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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

Bharat Kumar Bansal, Hyderabad vs. ACIT., Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1004/HYD/2025[2017-18]Status: DisposedITAT Hyderabad07 Jan 2026AY 2017-18

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

assessee and upon hearing the submissions of the Learned Departmental Representative (“Ld. DR”), we are satisfied that the delay was due to reasonable cause. Accordingly, the delay of 06 days in filing of all these appeals are condoned, and the appeals are admitted for adjudication on merits. 3. Identical grounds

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1003/HYD/2025[2016-17]Status: DisposedITAT Hyderabad07 Jan 2026AY 2016-17

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

assessee and upon hearing the submissions of the Learned Departmental Representative (“Ld. DR”), we are satisfied that the delay was due to reasonable cause. Accordingly, the delay of 06 days in filing of all these appeals are condoned, and the appeals are admitted for adjudication on merits. 3. Identical grounds

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1002/HYD/2025[2015-16]Status: DisposedITAT Hyderabad07 Jan 2026AY 2015-16

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

assessee and upon hearing the submissions of the Learned Departmental Representative (“Ld. DR”), we are satisfied that the delay was due to reasonable cause. Accordingly, the delay of 06 days in filing of all these appeals are condoned, and the appeals are admitted for adjudication on merits. 3. Identical grounds

Bharat Kumar Bansal, Hyderabad vs. ACIT., Central Circle -2(1), Hyderabad

In the result, all the appeals filed by the assessee are

ITA 1001/HYD/2025[2014-15]Status: DisposedITAT Hyderabad07 Jan 2026AY 2014-15

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं / Ita Nos.1000 To 1006/Hyd/2025 (निर्धारण वर्ष/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Hyderabad Pan:Abfpb6416P (Appellant) Assistant Commissioner Of Income Tax Central Circle 2(1) Hyderabad (Respondent) निर्धारिती द्वारा /Assessee By: Shri A Srinivas, Ca राजस्व द्वारा / Revenue By:: | Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख /Date Of Hearing: 17/12/2025 घोषणा की तारीख / Pronouncement: | 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Filed Separate Petitions For Condonation Of Delay Along With Copies Of The Affidavits Explaining The Reasons For Such Delay & Praying For Condonation Of The Same. After Considering The Reasons Stated By The Assessee & Upon Hearing The Submissions Of The Learned Departmental Representative (“Ld. Dr”), We Are Satisfied That The Delay Was Due To Reasonable Cause. Accordingly, The Delay Of 06 Days In Filing Of All These Appeals Are Condoned & The Appeals Are Admitted For Adjudication On Merits. 3. Identical Grounds Have Been Raised By The Assessee In

For Appellant: Shri A Srinivas, CA
Section 153C

assessee and upon hearing the submissions of the Learned Departmental Representative (“Ld. DR”), we are satisfied that the delay was due to reasonable cause. Accordingly, the delay of 06 days in filing of all these appeals are condoned, and the appeals are admitted for adjudication on merits. 3. Identical grounds

Bharat Kumar Bansal, Hyderabad vs. ACIT, Central Circle-2(1), Hyderabad

In the result, all the appeals filed by the assessee are allowed

ITA 1000/HYD/2025[2013-14]Status: DisposedITAT Hyderabad07 Jan 2026AY 2013-14

Bench: Shri Ravish Sooda N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita Nos.1000 To 1006/Hyd/2025 (िनधा"रण वष"/Assessment Years: 2013-14 To 2019-20) Shri Bharat Kumar Bansal Vs. Assistant Commissioner Hyderabad Of Income Tax Pan:Abfpb6416P Central Circle 2(1) Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Srinivas, Ca राज" व "ारा/Revenue By:: Shri S. Arun Kumar, Sr. Dr सुनवाई की तारीख/Date Of Hearing: 17/12/2025 घोषणा की तारीख/Pronouncement: 07/01/2026 आदेश/Order Per Bench: These Seven Appeals Are Filed By Shri Bharat Kumar Bansal (“The Assessee”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals)-12, Hyderabad (“Ld. Cit(A)”) All Dated 07.03.2025 For The A.Ys. 2013- 14 To 2019-20. Since Common & Identical Issues Are Raised By The Assessee In All These Appeals, For The Sake Of Convenience, These Were Heard Together & Are Being Disposed Of By This Consolidated Order. 2. At The Outset, We Find There Is A Delay Of 06 Days In Filing Of All These Appeals Before This Tribunal. The Assessee Has Page 1 Of 9

