MONABEN KAUSHIKKUMAR JOSHI,AHMEDABAD vs. THE INCOME TAX OFFICER, WARD-3(2)(1), AHMEDABAD

We shall first take-up the appeal filed by the assessee in .

The grounds of appeal taken by the assessee are as under:- “[1] The Ld. CIT(A), NFAC, Delhi was grievously erred in disallowing u/s. 54 of the IT Act, an amount of Rs. 14,71,850/- by upholding the addition made by the Ld. A.O. Asst. Unit, which is incorrect and bad in law. & 1529/Ahd/2024 Monaben Kaushikbhai Joshi Vs. ITO Asst. Year : 2018-19 - 2– [2] The appellant submits that she is having all the details regarding the purchase and sale of the property. But the Ld. CIT(A) without considering the detailed submission along with all supporting evidences, dismissed the appeal stating that this appeal is dismissed as barred by limitation.

[3] Also the appellant further submits that the appellant has submitted a duly notarized Affidavit for the condonation of delay in filing the appeal but the Ld. CIT(A), NFAC has not considered the same and dismissed the appeal which is illegal and bad-in-law.

In this case it is found that the assessment order has been passed on 28.11.2020 along with service of demand notice to the assessee. Based on the demand notice, the assessee has made payment of 20% of taxes on 16.06.2021, the fact of which is not in dispute. The ld. CIT(A) has dismissed the appeal of the assessee owning to delay in filing of the appeal. The ld. Counsel for the assessee submitted that the assessee was pursuing the filing of appeal before the ld. CIT(A) and was under the impression that his Authorized Representative has duly filed appeal before the ld. CIT(A). It was also submitted that payment of 20% of tax itself proves the intention of the assessee to pursue the matter before the ld. CIT(A), however, the same has not been filed in time owing to the negligence of the Authorized Representative who was supposed to file the appeal before the ld. CIT(A). It was prayed that the negligence of the Authorized Representative cannot prejudice the right of the assessee as the conduct of the assessee has been proved right by paying 20% of the taxes. I find that the submissions of the assessee are acceptable and no prejudice would be caused to the Revenue if an opportunity of being heard is given to the assessee. Hence, the matter & 1529/Ahd/2024 Monaben Kaushikbhai Joshi Vs. ITO Asst. Year : 2018-19 - 3– is remanded to the ld. CIT(A), with directions to adjudicate the appeal de novo, after giving due opportunity of being heard to the assessee.

Since the quantum appeal has already been remanded to the file of the ld. CIT(A) for de novo meritorious adjudication as referred above, the issue of penalty levied u/s 270A of the Act is also set aside and restored to the file of the ld. CIT(A) for adjudication afresh.