INDRAYANI SEVA SAMITI NYAS,PUNE vs. THE INCOME TAX OFFICER, WARD 9(2), PUNE

Assessment Year: 2010-11 Indrayani Seva Samiti Nyas, V The Income Tax Officer, Pl No.135, Avdhu Sankul, s Ward-9(2), Pune. Tapodham Colony, Talegaon, Dabhade, Pune – 410506. PAN: AAATI4386H Appellant/ Assessee Respondent / Revenue Assessee by Shri C.H.Naniwadekar –AR Revenue by Shri Sandeep P Sathe – DR Date of hearing 09/12/2024 Date of pronouncement 31/12/2024 आदेश/ ORDER

PER DR. DIPAK P. RIPOTE, AM:

1. The learned CIT(A) erred both on facts and law in not condoning the delay in filing of appeal by the assessee. He failed to appreciate the facts and submissions made in this behalf in its proper perspective. As such, the learned CIT(A) has erred innot providing sufficient opportunity of being heard in the matter on merits.

made by AO. All this happened absolutely inadvertently without any malafide intention Due to lack of clarity and complete lack of knowledge of the trustees regarding filing of appeal, and frequent changes of trustees, the appellant was in discussion with the new consultant to decide about future course of action of issues involved and therefore there was a delay of in filing of present appeal. Also, the old consultant was not able to guide the assessee in a proper direction Due to complete lack of knowledge and non-guidance of the tax consultant of the trust, the matter remained as it is and hence no appeals were filed by the trust In all fairness and to meet the end of justice, we request your honor to consider above facts and circumstances and to condone the delay in filing the appeal.” 2.1 The ld.AR filed a paper book containing copy of Financial Statements for A.Y.2010-11, copy of Trust Deed, Affidavit of Trustee dated 15.07.2021, copy of Registration Certificate under section 12AA, dated 27.05.2011. Ld.AR submitted that there was valid reason for delay, hence delay may be condoned. Ld.AR submitted that on merits assessee have a strong case.

Submission of Ld.DR : 3. Ld.Departmental Representative(ld.DR) for the Revenue relied on the order of the AO and ld.CIT(A). Ld.DR submitted that there is an inordinate delay of more than 4000 days. The reasons are not sufficient. Ignorance of Law cannot be an excuse. Ld.DR also submitted that the facts mentioned in the condonation application are contradictory. Ld.DR further submitted that as per the condonation application which is in the paper book, the Trustees’ decided to change the Consultant and on 15.03.2021 appointed a new consultant. However, even after that appeal was filed on 30.10.2021. Thus, the delay from 15.03.2021 to 30.10.2021 has not been explained. Ld.DR submitted that the delay before 15.03.2021 has not been explained. Therefore, ld.DR submitted that order of ld.CIT(A) may be upheld.

Findings and Analysis: 4. We have heard both the parties and perused the records. It is an admitted fact that there was a delay of 3226 days in filing appeal before ld.CIT(A). However, in the Condonation Petition filed by the assessee, the assessee has mentioned that there was a delay of 4077 days. The Assessment Order under section 143(3) was passed on 30.11.2012 and assessee has filed appeal before ld.CIT(A) against the said order on 30.10.2021. Thus, we have calculated and the delay is of 3226 days. Ld.CIT(A) in Para 5.17 held that there was no sufficient reason for delay and hence, ld.CIT(A) dismissed the appeal in limine on account of delay.

4.1 Ld.AR has relied on the decision of ITAT Pune Bench in DCIT vs. Atlas Coco (India) Limited in and ITA NO.1726/PUN/2014. The facts of these case in DCIT Vs. Atlas Coco (India) Limited are different to that of the case of the assessee. In that case, there was a delay of 1018 days, where as in the case of assessee there is delay of more than 08 years without sufficient reasons, hence the case law relied on by assessee is distinguishable on facts.

5.1 The Hon’ble Supreme Court in the case of Basawaraj & Anr Vs. Spl.Laq Officer on 22ndAugust, 2013 has held as under: Quote, “9. Sufficient cause is the cause for which defendant could not be blamed for his absence. The meaning of the word "sufficient" is "adequate" or "enough", inasmuch as may be necessary to answer the purpose intended. Therefore, the word "sufficient" embraces no more than that which provides a platitude, which when the act done suffices to accomplish the purpose intended in the facts and circumstances existing in a case, duly examined from the view point of a reasonable standard of a cautious man. In this context, "sufficient cause" means that the party should not have acted in a negligent manner or there was a want of bona fide on its part in view of the facts and circumstances of a case or it cannot be alleged that the party has "not acted diligently" or "remained inactive". However, the facts and circumstances of each case must afford sufficient ground to enable the Court concerned to exercise discretion for the reason that whenever the Court exercises discretion, it has to be exercised judiciously. The applicant must satisfy the Court that he was prevented by any “sufficient cause” from prosecuting his case, and unless a satisfactory explanation is furnished, the Court should not allow the application for condonation of delay………… ………………….

