ANISH,MOHALLA QUILA, LANDHOURA vs. COMMISSIONER OF INCOME-TAX (APPEAL), SUBHASH ROAD, IRIGATION COLONY, KARANPUR
Facts
The assessee filed an appeal against an assessment order, but it was dismissed by the CIT(A) due to a delay of 859 days without proper explanation. The assessee did not appear before the ITAT during the hearing.
Held
The ITAT remanded the matter to the CIT(A) to allow the assessee to file an application/affidavit explaining the delay. The assessee was also directed to deposit INR 5,000/- to the Prime Minister Disaster Management Fund and provide the receipt to the CIT(A).
Key Issues
The key legal issue was the condonation of an 859-day delay in filing an appeal before the CIT(A) and whether the assessee provided sufficient cause for the delay.
Sections Cited
Section 250, Section 147, Section 144, Section 144B
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DEHRADUN “DB” BENCH: DEHRADUN
Before: SHRI YOGESH KUMAR U.S. & SHRI MANISH AGARWAL
IN THE INCOME TAX APPELLATE TRIBUNAL DEHRADUN “DB” BENCH: DEHRADUN BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER & SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.30/DDN/2026 [Assessment Year : 2015-16] Anish vs CIT (Appeal) Ward No.3, Mohalla Quila, Karanpur Landhoura, Roorkee Uttarakhand Uttarakhand PAN-AOCPA4876N APPELLANT RESPONDENT Appellant by None Respondent by Shri Amar Pal Singh, Sr. DR Date of Hearing 11.03.2026 Date of Pronouncement 12.03.2026 ORDER PER BENCH: The present appeal is filed by assessee against the order dated 04.12.2025 passed by Ld. Commissioner of Income Tax (A), NFAC, Delhi [“Ld. CIT(A)”] passed u/s 250 of the Income Tax Act, 1961 [“the Act”] arising out of assessment order dated 18.03.2023 passed u/s 147 r.w.s. 144 r.w.s. 144B of the Act pertaining to Assessment Year 2015-16.
At the time of hearing, no one appeared on behalf of the assessee. Therefore, the appeal of the assessee is taken for hearing in the absence of the Ld.AR and on the basis of material available on record.
ITA No.30/DDN/2026
On the other hand, Ld. Sr. DR vehemently supported the orders of the lower authorities.
Heard the contention of Ld. Sr. DR and perused the material available on record. This appeal is dismissed by Ld. CIT(A) as the same was filed by delayed by 859 days for which no proper explanation was tendered. Thus, looking to the entirety of the facts and in the interest of justice, we remand the matter to the file of Ld. CIT(A) with liberty to assessee to file application/affidavit narrating the cause of delay in filing the appeal. If such application/affidavit is filed in support of his claim, ld. CIT(A) is directed to decide the issue of delay in accordance with law. The assessee is also directed to deposit INR 5,000/- to Prime Minister Disaster Management Fund and produce the receipt of the same before the ld. CIT(A) alongwith the application / affidavit as directed herein above. In view of the above, all Grounds of appeal raised by the assessee are allowed for statistical purposes.
In the result, the appeal of the assessee is allowed for statistical purposes.
Order pronounced in the open Court on 12.03.2026. Sd/- Sd/-
(MANISH AGARWAL) (YOGESH KUMAR U.S.) JUDICIAL MEMBER ACCOUNTANT MEMBER Date- 12.03.2026 *Amit Kumar, Sr.P.S* Page | 2
ITA No.30/DDN/2026
