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“condonation of delay”

AppealsSection 249Section 24912,312 judgments

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

Leading authorities on condonation of delay

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.

Inder Singh v. State of Madhya Pradesh
2025 INSC 382 · 2025 · Supreme Court
267
citing judgments

Non-deliberate procedural delays caused by circumstances beyond control must be condoned in the interest of substantial justice, even if the delay is significant, such as over 1500 days.

Vedabhai v. Santaram
253 ITR 798 · 2002 · Supreme Court
262
citing judgments

When substantial justice and technical considerations are in conflict, substantial justice should be prioritized. Condoning delay requires a cautious approach without malafide or dilatory tactics, and 'sufficient cause' should be interpreted liberally to advance substantial justice.

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.

Judgments citing condonation of delay

Sriyans Enterprises Limited, Kolkata vs. I.T.O., Ward - 5(1), Kolkata

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

ITA 1298/KOL/2025[2016-2017]Status: DisposedITAT Kolkata21 Nov 2025AY 2016-2017

Bench: Shri Duvvuru Rl Reddyआयकर अपील सं/Ita No.1298/Kol/2025 ("नधा"रण वष" / Assessment Year : 2016-2017) Sriyans Enterprises Limited, Vs Ito Ward-5(1), Kolkata 22, Brb Basu Road, 1St Floor, Room No.14, Kolkata-700001 Pan No. :Aaics 4667 E (अपीलाथ" /Appellant) .. (""यथ" / Respondent) "नधा"रती क" ओर से /Assessee By : Shri Anil Kumar Dugar, Ar राज"व क" ओर से /Revenue By : Shri Sima Das Biswas, Sr. Dr सुनवाई क" तार"ख / Date Of Hearing : 16/10/2025 घोषणा क" तार"ख/Date Of Pronouncement : 21/11/2025 आदेश / O R D E R The Present Appeal Is Directed At The Instance Of Assessee Against The Order Of Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi, Dated 13.11.2024 Passed For Assessment Year 2016-2017. 2. The Appeal Of The Assessee Is Filed Belated By 136 Days. In This Regard, The Assessee Has Filed Application For Condonation Of Delay Supported With An Affidavit Stating Sufficient Reasons For Delay. The Contents Of The Application Are As Under :- Before The Hon'Ble Income Tax Appellate Tribunal, Kolkata Bench Ref: Appeal Petition Filed On: In The Matter Of : - An Application For Condonation Of The Delay In Filing The Memorandum Of Appeal Against The Appellate Order Dated 13-11- 2024 Pertaining To Assessment Year 2016-2017; & In The Matter Of The :- A Memorandum Of Appeal Filed Under The Income Tax Act, 1961; & In The Matter Of: -

For Appellant: Shri Anil Kumar Dugar, ARFor Respondent: Shri Sima Das Biswas, Sr. DR

appeal of the assessee is filed belated by 136 days. In this regard, the assessee has filed application for condonation of delay supported with an affidavit stating sufficient reasons for delay. The contents of the application are as under :- BEFORE THE HON'BLE INCOME TAX APPELLATE TRIBUNAL, KOLKATA BENCH ... gross negligence on the part of the petitioner; iii. There was no lack of bona fides of the petitioner; and iv. The condonation of delay was sought on the ground of advancement of substantial justice. 3 6. That since your appellant had duly explained his helplessness in not filing

DCIT, CC - 3(4), Kolkata vs. Roys Institute of Competitive Examination Pvt Ltd, Kolkata

In the result, the appeal filed by the Revenue is dismissed

ITA 1258/KOL/2025[2019]Status: DisposedITAT Kolkata21 Nov 2025

Bench: Shri Duvvuru Rl Reddy, Vice-(Kz) & Shri Rajesh Kumari.T.A. No. 1258/Kol/2025 Assessment Year: 2019-2020 Deputy Commissioner Of Income Tax,..….…Appellant Central Circle-3(4), Kolkata, Aayakar Bhawan Poorva, 5Th Floor, Room No. 515, 110, Shanti Pally, Kolkata-700107 -Vs.- Roys Institute Of Competitive Examination Pvt. Limited,…………………………..……...…….Respondent 11/1, B.T. Road, Belghoria, Kolkata-700056 [Pan:Aaccr4567N] Appearances By: Shri S.B. Chakraborthy, Addl. Cit, Sr. D.R., Appeared On Behalf Of The Revenue Shri S.K. Tulsian, Advocate & Puja Somani, C.A., Appeared On Behalf Of The Assessee Date Of Concluding The Hearing: October 16, 2025 Date Of Pronouncing The Order: November 21, 2025 O R D E R

barred by 101 days in filing the appeal by the Revenue. However, the Revenue filed an affidavit before the ITAT in support of condonation of delay of 101 days mentioning that the delay occurred due to Govt. official formalities and there was no deliberate lapse or negligence on their part ... Therefore, he pleaded to condone the delay. 3. Considering the facts and circumstances of the case, we are of the view that the Revenue was prevented in filing the appeal within the stipulated time. Therefore, we are inclined to condone the delay of 101 days. Hence the delay is condoned

