SHYAM SUNDER AGRAWAL,JANJGIR-CHAMPA vs. INCOME TAX OFFICER, WARD- JANJGIR-CHAMPA, JANJGIR-CHAMPA

The captioned appeals filed by the assessee are directed against the consolidated order passed by the CIT(Appeal), Bilaspur dated 04.04.2018, which in turn arises from the respective orders passed by the A.O under Sec. 144/147 of the Income-tax Act, 1961 (in short ‘the Act’) dated 18.03.2015 for A.Y. 2007-08 and A.Y 2008-09 AND u/ss.143(3)/147 of the Act dated 20.03.2015 for A.Y.2010-11.

On a perusal of the record, it transpires that all the captioned appeals are time-barred by 1563 days. The assessee has filed “affidavits” dated 26.09.2022 explaining the reasons leading to the delay in filing of the respective appeals. On a perusal of the similarly worded affidavits, I find that there is no genuine cause leading to the substantial delay in filing of the said appeals. The Ld. Authorized Representative (for short ‘AR’) for the assessee also could not come forth with any plausible explanation as regards the inordinate delay involved in preferring of the captioned appeals. On a perusal of the applications read a/w. the affidavits, I find that it is the claim of the assessee-appellant that the delay involved in filing of the present appeals had occasioned on account of lapse on the part of his regular

Per contra, the Ld. Departmental Representative (for short ‘DR’) vehemently submitted that considering the past conduct of the assessee appellant the inordinate delay of 1563 days did not merit to be condoned. The Ld. DR relied on the order passed by the Tribunal in the assessee’s appeal for A.Y.2010-11 in dated 23.11.2022, wherein involving more or less identical facts the Tribunal had declined to condone the delay of 339 days as was involved in the said appeal.

On a careful perusal of the orders of the lower authorities and the material available on record, I find that the assessee has not been able to come forth with any justifiable reason leading to the substantial delay of 1563 days in filing of the captioned appeals. Be that as it may, considering the fact that the assessee had as a matter of a consistent practice without any justifiable reason delayed preferring of the present appeals, it can safely be concluded that he is habitually adopting a lackadaisical approach before the appellate authorities. Apart from that, I find that the assessee had failed to participate in the assessment proceedings for A.Y.2007-08 and A.Y.2008-09, due to which the A.O was constrained to frame the respective assessments vide his orders passed u/ss.144/147 of the Act. Considering the totality of the facts and circumstances under 5 Shyam Sunder Agrawal Vs. ITO, Janjgir-Champa (C.G.) to 172/RPR/2022 consideration, I am of the considered view that as there is an inordinate delay in filing of the captioned appeals, for which the assessee had failed to come forth with any justifiable reason, therefore, as stated by the Ld. DR and, rightly so, the same does not merit to be condoned. The assessee has not given any genuine reason for the delay in filing of the captioned appeals either in his application seeking condonation of delay and the affidavits filed before me or in the course of hearing of the appeals. All that the assessee had tried to canvass before me was that the delay in filing of the present appeal was attributable to his Chartered Accountant, viz. Shri Shailesh Agrawal who had failed to properly guide him as regards filing of the appeals before the Tribunal. I find no substance in the claim of the assessee that the delay involved in filing of the present appeals was due to bonafide reasons, and the same does not smack of any lackadaisical conduct on his part. In the totality of the facts leading to the delay in filing of the present appeals r.w the conduct of the assessee appellant before the lower authorities, I would mince no words in observing that the same does not merit acceptance. In fact, if I condone the inordinate delay involved in the present cases where the assessee had consistently delayed filing of appeals even before the CIT(Appeals), and also not participated in the assessment proceedings, then, it would send a wrong message and 6 Shyam Sunder Agrawal Vs. ITO, Janjgir-Champa (C.G.) to 172/RPR/2022 would lay down a wrong precedent for the times to come. I am of a strong conviction that as the assessee had on account of his callous conduct and a habitual lackadaisical approach delayed the filing of the present appeals by a substantial period of 1563 days, therefore, the applications filed by him seeking condonation of the delay therein involved does not merit acceptance and are liable to be rejected at the threshold.

The co-ordinate bench of the Tribunal in the case of M/s. Phoenix Mills Ltd. Vs. Asstt. CIT in for A.Y.1999-2000, dated 23.03.2020, had held that where an application for condonation of delay has been moved bonafide, then, the Court would normally condone the delay, but where the delay has not been explained at all and in fact there is an unexplained and inordinate delay coupled with negligence or sheer carelessness, then, the discretion of the court in such cases would normally tilt against the applicant. Reverting to the facts of the present case, I have already examined the reasons that had led to the inordinate delay, which has not been explained by the assessee to have occasioned due to bonafide reasons. As observed by me hereinabove, as the assessee had remained negligent regarding the process of law even before the first appellate authority and had filed the appeals before me after

I may herein observe that in the case of State of West Bengal Vs. Administrator, Howrah 1972 AIR SC 749, the Hon’ble Apex Court had held that the expression “sufficient cause” should receive a liberal construction so as to advance substantial justice, particularly when there is no motive behind the delay. The expression “sufficient cause” will always have relevancy to reasonableness. The action which can be condoned by the court should fall within the realm of normal human conduct or normal conduct of a litigant. However, as observed by me hereinabove, as the assessee appellant in the present case is habitually acting in defiance of law, therefore, there can be no reason to allow his application and condone the substantial delay of 1563 days involved in preferring of the captioned appeals.

Also, I may herein draw support from a Third Member decision of a co-ordinate Bench of the Tribunal, in the case of Jt. CIT Vs. Tractors and Farm Equipments Ltd. (2007) 104 ITD 149 (Chennai), wherein a fine distinction was drawn between normal delay and inordinate delay. It was held as under: “A distinction must be made between a case where the delay is inordinate and a case where the delay is of a few days. Whereas in the former case the consideration of prejudice to the other side will be a relevant factor so the case calls for a more cautious approach, but in the latter case no such consideration may arise and such a case deserves a liberal approach.”

Also, as observed by the Hon’ble Supreme Court in the case of Ramlal, Motilal and Chotelal Vs. Rewa Coalfields Ltd. AIR (1962) 361 (SC) that seeker of justice must come with clean hands, therefore,

In the result, all the appeals of the assessee are dismissed in terms of my aforesaid observations.