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“reasonable cause”

PenaltySection 273BSection 273B7,285 judgments

The decision most relied on for reasonable cause is Ashok Pai v. CIT (292 ITR 11), cited in 812 judgments on BharatTax.

Leading authorities on reasonable cause

Ashok Pai v. CIT
292 ITR 11 · 2007 · Supreme Court
812
citing judgments

“Concealment of particulars of income” and “furnishing inaccurate particulars of income” are two distinct offences under Section 271(1)(c) of the Income Tax Act. A penalty cannot be levied under one limb if the show cause notice or basis for penalty specifies the other, as this constitutes a complete variance in the reasons for assuming jurisdiction.

Collector, Land Acquisition, Anantnag & Anr. v. Mst. Katiji & Ors.
2 SCC 107 · 1987 · Supreme Court
451
citing judgments

Courts must adopt a liberal approach when considering applications for condonation of delay, preferring to decide cases on their merits rather than allowing technicalities of limitation to scuttle justice. This principle applies to ensure the substantive rights of parties are not defeated by minor delays.

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.

Akhil Bhartiya Prathmik Shikshak Sangh Bhawan Trust v. ADIT
115 TTJ 419 · 2008 · ITAT
292
citing judgments

Penalty under Section 272A(1)(d) for non-compliance with a notice issued under Section 142(1) is not leviable when the assessee demonstrates a reasonable cause for such non-compliance. The decision defines what constitutes 'reasonable cause' in this context.

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.

CIT v. K.S.P. Shanmugavel Nadai and Ors.
153 ITR 596 · 1985 · High Court
171
citing judgments

Where a reasonable cause for delay in filing an appeal exists, the period of delay may not be a relevant factor for condonation. The court has condoned even substantial delays, such as nearly 21 years, based on the presence of a reasonable cause.

People Education and Economic Development Society (PEEDS) v. ITO
100 ITD 87 · 2006 · ITAT
121
citing judgments

When substantial justice and procedural technicalities are in conflict, especially in cases involving non-deliberate delay, the cause of substantial justice must be prioritized. The opposing party cannot claim a vested right to benefit from injustice due to such delays.

Commissioner of Income Tax v. Noida Toll Bridge Co. Ltd.
262 ITR 260 · 2003 · High Court
121
citing judgments

Journal entries for accepting or repaying loans and deposits, without any actual cash transaction, do not violate the provisions of Section 269SS or Section 269T of the Income Tax Act. Consequently, such transactions do not attract penalties under Section 271D or Section 271E.

Judgments citing reasonable cause

Rama Rao Karnam, Visakhapatnam vs. Joint Commissioner of Income Tax, Range-4, Visakhapatnam

In the result, appeal filed by the assessee is dismissed

ITA 141/VIZ/2022[2017-18]Status: DisposedITAT Visakhapatnam10 Aug 2023AY 2017-18

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./I.T.A.No.141/Viz/2022 (ननधधारण वर्ा / Assessment Year : 2017-18) Mr.Rama Rao Karanam Vs. Joint Commissioner Of 4-4 Chandrampalem, Durga Nagar Income Tax Madhurawada Range-4 Pothinamallayapalem S.O. Visakhapatnam Visakhapatnam Pan : [Bcppk19929Q] (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधथी की ओर से/ Appellant By : Shri C.Subrahmanyam, Ar प्रत्यधथी की ओर से / Respondent By : Shri O.N.Hari Prasada Rao, Dr सुनवधई की तधरीख / Date Of Hearing : 12.07.2023 घोर्णध की तधरीख/Date Of Pronouncement : 10.08.2023 आदेश /O R D E R Per Shri Duvvuru Rl Reddy: This Appeal Is Filed By The Assessee Against The Order Of Commissioner Of Income Tax (Appeals) [Cit(A)], National Faceless Appeal Centre (Nfac), Delhi, Vide Din & Order No.Itba/Nfac/S/250/2022-23/1043662508(1) Dated 29.06.2022 For The Assessment Year (A.Y.) 2017-18. 2. Brief Facts Of The Case Are That The Assessee, An Individual, Filed His Original Return Of Income For The A.Y.2017-18 On 28.03.2019, Declaring Total Income At Rs.3,20,230/-. During The Course Of Assessment

For Appellant: Shri C.Subrahmanyam, ARFor Respondent: Shri O.N.Hari Prasada Rao, DR
Section 250Section 269SSection 271DSection 273B

sided and is in gross violation of principles of natural justice. 4. The Ld.CIT(A)/NFAC failed to appreciate and understand the concept of reasonable cause as mentioned in section 273B of the IT Act, wherein, the assessee in the present case has clearly demonstrated before the lower authorities ... penalty provisions u/s 271D of the Act does not attract since the assessee proved the genuineness of the transaction and the assessee also has reasonable cause u/s 273B and the penalty u/s 271D cannot be levied. He, therefore, pleaded to set aside the orders passed by the lower authorities