5.2 The Hon’ble Madras High Court in the case of Siva Industries and Holdings Ltd., Vs. ACIT [2024] 461 ITR 133 (MAD HC), dated 03.08.2023 held as under : “12…………………We find that there is an inordinate delay of 2139 days and the reasons adduced are not convincing rather show that the petitioner was negligent, lethargic and casual in availing the remedy of appeal. More importantly, we are not convinced with the bonafide of the petitioner who had raised grounds which apart from being untrue, are mutually destructive and thus unacceptable.

i. Basawaraj v. Land Acquisition Officer, [2013] 14 SCC 81:

"9. Sufficient cause is the cause for which the defendant could not be blamed for his absence. The meaning of the word "sufficient" is "adequate" or "enough", inasmuch as may be necessary to answer the purpose intended. Therefore, the word "sufficient" embraces no more than that which provides a platitude, which when the act done suffices to accomplish the purpose intended in the facts and circumstances existing in a case, duly examined from the viewpoint of a reasonable standard of a cautious man. In this context, "sufficient cause" means that the party should not have acted in a negligent manner or there was a want of bona fide on its part in view of the facts and circumstances of a case or it cannot be alleged that the party has "not acted diligently" or "remained inactive". However, the facts and circumstances of each case must afford sufficient ground to enable the court concerned to exercise discretion for the reason that whenever the court exercises discretion, it has to be exercised judiciously. The applicant must satisfy the court that he was prevented by any "sufficient cause" from prosecuting his case, and unless a satisfactory explanation is furnished, the court should not allow the application for condonation of delay. The court has to examine whether the mistake is bona fide or was merely a device to cover an ulterior purpose. (See Manindra Land and Building Corpn. Ltd. v. Bhutnath Banerjee [AIR 1964 SC 1336], Mata Din v. A. Narayanan [(1969) 2 SCC 770], Parimal v. Veena [(2011) 3 SCC 545] and Maniben Devraj Shah v. Municipal Corpn. of Brihan Mumbai [(2012) 5 SCC 157 ])" ii. Ajay Dabre v. Pyare Ram 2023 SCC Online SC 92:

"13. This Court in the case of Basawaraj v. Special Land Acquisition Officer while rejecting an application for condonation of delay for lack of sufficient cause has concluded in Paragraph 15 as follows:

"15. The law on the issue can be summarised to the effect that where a case has been presented in the court beyond limitation, the applicant has to explain the court as to what was the "sufficient cause" which means an adequate and enough reason which prevented him to approach the court within limitation. In case a party is found to be negligent, or for want of bona fide on his part in the facts and circumstances of the case, or found to have not acted diligently or remained inactive, there cannot be a justified ground to condone the delay. No court could be justified in condoning such an inordinate delay by imposing any condition whatsoever. The application is to be decided only within the parameters laid down by this Court in regard to the condonation of delay. In case there was no sufficient cause to prevent a litigant to approach the court on time condoning the delay without any justification, putting any condition whatsoever, amounts to passing an order in violation of the statutory provisions and it tantamounts to showing utter disregard to the legislature."

15. Applying the law laid down by the Hon'ble Apex Court to the facts of the present case, we find that the petitioner was not vigilant rather negligent and there is lack of bonafide even in explaining the delay. The petitioner had failed to demonstrate that there was "sufficient cause" for the delay of 2139 days in filing the Tax Case Appeal and thus the petition is liable to be dismissed.” 5.3 Thus, respectfully following the decisions of Hon’ble Supreme Court and Hon’ble High Court(supra), we hold that there was no sufficient reason for such an inordinate delay of more than 8 years, therefore, we hold that ld.CIT(A) was correct in dismissing the appeal in limine, accordingly, we uphold the order of ld.CIT(A). Accordingly, Ground No.1 raised by Assessee is dismissed.

5.4 Once ld.CIT(A) has dismissed the appeal in limine on account of delay, ld.CIT(A) do not have any jurisdiction to decide the merits of the addition.

5.5 In this case, ld.CIT(A) has dismissed the appeal in limine on account of delay and we have upheld the decision. We have also held in earlier para that ld.CIT(A) do not have jurisdiction to decide merits of the addition, once the appeal is dismissed in limine. In these facts, the grounds of appeal raised by assessee on merits are infructuous and hence dismissed. Accordingly, Grounds of appeal raised by the assessee are dismissed.