RAJESH PROJECTS (INDIA) PVT LTD,DELHI vs. DCIT,CIRCLE-78(1), DELHI

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ITA 3127/DEL/2025Status: DisposedITAT Delhi23 September 2025AY 2016-17Bench: Sh. Satbeer Singh Godara, Judicial Member & Sh. S. Rifaur Rahman (Accountant Member)1 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal restored the assessee's appeal to the CIT(A)/NFAC for fresh adjudication. It was held that technical aspects should not impede substantial justice, and the assessee was given three opportunities to plead its case.

What were the facts?

The assessee's appeal for AY 2016-17 arose from the CIT(A)/NFAC's order refusing to condone a 72-day delay in filing the assessee's lower appeal. The delay was attributed to circumstances beyond the assessee's control.

What were the issues?

Whether the CIT(A)/NFAC erred in refusing to condone the delay in filing the appeal without properly considering the reasons provided by the assessee.

Which sections of the Income-tax Act were involved?

Section 154

AI-generated summary — verify with the full judgment below

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Income Tax Appellate Tribunal, DELHI BENCH ‘C’, NEW DELHI

Before: Sh. Satbeer Singh Godara & Sh. S. Rifaur Rahman

For Appellant: Adv. &
Hearing: 23.09.2025Pronounced: 23.09.2025

Asstt. Year : 2016-17 Rajesh Projects (India) Pvt. Ltd., Vs DCIT, Shop No. 214, R.G. City Centre, LSC Circle-78(1), Block B, Lawrence Road, New Delhi-110092 New Delhi-110035 (APPELLANT) (RESPONDENT) PAN No. AABCR6667C Assessee by : Sh. Salil Aggarwal, Sr. Adv. & Sh. Shailesh Gupta, CA Revenue by : Sh. Om Prakash, Sr. DR Date of Hearing: 23.09.2025 Date of Pronouncement: 23.09.2025 ORDER

Per Satbeer Singh Godara, Judicial Member:

1.

This assessee’s appeal for Assessment Year 2016-17, arises against the CIT(A)/NFAC, Delhi’s DIN & order No. ITBA/NFAC/S/250/2024-25/1075338558(1) dated 31.03.2025, in proceedings u/s 154 of the Income Tax Act, 1961 (in short “the Act”).

2.

Heard both the parties at length. Case file perused.

3.

It emerges during the course of hearing with the able assistance coming from both the sides that the learned CIT(A)/NFAC has refused to condone delay of 72 days in filing of the assessee’s lower appeal instituted on 07.11.2023 against the Assessing Officer’s assessment framed on 28.07.2023

4.

Faced with this situation, learned departmental representative could hardly dispute that the assessee had indeed explained the above delay before the CIT(A)/NFAC stating all the reasons on account of circumstances beyond it’s control.

5.

That being the case, we hereby quote Collector, Land & Acquisition Vs. Mst. Katiji & Others (1987) 167 ITR 471 (SC), settling the issue long back that all such technical aspects must make way for the cause of substantial justice and restore the assessee’s instant appeal back to the CIT(A)/NFAC for his afresh appropriate adjudication within three effective opportunities subject to a rider that the assessee shall plead and prove the case at it’s own risk and responsibility, in consequential proceedings. Ordered accordingly.

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