Kundan Industries Limited, Mumbai vs. Joint Commissioner of Income Tax, Range, Thane

In the result, impugned order is set-aside and appeal of the assessee is allowed

ITA 1730/MUM/2022[2018-19]Status: DisposedITAT Mumbai09 Aug 2023AY 2018-19

Bench: Shri Vikas Awasthy & Ms. Padmavathy Sआअसं. 1729/मुं/2022 (िन.व. 2017-18) आअसं. 1730/मुं/2022 (िन.व. 2018-19) Kundan Industries Ltd. Kundan House, Harisiddhi Estate, Gorai Pada, Vasai (East), Palghar, Maharashtra-401208. Pan: Aaack6811G ...... अपीलाथ" /Appellant बनाम Vs. Jt.Cit , Tds Range, Ground Floor, Qureshi Mansion, Gokhale Road, Naupada, Thane (West)-400602. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Rahul Hakani, Advocate "ितवादी "ारा/Respondent By : Sh. Prakash Kishinchandani, Sr. Dr सुनवाई की ितिथ/ Date Of Hearing : 03/08/2023 घोषणा की ितिथ/ Date Of Pronouncement : 09/08/2023 आदेश/ Order Per Vikas Awasthy, Jm These Two Appeals By The Assessee Are Directed Against The Orders Of Commissioner Of Income Tax (Appeals)-11, Pune (Hereinafter Referred To As ‘The Cit(A)’) For The Assessment Years (Ay) 2017-18 & 2018-19, Respectively. Both The Impugned Orders Are Of Even Date I.E. 20.05.2022. Since, The Grounds Raised In 2 आअसं. 1729 & 1730/मुं/2022(िन.व. 2017-18 & 2018-19) Ita Nos. 1729 & 1730/M/2022 (Ay 2017-18 & 2018-19) Both The Appeals & The Facts Germen To The Grounds Of Appeals Are Identical, These Appeals Are Taken Up Together For Adjudication & Are Decided By This Common Order.

For Appellant: Sh. Rahul Hakani, AdvocateFor Respondent: Sh. Prakash Kishinchandani, Sr. DR
Section 271C

ground that the assessee has not claimed the benefit of section 273B of the Act by establishing that there was a reasonable cause justifying the failure to comply with the provisions of section 194A of the Act. 7. The ld. Counsel of the assessee has made statement before the Bench ... deduction of tax at source on interest payment to DHFL. We are of considered view that the assessee has been able to show reasonable cause for non-deduction of tax at source on the payment of interest to DHFL. 8. The Co-ordinate Bench of Tribunal in case of Sukhdev

Kundan Industries Limited, Mumbai vs. Joint Commissioner of Income Tax, Range, Thane

In the result, impugned order is set-aside and appeal of the assessee is allowed

ITA 1729/MUM/2022[2017-18]Status: DisposedITAT Mumbai09 Aug 2023AY 2017-18

Bench: Shri Vikas Awasthy & Ms. Padmavathy Sआअसं. 1729/मुं/2022 (िन.व. 2017-18) आअसं. 1730/मुं/2022 (िन.व. 2018-19) Kundan Industries Ltd. Kundan House, Harisiddhi Estate, Gorai Pada, Vasai (East), Palghar, Maharashtra-401208. Pan: Aaack6811G ...... अपीलाथ" /Appellant बनाम Vs. Jt.Cit , Tds Range, Ground Floor, Qureshi Mansion, Gokhale Road, Naupada, Thane (West)-400602. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Sh. Rahul Hakani, Advocate "ितवादी "ारा/Respondent By : Sh. Prakash Kishinchandani, Sr. Dr सुनवाई की ितिथ/ Date Of Hearing : 03/08/2023 घोषणा की ितिथ/ Date Of Pronouncement : 09/08/2023 आदेश/ Order Per Vikas Awasthy, Jm These Two Appeals By The Assessee Are Directed Against The Orders Of Commissioner Of Income Tax (Appeals)-11, Pune (Hereinafter Referred To As ‘The Cit(A)’) For The Assessment Years (Ay) 2017-18 & 2018-19, Respectively. Both The Impugned Orders Are Of Even Date I.E. 20.05.2022. Since, The Grounds Raised In 2 आअसं. 1729 & 1730/मुं/2022(िन.व. 2017-18 & 2018-19) Ita Nos. 1729 & 1730/M/2022 (Ay 2017-18 & 2018-19) Both The Appeals & The Facts Germen To The Grounds Of Appeals Are Identical, These Appeals Are Taken Up Together For Adjudication & Are Decided By This Common Order.

