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Facts
The assessee, a poor and illiterate farmer, filed appeals against assessment orders for AY 2017-18 and 2018-19 with significant delays (706 and 370 days, respectively). The CIT(A) dismissed these appeals due to the delay. The assessee claimed he was unaware of the proceedings until receiving a physical demand notice, as he did not use email or internet.
Held
The tribunal condoned the delay in filing the appeals before the CIT(A) due to mitigating circumstances. It restored the matter to the Assessing Officer for fresh adjudication, noting that the CIT(A)'s order was ex-parte and violated natural justice principles. A cost of Rs. 1,000 was imposed on the assessee for non-compliance.
Key Issues
The key issues were the condonation of significant delays in filing appeals and whether the ex-parte order by the CIT(A) violated principles of natural justice, warranting a remand for fresh adjudication.
Sections Cited
Section 147, Section 144, Section 250, Section 271AAC(1)
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, RAJKOT BENCH, RAJKOT
Before: DR. ARJUN LAL SAINI & DR. DINESH MOHAN SINHA
सुनवाई की तारीख/Date of Hearing : 20/01/2026 घोषणा की तारीख/Date of Pronouncement : 21/01/2026 आदेश /ORDER Per Dr. Arjun Lal Saini, AM:
Captioned two appeals filed by the same assessee, pertaining to different assessment year (AY) 2017-18 to 2018-19, are directed against the separate orders passed under section 250 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’) dated 05.08.2025 by the Commissioner of Income Tax/ National Faceless Appeal Centre, Delhi [in short ‘Ld.CIT(A)/NFAC’] which in turn arise out of separate assessment orders passed by the Assessing Officer (in short ‘AO’) u/s 147 r.w.s. 144 of the Act dated 04.04.2023.
& 709/RJT/2025 Rajeshbhai Savjibhai Amrutiya
Since, the issues involved in all the appeals are common and identical; therefore, these appeals have been heard together and are being disposed of by this consolidated order.
The appeals filed by the assessee for Assessment Years 2017-18 and 2018-18, are barred by limitation by 706 days and 370 days, respectively before learned CIT(A), and learned CIT(A) dismissed these appeals of the assessee on account of delay. The Ld. Counsel for the assessee has explained the reasons of delay before learned CIT(A), stating that assessee is a poor farmer and notice for hearing did not deliver physically on the farmer (assessee). The assessee, being the farmer and illiterate, did not use email-id, and internet facility is not available in the village, in which the assessee, resides. The assessee came to know about passing the order of learned CIT( A) when he received the physical demand notice. Thereafter, the assessee took necessary steps to file the appeal before ld. CIT(A) and in this process, delay in filing the appeals have resulted, hance in the interest of justice, the delay should be condoned, and matter may be restored back to the file of the assessing officer for fresh adjudication, as the assessee wants to submit additional documents and evidences to prove his claim, before the lower authorities. 4.We have gone through the reasons of delay, and the sufficient cause explained by the assessee. The learned Counsel adverted our attention to the reasons for condonation of delay before the ld.CIT(A) and urged for a benign view and sought condonation of delay of 706 days and 370 days, respectively before learned CIT(A). On the other hand, learned DR for the revenue, opposed the prayer of the assessee for condonation of delay. A perusal of the reasons and sufficient cause explained by the ld. Counsel for the assessee, gives us an impression of existence of mitigating circumstances to enable us to exercise our discretion in favour of the Page 2 of 5 assessee. Accordingly, the delay in both these appeals are condoned in filing the appeal before ld.CIT(A).
On merit, At the outset itself, the ld. Counsel for the assessee assailed the impugned order by contending that the assessee could not represent his case before Ld. CIT(A) and the order being an ex-parte order, stood vitiated on account of violation of principle of natural justice. The ld. Counsel for the assessee contended that in the interest of justice, another opportunity to contest the appeal before the assessing officer may be granted to the assessee.
On the other hand, the ld. DR for the Revenue submitted that assessee was negligent in his approach and did not appear before the Lower Authorities, therefore a cost should be imposed on the assessee, on account of his non-compliance attitude.
We have heard both the parties and carefully gone through the submission put forth on behalf of the assessee along with the documents furnished and the case laws relied upon, and perused the fact of the case including the findings of the ld CIT(A) and other materials brought on record. We note that in the assessee’s case under consideration, the assessment was carried out u/s 147 r.w.s. 144 of the Act and the impugned order passed by the ld. CIT(A), is an ex parte order and non-speaking order, therefore, we do not wish to make any comments on the merits of the grounds raised by the assessee. Considering the above facts, we note that assessee has not given sufficient opportunity of being heard and could not plead his case successfully before the ld. CIT(A). We note that the ld. CIT(A) did not discuss the assessee’s case on merits based on the material available before him hence it is a violation of principle of natural justice. We note that it is settled law that principles of natural justice and fair play Page 3 of 5 require that the affected party is granted sufficient opportunity of being heard to contest his case. However, on account of non-compliance attitude of the assessee, we impose a cost of Rs. 1,000/- on the assessee which should be deposited in the Prime Minister National Relief Fund. Therefore, without delving much deeper into the merits of the case, in the interest of justice, we restore the matter back to the file of Ld. Assessing officer for de novo adjudication and pass a speaking order after affording sufficient opportunity of being heard to the assessee, who in turn, is also directed to contest his stand forthwith. Therefore, we deem it fit and proper to set aside the order of the ld. CIT(A) and remit the matter back to the file of the assessing officer to adjudicate the issue afresh on merits. For statistical purposes, the quantum appeal of the assessee in , is treated as allowed.
Considering the fact that addition made in the quantum assessment has already been restored back to the file of Assessing Officer in 271AAC(1) of the Act, would not survive, vide assessee penalty appeal in ITA No.709/RJT/2025. However, the Assessing Officer would be at liberty to initiate fresh penalty proceedings, if any, in accordance with law at the time of passing assessment order in de-novo assessment proceedings.
In the result, both the appeals of the assessee are allowed for statistical purposes.
Order is pronounced in the open court on 21 /01/2026. (Dr. Dinesh Mohan Sinha) (Dr. Arjun Lal Saini) लेखा सद"/Accountant Member "ाियक सद"/ Judicial Member Rajkot Date: 21 /01/2026. Page 4 of 5