FREEPLAY ENERGY INDIA P. LTD.,NEW DELHI vs. ITO WARD- 11(3), NEW DELHI

Registry has notified delay of 407 days in filing the present appeals. The assessee has filed application dated 23rd July, 2021 & 774/Del/2021 AYs: 2009-10 & 2011-12 explaining the reasons for delay in filing the appeals and seeking condonation thereof.

We have heard the parties on the issue of condonation of delay. In sum and substance, it is the say of the assessee that the company was under the process of liquidation by virtue of an order passed by the Hon’ble High Court. Since, during the continuation of liquidation proceedings the Official Liquidator was in-charge of the company, the assessee did not have any access to the Income Tax Department Portal. Hence, had no information about the culmination of proceedings before the first appellate authority and the orders passed by him. It is submitted, only after the assessee received show-cause notice for imposition of penalty under section 271(1)(c) of the Income-tax Act, 1961 (for short ‘the Act’), it could come to know that the appeals filed before the first appellate authority have been disposed of. Thereafter, the assessee took steps to get copy of orders passed by the first appellate authority and due to intervention of Covid-19 was able to file the appeal with delay of 407 days. Thus, it was submitted that the delay is completely bona fide and not due to any negligence of the assessee. & 774/Del/2021 AYs: 2009-10 & 2011-12

Having considered rival submissions and perused the materials on record, we are convinced that the delay in filing the present appeals was due to reasonable cause. As explained by the assessee, the company was under the process of liquidation, hence, the Official Liquidator was in-charge of the company during the liquidation proceeding, which disabled the assessee from accessing the online portal of the Income Tax Department.

As regards the appeals are concerned, the basic grievance of the assessee is against ex parte disposal of the appeals by learned Commissioner (Appeals).

Having considered rival submissions, we find that this is the second round of litigation before the Tribunal. In the first round, against the decision of first appellate authority, the assessee had come before the Tribunal and the Tribunal was pleased to restore the matters back to the first appellate authority for deciding afresh. In the second round, learned Commissioner (Appeals) decided the appeals ex parte by confirming the additions as none appeared on behalf of the assessee to represent the case. As 3 | P a g e & 774/Del/2021 AYs: 2009-10 & 2011-12 discussed earlier, at the time of continuation of proceedings before the first appellate authority, the assessee company was under liquidation and the Official Liquidator appointed by the High Court was in-charge of the company. Therefore, the assessee had no control insofar as representation before the first appellate authority is concerned. It has been submitted before us that subsequently the liquidation process has ended and the status of the company has been restored and, as on date, the company’s status is active in the portal of Ministry of Corporate Affairs.

In the result, the appeals are allowed for statistical purposes.