Venkatadri Traders Ltd. v. CIT

Sameer Ashok Joshi, Nashik vs. Assistant Commissioner of Income-Tax, Circle - 1, Nashik

In the result, the appeal filed by the assessee stands partly allowed for statistical purposes

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhuryआयकर अपील सं. / Ita No.572/Pun/2018 िनधा"रण वष" / Assessment Year: 2013-14 Sameer Ashok Joshi, Vs. Acit, Circle-1, Raghukul Building, Nashik. Pimpalgaon (B), Tal. Niphad, Dist.- Nashik – 422209. Pan : Acxpj6376R Appellant Respondent Assessee By : Shri Sanket M. Joshi Revenue By : Shri M. J. Jasnani Date Of Hearing : 17.01.2022 Date Of Pronouncement : 18.01.2022 आदेश / Order Per Inturi Rama Rao, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Ld. Commissioner Of Income Tax (Appeals)- 1, Nashik [‘Cit(A)’ For Short] Dated 21.10.2016 For The Assessment Year 2013-14. 2. There Is Delay Of 445 Days In Filing The Present Appeal Before The Tribunal. Before Us, The Ld. Ar Submitted That The Delay Had Occurred On Account Of Wrong Advice Given By Income Tax

…he appeal :- (i) Faisal Hameed vs. ITAT, 83 DTR 10 (J&K). (ii) Madura Coats Ltd. vs. CCE, 119 CTR 63 (SC). (iii) L. Sohanraj & Ors. vs. DCIT, 260 ITR 155 (Kar.). (iv) O.A.O.A.M. Muthiah Chettiar vs. CIT, 19 ITR 402 (Mad.). (v) Venkatadri Traders Ltd. vs. CIT, 248 ITR 681 (Mad.) 3. On the other hand, ld. CIT-DR opposed the condonation of delay. 3 4. We heard the rival submissions and perused the averments made in the affidavit. The averments made in the affidavit were not controverted by the ld. CIT-DR. Therefore, we satisfied that the delay in filing the present appeal was occurred on account of wrong advice giv…