For Appellant: Sh. Rahul Hakani, AdvocateFor Respondent: Sh. Prakash Kishinchandani, Sr. DR
Section 271C

ground that the assessee has not claimed the benefit of section 273B of the Act by establishing that there was a reasonable cause justifying the failure to comply with the provisions of section 194A of the Act. 7. The ld. Counsel of the assessee has made statement before the Bench ... deduction of tax at source on interest payment to DHFL. We are of considered view that the assessee has been able to show reasonable cause for non-deduction of tax at source on the payment of interest to DHFL. 8. The Co-ordinate Bench of Tribunal in case of Sukhdev

Shri Javed Ali Pradhan, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, all the appeals filed by the assessees stands dismissed in terms of our observations hereinabove

ITA 301/BIL/2016[2006-07]Status: DisposedITAT Raipur09 Aug 2023AY 2006-07

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.294 & 295/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2010-11 & 2011-12 V. Smt. Fazila Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Akppp 6380 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.297 To 299, 300 & 301/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2001-02 To 2003-04, 2005-06 & 2006-07 V. Shri Javed Ali Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Agbpa 1758 J] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Akshay Ringasia, Ca & Mr.Rajesh Kumar Chawda, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash – Sharma, Sr.Dr / Smt.Ila M.Parmar, Cit-Dr : 07.08.2023 सुनवाई ई की तारीखरीख/Date Of Hearing घोषणा की तारीखरीख /Date Of Pronouncement : 09.08.2023

For Respondent: Mr.Satya Prakash –
Section 253Section 253(3)

that would justify condonation of the substantial delay involved in preferring of the captioned appeals. Therefore, the condonation of delay which was without any reasonable cause was declined. Under the identical circumstances in the present cases, we are of the considered view that without sufficient cause for delay

Shri Javed Ali Pradhan, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, all the appeals filed by the assessees stands dismissed in terms of our observations hereinabove

ITA 300/BIL/2016[2005-06]Status: DisposedITAT Raipur09 Aug 2023AY 2005-06

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.294 & 295/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2010-11 & 2011-12 V. Smt. Fazila Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Akppp 6380 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.297 To 299, 300 & 301/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2001-02 To 2003-04, 2005-06 & 2006-07 V. Shri Javed Ali Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Agbpa 1758 J] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Akshay Ringasia, Ca & Mr.Rajesh Kumar Chawda, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash – Sharma, Sr.Dr / Smt.Ila M.Parmar, Cit-Dr : 07.08.2023 सुनवाई ई की तारीखरीख/Date Of Hearing घोषणा की तारीखरीख /Date Of Pronouncement : 09.08.2023

For Respondent: Mr.Satya Prakash –
Section 253Section 253(3)

that would justify condonation of the substantial delay involved in preferring of the captioned appeals. Therefore, the condonation of delay which was without any reasonable cause was declined. Under the identical circumstances in the present cases, we are of the considered view that without sufficient cause for delay

Shri Javed Ali Pradhan, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, all the appeals filed by the assessees stands dismissed in terms of our observations hereinabove

ITA 299/BIL/2016[2003-04]Status: DisposedITAT Raipur09 Aug 2023AY 2003-04

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.294 & 295/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2010-11 & 2011-12 V. Smt. Fazila Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Akppp 6380 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.297 To 299, 300 & 301/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2001-02 To 2003-04, 2005-06 & 2006-07 V. Shri Javed Ali Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Agbpa 1758 J] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Akshay Ringasia, Ca & Mr.Rajesh Kumar Chawda, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash – Sharma, Sr.Dr / Smt.Ila M.Parmar, Cit-Dr : 07.08.2023 सुनवाई ई की तारीखरीख/Date Of Hearing घोषणा की तारीखरीख /Date Of Pronouncement : 09.08.2023

For Respondent: Mr.Satya Prakash –
Section 253Section 253(3)

that would justify condonation of the substantial delay involved in preferring of the captioned appeals. Therefore, the condonation of delay which was without any reasonable cause was declined. Under the identical circumstances in the present cases, we are of the considered view that without sufficient cause for delay

Shri Javed Ali Pradhan, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, all the appeals filed by the assessees stands dismissed in terms of our observations hereinabove

ITA 298/BIL/2016[2002-03]Status: DisposedITAT Raipur09 Aug 2023AY 2002-03

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.294 & 295/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2010-11 & 2011-12 V. Smt. Fazila Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Akppp 6380 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.297 To 299, 300 & 301/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2001-02 To 2003-04, 2005-06 & 2006-07 V. Shri Javed Ali Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Agbpa 1758 J] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Akshay Ringasia, Ca & Mr.Rajesh Kumar Chawda, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash – Sharma, Sr.Dr / Smt.Ila M.Parmar, Cit-Dr : 07.08.2023 सुनवाई ई की तारीखरीख/Date Of Hearing घोषणा की तारीखरीख /Date Of Pronouncement : 09.08.2023

