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“Section 249(3)”

Section References (mined)Section 249Section 249(3)640 judgments

The decision most relied on for Section 249(3) is Collector, Land Acquisition v. Mst. Katiji (167 ITR 471), cited in 3,926 judgments on BharatTax.

Leading authorities on Section 249(3)

Collector, Land Acquisition v. Mst. Katiji
167 ITR 471 · 1987 · Supreme Court
3,926
citing judgments

Delay in filing appeals, when supported by sufficient or justifiable cause, should be condoned with a liberal approach to ensure substantial justice. This principle prioritizes the cause of justice over mere technicalities.

Tin Box Company v. CIT
249 ITR 216 · 2001 · Supreme Court
624
citing judgments

When an issue is remitted to the Assessing Officer for fresh adjudication, the AO must conduct a de novo examination and provide the assessee a full opportunity of being heard. The assessee is bound to comply with the notices issued by the AO.

Balakrishnan v. M. Krishnamurthy
7 SCC 123 · 1998 · Supreme Court
368
citing judgments

The Supreme Court outlines the principles for condoning delay in filing appeals, stating that a litigant's lapse is not always a bar if the explanation is bona fide and not a dilatory strategy. Courts should show utmost consideration to suitors and prioritize substantial justice unless the delay is deliberately to gain time.

Vishin Meghani v. DCIT & Anr
398 ITR 250 · 2017 · High Court
291
citing judgments

This case is cited as an authority supporting the condonation of delay in filing income tax appeals, particularly when an assessee presents a request for such condonation.

Sreenivas Charitable Trust v. Dy. CIT
280 ITR 357 · 2006 · High Court
182
citing judgments

The expression "sufficient cause" for condoning delay in filing appeals must receive a liberal and purposive construction. This approach aims to advance substantial justice, which is of paramount importance.

Land Acquisition, Anantnag and Anr. v. Ms Katiji and Others
167 ITR 5 · 1987 · Supreme Court
164
citing judgments

The principle of 'sufficient cause' for condonation of delay in filing appeals requires a liberal interpretation to ensure substantial justice, but delay will not be condoned if sufficient cause is not satisfactorily explained by the appellant.

National Textiles v. CIT
249 ITR 125 · 2001 · High Court
134
citing judgments

The levy of penalty under Section 271(1)(c) requires material evidence that the assessed amount does not represent the assessee's income and proof of conscious concealment or furnishing inaccurate particulars. A penalty cannot be sustained merely because income is assessed on an estimation basis without positive evidence of concealment.

Director of Income Tax v. Society For Worldwide Interbank Financial Telecommunications
323 ITR 249 · 2010 · High Court
128
citing judgments

Reassessment proceedings are invalid if the Assessing Officer fails to issue a mandatory notice under Section 143(2) of the Income-tax Act after the assessee files a return in response to a Section 148 notice and scrutinizes that return.

Judgments citing Section 249(3)

Gajullanka Primary Agriculture Co Op Society, Guntur vs. Income Tax Officer, Ward-1, Tenali

In the result, all the four appeals of the Assessee are allowed for statistical purposes

ITA 498/VIZ/2025[2019-20]Status: DisposedITAT Visakhapatnam22 Jan 2026AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita Nos.495 To 498/Viz./2025 Assessment Years 2018-2019 & 2019-2020 Gajullanka Primary The Income Tax Officer, Agriculture Co-Op Ward-1, Tenali. Society,Avulavaripalem, Vs. Pin – 522 201. Kolluru Mandal, Guntur State Of Andhra District – 522 324. Pradesh Pan Bgapm1891G (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Subrahmanyam, Ca [Hybrid Mode] राज" व "ारा /Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22.01.2026 घोषणा की तारीख/Pronouncement: 22.01.2026 आदेश/Order

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 147Section 148Section 249(3)Section 250Section 270ASection 271A

appreciate that the delay was due to unforeseen medical emergency of the Secretary of the rural Co-operative Society, constituting sufficient cause under Section 249(3) of the Act. 3. The Learned CIT(A) erred in dismissing the appeal purely on technical grounds without affording an opportunity to adjudicate ... appreciate that the delay was due to unforeseen medical emergency of the Secretary of the rural Co-operative Society, constituting sufficient cause under Section 249(3) of the Act. 3. The Learned CIT(A) erred in dismissing the appeal purely on technical grounds without affording an opportunity to adjudicate

Gajullanka Primary Agriculture Co Op Society, Guntur vs. Income Tax Officer, Ward-1, Tenali

In the result, all the four appeals of the Assessee are allowed for statistical purposes

