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“delay in filing appeal”

AppealsSection 249Section 2491,894 judgments

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

Leading authorities on delay in filing appeal

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.

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.

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.

Concord of India Insurance Co. Ltd. v. Smt. Nirmala Devi and Others
118 ITR 507 · 1979 · Supreme Court
268
citing judgments

For condoning delay, the term 'sufficient cause' must be interpreted liberally and purposively to advance justice. Delay not tainted by mala fides, gross negligence, or recklessness, and based on honestly obtained legal advice, constitutes sufficient cause.

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.

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.

Judgments citing delay in filing appeal

Rafikbhai Ajijbhai Virani, Jamnagar vs. The Assessement Unit NFAC Income Tax Department, Delhi

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

ITA 141/RJT/2025[2017-18]Status: DisposedITAT Rajkot23 Jul 2025AY 2017-18

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 141/Rjt/2025 ("नधा"रण वष"/Assessment Year: (2017-18) Rafikbhai Ajijbhai Virani बनाम The Assessment Unit, National Steet No.2, Near Navnala, Faceless Assessment Center, Income /Vs. Gulabnagar Tari Hanuman Tax Department Road, Jamnagar-361007 "थायी लेखा सं./जीआइआरसं./Pan/Gir No.: Ascpv 1519 R (अपीलाथ"/Appellant) (""यथ"/Respondent) "नधा"रती क" ओर से/Appellant By : Shri Sankar Bakshi, A.R. राज"व क" ओर से/Respondent By : Shri Abhimanyu Singh Yadav, Sr. D.R. सुनवाई क" तार"ख/ Date Of Hearing : 23/07/2025 घोषणा क" तार"ख/Date Of Pronouncement : 23/07/2025 आदेश / O R D E R Per Dr. Arjun Lal Saini: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Order (Ay) 2017-18, Is Directed Against The Order Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) Passed By The National Faceless Appeal Centre (Nfac), Delhi/Learned Commissioner Of Income Tax(Appeals) (In Short “Ld.Cit(A)”, Dated 18.06.2024, Which In Turn Arises Out Of An Assessment Order Passed By The Assessing Officer U/S 147 R.W.S. 144 R.W.S 144B Of The Act Dated 19.05.2023. The Assessee Has Raised The Following Grounds Of Appeal:- 2. “Reopening U/S 148A Of The Income Tax Act, 1961 (“The Act”) 1. The Learned The National Faceless Appeal Centre [“The Cit(A)”] & The Assessment Unti, Income Tax Department (“The Ao”) Erred In Fact & In Law In Initiating Proceedings U/S 148 Of The Act Without Issuing Notice U/S Ita No. 141/Rjt/2025 A.Y.17-18 Rafikbhai A Virani

For Appellant: Shri Sankar Bakshi, A.RFor Respondent: Shri Abhimanyu Singh Yadav, Sr. D.R
Section 147Section 148Section 148ASection 234ASection 234BSection 250Section 271ASection 69A

from his previous tax consultant, then after assessee took appropriate steps to file appeal before the Tribunal and this process has resulted into delay in filing appeal before Tribunal. Since the order of Ld.CIT(A) was not delivered to assessee either physical or internet/e-mail therefore, such delay has occurred which

The Dastur Darab Pahalana Trust Funds, Surat vs. The CIT (Exemption), Ahmedabad

ITA 491/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Ahmedabad-380 015 -394 601 Road, स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Ahmedabad-380 015 -394 601 Road, स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

First Dastur Maherji Rana Trust Fund, Surat vs. The CIT (Exemption), Ahmedabad

ITA 489/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Surat vs. The CIT(Exemption), Ahmedabad

ITA 488/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT

Bai Pirojbai Manekji Patel Singaporewalla English School for Girls, Surat vs. The CIT (Exemption), Ahmedabad

ITA 487/SRT/2025[NA]Status: DisposedITAT Surat23 Jul 2025

Bench: Shri Tr Senthil Kumar & Shri Bijayananda Prusethआयकर अपील सं./Ita Nos.487/Srt/2025 (Hybrid Hearing) Bai Pirojbai Manekji Patel Singaporewalla English School For Girls, Gr. Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatl 1130 C (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.488/Srt/2025 The Sorabji Burjorji Dastur Darab Paahalana Trust Fund, Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2648 B (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent) आयकर अपील सं./Ita Nos.489/Srt/2025 First Dastur Maherji Rana Trust Fund Ground Floor, Parsi Panchayat Office, Shahpore, Surat-395 003 बनाम / Vs. Commissioner Of Income-Tax (Exemption), Ahmedabad, Room No.609, Floor-6, Aayakar Bhavan, Vejalpur, Nr. Sachin Tower, 100 Foot Road, Ahmedabad-380 015 -394 601 स्थायीलेखासं./जीआइआरसं./Pan/Gir No: Aaatt 2651 A (अपीलार्थी/Appellant) (प्रत्यर्थी / Respondent)

Section 80GSection 80G(5)Section 80G(5)(iii)

IN THE INCOME-TAX APPELLATE TRIBUNAL, SURAT BENCH, SURAT BEFORE SHRI TR SENTHIL KUMAR, JUDICIAL MEMBER & SHRI BIJAYANANDA PRUSETH, ACCOUNTANT