Loading judgment…
Facts
The assessee's appeal was dismissed by the CIT(A) because a cost of Rs. 1000, previously imposed by the ITAT for remitting issues, was paid after the stipulated two-month period. The assessee filed an affidavit explaining the delay and sought condonation.
Held
The ITAT set aside the CIT(A)'s order, condoned the delay in payment of the cost, and directed the CIT(A) to pass a fresh speaking order on the merits of the assessee's original appeal.
Key Issues
The key legal issue was whether the delay in paying a cost imposed by the ITAT should be condoned, allowing the CIT(A) to hear the appeal on its merits.
Sections Cited
Section 144
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, JABALPUR BENCH “SMC”, JABALPUR
Before: SHRI ANADEE NATH MISSHRA
O R D E R (A) This appeal vide has been filed by the assessee for assessment year 2017-18 against impugned appellate order dated 15.04.2024 (DIN & Order No.ITBA/NFAC/S/250/2024-25/106410944(1) of Commissioner of Income Tax (Appeals) [“CIT(A)” for short]. (B) In this case, assessment order dated 25.09.2019 was passed by the Assessing Officer (“AO”, for short) u/s 144 of the Income Tax Act, 1961 (“Act”, for short) whereby the assessee’s total income determined at Rs.43,96,530/-. Being aggrieved, the assessee filed appeal in the office of learned CIT(A). Vide impugned appellate order dated 15.04.2024, the assessee’s appeal was dismissed by the learned CIT(A). In an earlier order for A.Y. 2017-18; Income Tax Appellate Tribunal (“ITAT”, for short) had remitted the disputed issues to the file of the Ld. CIT(A) to adjudicate afresh, subject to payment of cost of Rs.1000/- to Income Tax Department within two months. However, the payment of aforesaid amount of Rs.1000/- was made after the aforesaid period of two months. The Ld. CIT(A)
Assessment Year:2017-18 2 dismissed the assessee’s appeal on the ground that the payment of the aforesaid amount of Rs.1000/- was not made within two months. The present appeal has been filed by the assessee against this order of Ld. CIT(A). In the course of appellate proceedings in ITAT, the assessee filed affidavit explaining reasons for delay in depositing the aforesaid cost amounting to Rs.1000/-. (C) At the time of hearing, the Ld. Authorized Representative drew attention to the aforesaid affidavit, and submitted that the delay in making payment of aforesaid cost amounting to Rs.1000/- should be condoned. The learned Departmental Representative expressed no objection to this. (C.1) In view of the foregoing, the impugned appellate order of Ld. CIT(A) is set aside; and the learned CIT(A) is directed to condone the delay in making payment of aforesaid cost amounting to Rs.1000/-. The learned CIT(A) is further directed to pass de novo order, which should be a speaking order on merits, on various grounds of appeal contained in the assessee’s appeal filed in the office of the learned CIT(A).
(D) In the result, the appeal of the assessee is partly allowed for statistical purposes.
(Order pronounced in the open court on 27/02/2026)