For Appellant: Shri A Srinivas, CAFor Respondent: : Shri S. Arun Kumar, Sr. DR
Section 153C

assessee and upon hearing the submissions of the Learned Departmental Representative (“Ld. DR”), we are satisfied that the delay was due to reasonable cause. Accordingly, the delay of 06 days in filing of all these appeals are condoned, and the appeals are admitted for adjudication on merits. 3. Identical grounds

Desu Enterprises, Ongole vs. ITO., Ward-1, Ongole

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

ITA 549/HYD/2024[2015-16]Status: DisposedITAT Hyderabad07 Jan 2026AY 2015-16

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं / Ita Nos.549 & 589/Hyd/2024 (निर्धारण वर्ष/Assessment Years:2015-16 & 2013-14) 1. M/S. Desu Enterprises, Ongole (A.P.) Pan: Aagfd1940C 2. Thalla Srisailam Goud, Ibrahimpatnam. Pan: Αιτpg3044K (Appellants) Vs. Income Tax Officer, Ward-1, Ongole. Income Tax Officer, Ward 9(1), Hyderabad. (Respondents) निर्धारिती द्वारा / Assessees By: राजस्व द्वारा / Revenue By: Shri Sashank Dundu, Advocate Ms. U. Mini Chandran, Cit-Dr & Ms. Payal Gupta, Sr-Dr सुनवाई की तारीख / Date Of Hearing: 06/11/2025 घोषणा की तारीख / Pronouncement: 07/01/2026 आदेश/Order Per Madhusudan Sawdia, A.M.: These Appeals Are Filed By M/S. Desu Enterprises & Shri Thalla Srisailam Goud (“The Assessees”), Feeling Aggrieved By The Separate Orders Passed By The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi (“Ld. Cit(A)”), Dated 26.02.2024 & 09.04.2024 For The A.Ys. 2015-16 & 2013-14 Respectively. Since The Issues Involved In These Two Appeals Are Identical, They Are Heard Together & One Consolidated Order Is Being Passed For The Sake Of Convenience & Brevity.

For Respondent: Shri Sashank Dundu, Advocate
Section 147Section 148

relevant period. The explanation offered by the assessee is supported by an affidavit and, in our considered view, reflects a bona fide and reasonable cause. We find that the delay is short and marginal, being only 26 days, and there is nothing on record to suggest that the assessee acted

F.R.P.Institute, Chennai vs. Dlc Wx AO Number 3 Range 201, Chennai

In the result, the appeal of the assessee is allowed for statistical

ITA 2728/CHNY/2025[2019-2020]Status: DisposedITAT Chennai07 Jan 2026AY 2019-2020

Bench: Shri Ss Viswanethra Ravi & Ms. Padmavathy.Sआयकर अपील सं./Ita No.2728/Chny/2024 निर्धारण वर्ष /Assessment Year: 2019-20 Frp Institute, 4, Avinash Bhuvan, Dixit Cross Road No.1, Vile Parle Park, Mumbai Suburban – 400 057. Pan: Aaatf 1026B (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Appellant By प्रत्यर्थी की ओर से /Respondent By सुनवाई की तारीख/Date Of Hearing घोषण की तारीख /Date Of Pronouncement The Income Tax Officer, Vs. Exemption Ward-3, Chennai. (प्रत्यर्थी/Respondent) : None (Adjournment Petition Filed By Ld. A.R, Deepak Anant, C.A) : Ms. Latchana, Jcit : 16.12.2025 : 07.01.2026 Per Padmavathy.S, A.M: आदेश / Order This Appeal By The Assessee Is Against The Order Of The Commissioner Of Income Tax (Appeals)/Addl./Jfaa, Panchkula (In Short "Faa") Passed U/S. 250 Of The Income Tax Act, 1961 (In Short "The Act") Dated 05.08.2025 For

Section 11Section 119(2)(b)Section 12ASection 139(1)Section 143(1)Section 250

unique to the present case we are of the view that there is merit in the submission of the assessee that there is a reasonable cause for the delay in filing the appeal before the FAA and that the delay is bonafide. Therefore, we are remitting the matter back ... directed to file the necessary details and evidences in support of the claim that the delay filing Form 10B was due to a reasonable cause and cooperate with appellate proceedings. It is ordered accordingly. 5. In the result, the appeal of the assessee is allowed for statistical purposes. Order pronounced