delay 320 days (excluding the covid limitation from 15.03.2020 to 28.02.2022) days before the Ld. CIT(A). The reasons given in delay condonation petition was illness of its counsel. Due to illness of the Learned AR, this order was not looked into and so no action has been taken. The assessee during the covid pandemic came to know that appeal was not filed against Order pronounced in open Court on 13/11/2025. (AVDHESH KUMAR MISHRA) JUDICIAL MEMBER
Dated: 13/11/2025. PK/Sr. PS