ITA 497/VIZ/2025[2019-20]Status: DisposedITAT Visakhapatnam22 Jan 2026AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita Nos.495 To 498/Viz./2025 Assessment Years 2018-2019 & 2019-2020 Gajullanka Primary The Income Tax Officer, Agriculture Co-Op Ward-1, Tenali. Society,Avulavaripalem, Vs. Pin – 522 201. Kolluru Mandal, Guntur State Of Andhra District – 522 324. Pradesh Pan Bgapm1891G (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Subrahmanyam, Ca [Hybrid Mode] राज" व "ारा /Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22.01.2026 घोषणा की तारीख/Pronouncement: 22.01.2026 आदेश/Order

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 147Section 148Section 249(3)Section 250Section 270ASection 271A

appreciate that the delay was due to unforeseen medical emergency of the Secretary of the rural Co-operative Society, constituting sufficient cause under Section 249(3) of the Act. 3. The Learned CIT(A) erred in dismissing the appeal purely on technical grounds without affording an opportunity to adjudicate ... appreciate that the delay was due to unforeseen medical emergency of the Secretary of the rural Co-operative Society, constituting sufficient cause under Section 249(3) of the Act. 3. The Learned CIT(A) erred in dismissing the appeal purely on technical grounds without affording an opportunity to adjudicate

Gajullanka Primary Agriculture Co Op Society, Guntur vs. Income Tax Officer, Ward-1, Tenali

In the result, all the four appeals of the Assessee are allowed for statistical purposes

ITA 496/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam22 Jan 2026AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita Nos.495 To 498/Viz./2025 Assessment Years 2018-2019 & 2019-2020 Gajullanka Primary The Income Tax Officer, Agriculture Co-Op Ward-1, Tenali. Society,Avulavaripalem, Vs. Pin – 522 201. Kolluru Mandal, Guntur State Of Andhra District – 522 324. Pradesh Pan Bgapm1891G (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Subrahmanyam, Ca [Hybrid Mode] राज" व "ारा /Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22.01.2026 घोषणा की तारीख/Pronouncement: 22.01.2026 आदेश/Order

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 147Section 148Section 249(3)Section 250Section 270ASection 271A

appreciate that the delay was due to unforeseen medical emergency of the Secretary of the rural Co-operative Society, constituting sufficient cause under Section 249(3) of the Act. 3. The Learned CIT(A) erred in dismissing the appeal purely on technical grounds without affording an opportunity to adjudicate ... appreciate that the delay was due to unforeseen medical emergency of the Secretary of the rural Co-operative Society, constituting sufficient cause under Section 249(3) of the Act. 3. The Learned CIT(A) erred in dismissing the appeal purely on technical grounds without affording an opportunity to adjudicate

Gajullanka Primary Agriculture Co Op Society, Guntur vs. Income Tax Officer, Ward-1, Tenali

In the result, all the four appeals of the Assessee are allowed for statistical purposes

ITA 495/VIZ/2025[2018-19]Status: DisposedITAT Visakhapatnam22 Jan 2026AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Omkareshwar Chidaraआ.अपी.सं /Ita Nos.495 To 498/Viz./2025 Assessment Years 2018-2019 & 2019-2020 Gajullanka Primary The Income Tax Officer, Agriculture Co-Op Ward-1, Tenali. Society,Avulavaripalem, Vs. Pin – 522 201. Kolluru Mandal, Guntur State Of Andhra District – 522 324. Pradesh Pan Bgapm1891G (Appellant) (Respondent) िनधा"रती "ारा /Assessee By: Sri C Subrahmanyam, Ca [Hybrid Mode] राज" व "ारा /Revenue By: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22.01.2026 घोषणा की तारीख/Pronouncement: 22.01.2026 आदेश/Order

For Appellant: Sri C Subrahmanyam, CAFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 144Section 147Section 148Section 249(3)Section 250Section 270ASection 271A

appreciate that the delay was due to unforeseen medical emergency of the Secretary of the rural Co-operative Society, constituting sufficient cause under Section 249(3) of the Act. 3. The Learned CIT(A) erred in dismissing the appeal purely on technical grounds without affording an opportunity to adjudicate ... appreciate that the delay was due to unforeseen medical emergency of the Secretary of the rural Co-operative Society, constituting sufficient cause under Section 249(3) of the Act. 3. The Learned CIT(A) erred in dismissing the appeal purely on technical grounds without affording an opportunity to adjudicate

Shree Pindara Seva Sahkari Mandali Limited, Devbhumi Dwarka vs. Income Tax Officer (W), Dwarka