For Respondent: Mr.Satya Prakash –
Section 253Section 253(3)

that would justify condonation of the substantial delay involved in preferring of the captioned appeals. Therefore, the condonation of delay which was without any reasonable cause was declined. Under the identical circumstances in the present cases, we are of the considered view that without sufficient cause for delay

Shri Javed Ali Pradhan, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, all the appeals filed by the assessees stands dismissed in terms of our observations hereinabove

ITA 297/BIL/2016[2001-02]Status: DisposedITAT Raipur09 Aug 2023AY 2001-02

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.294 & 295/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2010-11 & 2011-12 V. Smt. Fazila Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Akppp 6380 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.297 To 299, 300 & 301/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2001-02 To 2003-04, 2005-06 & 2006-07 V. Shri Javed Ali Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Agbpa 1758 J] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Akshay Ringasia, Ca & Mr.Rajesh Kumar Chawda, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash – Sharma, Sr.Dr / Smt.Ila M.Parmar, Cit-Dr : 07.08.2023 सुनवाई ई की तारीखरीख/Date Of Hearing घोषणा की तारीखरीख /Date Of Pronouncement : 09.08.2023

For Respondent: Mr.Satya Prakash –
Section 253Section 253(3)

that would justify condonation of the substantial delay involved in preferring of the captioned appeals. Therefore, the condonation of delay which was without any reasonable cause was declined. Under the identical circumstances in the present cases, we are of the considered view that without sufficient cause for delay

Smt Smt. Fazila Pradhan, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, all the appeals filed by the assessees stands dismissed in terms of our observations hereinabove

ITA 295/BIL/2016[2011-12]Status: DisposedITAT Raipur09 Aug 2023AY 2011-12

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.294 & 295/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2010-11 & 2011-12 V. Smt. Fazila Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Akppp 6380 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.297 To 299, 300 & 301/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2001-02 To 2003-04, 2005-06 & 2006-07 V. Shri Javed Ali Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Agbpa 1758 J] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Akshay Ringasia, Ca & Mr.Rajesh Kumar Chawda, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash – Sharma, Sr.Dr / Smt.Ila M.Parmar, Cit-Dr : 07.08.2023 सुनवाई ई की तारीखरीख/Date Of Hearing घोषणा की तारीखरीख /Date Of Pronouncement : 09.08.2023

For Respondent: Mr.Satya Prakash –
Section 253Section 253(3)

that would justify condonation of the substantial delay involved in preferring of the captioned appeals. Therefore, the condonation of delay which was without any reasonable cause was declined. Under the identical circumstances in the present cases, we are of the considered view that without sufficient cause for delay

Smt Smt. Fazila Pradhan, Raipur (Cg) vs. The Dy. Commissioner of Income Tax 1(1), Raipur (Cg)

In the result, all the appeals filed by the assessees stands dismissed in terms of our observations hereinabove

ITA 294/BIL/2016[2010-11]Status: DisposedITAT Raipur09 Aug 2023AY 2010-11

Bench: Shri Ravish Sood & Shri Arun Khodpiaआयकर अपील सं./Ita Nos.294 & 295/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2010-11 & 2011-12 V. Smt. Fazila Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Akppp 6380 B] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.297 To 299, 300 & 301/Rpr/2016 निर्धारण वर्ष /Assessment Years: 2001-02 To 2003-04, 2005-06 & 2006-07 V. Shri Javed Ali Pradhan, The Dy. Commissioner – Opp. Old Holy Heart School, Of Income Tax-1(1), Alina House, Raipur (C.G.) Central Revenue Building, Civil Lines, Raipur (C.G.). [Pan: Agbpa 1758 J] (अपीलार्थीर्थी/Appellant) (प्रत्यर्थी/Respondent) : अपीलार्थी की ओर से/ Appellant By Mr.Akshay Ringasia, Ca & Mr.Rajesh Kumar Chawda, Ca प्रत्यर्थी की ओर से /Respondent By : Mr.Satya Prakash – Sharma, Sr.Dr / Smt.Ila M.Parmar, Cit-Dr : 07.08.2023 सुनवाई ई की तारीखरीख/Date Of Hearing घोषणा की तारीखरीख /Date Of Pronouncement : 09.08.2023

For Respondent: Mr.Satya Prakash –
Section 253Section 253(3)

that would justify condonation of the substantial delay involved in preferring of the captioned appeals. Therefore, the condonation of delay which was without any reasonable cause was declined. Under the identical circumstances in the present cases, we are of the considered view that without sufficient cause for delay