RUPMATA MULTISTATE CO-OPERATIVE CREDIT SOCIETY LTD. ,OSMANABAD vs. INCOME TAX OFFICER, WARD-1, LATUR, LATUR

In the course of physical hearing, the Ld. AR reiterating the contents of delay condonation petition/affidavit both dt. 09/05/2024 filed on records has explained the reasons beyond postal delay of 4 days in instituting the present appeal and unsubstantial 62 days delay in instituting appeal before Ld. NFAC. In support of prayer for condonation & remand, it is submitted that, no part of the delay in instituting the present appeal and appeal before the Ld. CIT(A) were intentional or deliberate. The Ld. DR could hardly object the prayer for condonation of aforestated delays in the respective appeals.

After hearing to the rival contentions of both the parties on ground number 1; and subject to the provisions of rule 18 of Income Tax Appellate Tribunal Rules, 1963 perused the material placed on records. At the outset, after vouching sufficiency of reasons beyond undeliberate postal delay of four days in instituting this appeal, placing reliance on ‘Vijay Vishin Meghani Vs. DCIT & Anr’ reported 398 ITR 250 (Bom) and ‘Collector, Land Acquisition, Anantnag and Anr. Vs Ms Katiji and Others’ reported at 167 ITR 5 (SC), we deem it fit to condone the delay in the larger interest of justice echoing that ‘none should be deprived of an adjudication on merits unless it is found that the litigant deliberately delayed the filing of appeal.’

We note that, against the order of assessment dt. 28/03/2021 passed u/s 143(3) r.w.s. 144B of the Act, the assessee filed an appeal belatedly with Ld. NFAC on 26/12/2022 i.e. with a delay of 62 days. In absence of any supporting documents explaining the reasoning sufficiently to the satisfaction, the Ld. NFAC was constrained to dismiss the appeal on the ground of limitation.

We have vouched the circumstances as explained in para E of the notarised affidavit dt. 09/05/2024 [Sr No. 1234/2024], that the member finance-cum- accounts In-charge who was instrumental in conveying board meetings required for authorising/approving relevant filing of appeals was unavailable owning to his medical exigencies which led to former delays. Further for the same reasons the former affidavit could not be placed during the pendency of appeal before the Ld. NFAC. In these facts and circumstance, we find the aforestated reasons are sufficient to pardon the delay in filing of appeal before Ld. NFAC. In consequence, without touching remaining seven grounds (as laid in the appeal memo) we deem it fit to remit the matter back to the file of the Ld. NFAC [faceless regime] with a direction to decide the appeal on merits a fresh and pass a speaking order in terms of section 250(6) of the Act after providing three effective opportunities to the assessee. Ergo ordered accordingly.

In result, the appeal is ALLOWED FOR STATISTICAL PURPOSE. u/r 34 of ITAT Rules, order pronounced in open court on this Friday, 10th day of May, 2024