In the result, the appeal of the assessee, is allowed for statical purpose

ITA 404/RJT/2025[2018-19]Status: DisposedITAT Rajkot16 Jan 2026AY 2018-19

Bench: Dr. Arjun Lal Saini & Dr. Dinesh Mohan Sinhaआयकर अपील सं /.Ita No.404/Rjt/2025 "नधा"रणवष"/ Assessment Year: 2018-19 Shree Pindara Seva Sahkari Mandali Income Tax Officer, Wd-1, बनाम Ltd. At Pindara, Taluka Kalyanpur, Dwarka-361335 Devbhumi Dwarka (Guj) -361315 Vs. Pan No. : Aajas7145N (अपीलाथ"/Appellant) : (""यथ"/Respondent) "नधा"रती क" ओर से/Assessee By : Shri Shreyash Sheth, Ld. Ar राज"व क" ओर से/Revenue By : Shri Abhimanyu Singh Yadav, Ld.Sr.Dr सुनवाई क" तार"ख /Date Of Hearing : 17/11/2025 घोषणा क" तार"ख /Date Of Pronouncement : 16/01/2026 Order Per, Dr. Dinesh Mohan Sinha, Jm:

For Appellant: Shri Shreyash Sheth, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld.Sr.DR
Section 144Section 249(2)Section 249(3)Section 5

been able to show any "sufficient cause" for not presenting the appeal within the said prescribed period, within the meaning of section 249(3) of the Act, read with section 5 of The Limitation Act. Accordingly, the appeal is not admitted for adjudication on merits" Page ... been able to show any "sufficient cause" for not presenting the appeal within the said prescribed period, within the meaning of section 249(3) of the Act, read with section 5 of The Limitation Act. Accordingly, the appeal is not admitted for adjudication on merits.” 5. We note that where

Kotapaduprimary Agricultural Cooperative Society, Prakasam vs. ITO., Ward-1, Ongole

In the result, the appeal of the assessee in ITA No

ITA 764/HYD/2025[2019-20]Status: DisposedITAT Hyderabad15 Jan 2026AY 2019-20

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.763 & 764/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2018-19 & 2019-20) Kotapadu Primary Vs. Income Tax Officer Agricultural Cooperative Ward – 1 Society, Prakasam Ongole Pan:Aabak5758P (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: C.A C. Subrahamanyam राज" व "ारा/Revenue By: Shri Sankar Pandit P, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 05/01/2026 घोषणा की तारीख/Pronouncement: 16/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: These Two Appeals Are Filed By Kotapadu Primary Agricultural Cooperative Society (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Both Dated 28.02.2025 For The A.Y 2018-19 & A.Y. 2019-20 Respectively. Since Identical Issues Are Involved In These Two Appeals, For The Sake Of Convenience, These Were Page 1 Of 7

For Appellant: C.A C. SubrahamanyamFor Respondent: Shri Sankar Pandit P, Sr. DR
Section 147Section 148Section 148ASection 151Section 249(3)

appeal on the ground of limitation, holding that the assessee had failed to establish sufficient cause for condonation of delay as required under section 249(3) of the Act. 6. Aggrieved by the order of the Ld. CIT (A), the assessee is in further appeal before this Tribunal. The assessee

Kotapadu Primary Agricultural Cooperative Society, Prakasam vs. ITO., Ward-1, Ongole

In the result, the appeal of the assessee in ITA No

ITA 763/HYD/2025[2018-19]Status: DisposedITAT Hyderabad15 Jan 2026AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.763 & 764/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2018-19 & 2019-20) Kotapadu Primary Vs. Income Tax Officer Agricultural Cooperative Ward – 1 Society, Prakasam Ongole Pan:Aabak5758P (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: C.A C. Subrahamanyam राज" व "ारा/Revenue By: Shri Sankar Pandit P, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 05/01/2026 घोषणा की तारीख/Pronouncement: 16/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: These Two Appeals Are Filed By Kotapadu Primary Agricultural Cooperative Society (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”) Both Dated 28.02.2025 For The A.Y 2018-19 & A.Y. 2019-20 Respectively. Since Identical Issues Are Involved In These Two Appeals, For The Sake Of Convenience, These Were Page 1 Of 7

For Appellant: C.A C. SubrahamanyamFor Respondent: Shri Sankar Pandit P, Sr. DR
Section 147Section 148Section 148ASection 151Section 249(3)

appeal on the ground of limitation, holding that the assessee had failed to establish sufficient cause for condonation of delay as required under section 249(3) of the Act. 6. Aggrieved by the order of the Ld. CIT (A), the assessee is in further appeal before this Tribunal. The assessee