Chandra Panneerselvam, Vellore vs. PCIT., Chennai

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

ITA 91/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Hon’Ble Shri Manu Kumar Giri & Hon’Ble Shri Amitabh Shuklaआयकर अपील सं./Ita No.91/Chny/2025 Assessment Years: 2015-16 Chandra Pannerselvam, Principal Commissioner Of Income No.2/2, Old Munsif Court Street, Tax, Saidapet, Vellure, Circle-1, Tamil Nadu - 632 012. Vellore. [Pan: Aahpp9253B] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) अपीलार्थी की ओर से/ Assessee By : Mr.N.Arjun Raj, Advocate प्रत्यर्थी की ओर से /Revenue By : Mr.Bipin C.N, Cit सुनवाई की तारीख/Date Of Hearing : 16.10.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश / O R D E R Per Amitabh Shukla, A.M :

For Appellant: Mr.N.Arjun Raj, AdvocateFor Respondent: Mr.Bipin C.N, CIT
Section 143(3)Section 263

willful nor wanton. The assessee submitted that there will not be case of any non-compliance now. The Ld. DR objected to the condonation of delay. It was argued that cost be imposed upon the assessee for the impugned delay and for wasting the precious time of the courts ... with their adequacy. We are also conscious of the fact that no litigant gains by intentionally delaying its own matters. Accordingly, we hereby condone the delay and proceed to adjudicate this appeal. 3.0 The only issue raised in the present appeal by the assessee through its grounds of appeal

Dinesh Kumar and Sons, Chennai vs. Income Tax Officer Non-Corporate Ward 5(1), Chennai

In the result, the appeal filed by the assessee is allowed

ITA 2511/CHNY/2025[2017-18]Status: DisposedITAT Chennai21 Nov 2025AY 2017-18

Bench: Shri George George K & Shri S.R. Raghunathaआयकर अपील सं./Ita No.: 2511/Chny/2025 िनधा"रण वष"/Assessment Year: 2017-18 M/S. Dinesh Kumar & Sons The Income Tax Officer, (Huf), Vs. Non-Corporate Ward 5(1), No.41, M.S.Koil Street, Chennai. Royapuram, Chennai – 600 013. Pan: Aamhr 9861G (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Hitesh, Advocate ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई क" तारीख/Date Of Hearing : 21.11.2025 घोषणा क" तारीख/Date Of Pronouncement : 21.11.2025

For Appellant: Shri Hitesh, AdvocateFor Respondent: Ms. Gouthami Manivasagam, JCIT
Section 144BSection 147Section 148Section 148ASection 250

There is a delay of 134 days in filing this appeal before the Tribunal. The Assessee Trust has filed a petition for condonation of delay along with the supporting affidavit stating therein the reasons for belated filing of this appeal. On perusal of the reasons stated in the affidavit ... view that no latches can be attributed to the assessee as there is sufficient cause for belated filing of this appeal. Hence, we condone the delay and proceed to dispose off the appeal on merits. 3. At the very outset, we notice that the assessee has filed addition grounds

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2432/CHNY/2025[2016-17]Status: DisposedITAT Chennai21 Nov 2025AY 2016-17

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2431/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2430/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2429/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2428/CHNY/2025[2015-16]Status: DisposedITAT Chennai21 Nov 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2427/CHNY/2025[2014-15]Status: DisposedITAT Chennai21 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2426/CHNY/2025[2014-15]Status: DisposedITAT Chennai21 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2425/CHNY/2025[2014-15]Status: DisposedITAT Chennai21 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2424/CHNY/2025[2014-15]Status: DisposedITAT Chennai21 Nov 2025AY 2014-15

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2423/CHNY/2025[2013-14]Status: DisposedITAT Chennai21 Nov 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2422/CHNY/2025[2013-14]Status: DisposedITAT Chennai21 Nov 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide

Avinash Kishore Hemdev, Chennai vs. ITO, TDS Ward-1(3), Chennai

In the result, the appeal filed by the assessee in ITA Nos

ITA 2421/CHNY/2025[2013-14]Status: DisposedITAT Chennai21 Nov 2025AY 2013-14

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. Nos.2421, 2422, 2423; 2424, 2425, 2426, 2427; 2428, 2429, 2430, 2431 & 2432/Chny/2025 िनधा"रण वष"/Assessment Years: 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1] Avinash Kishore Hemdev, Vs. The Income Tax Officer, No. 21, 1St Street, Haddows Road, Tds Ward 1(3), Nungambakkam, Chennai 600 034. Chennai. [Pan:Aamph1666B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Ms. N.V. Lakshmi, Advocate ""थ" की ओर से/Respondent By : Ms. M. Subashri, Addl. Cit (Virtual) सुनवाई की तारीख/ Date Of Hearing : 20.11.2025 घोषणा की तारीख /Date Of Pronouncement : 21.11.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Bunch Of 12 Appeals Filed By The Assessee Are Directed Against Different Orders All Dated 04.06.2025 Passed By The Learned Commissioner Of Income Tax (Appeals)- National Faceless Appeal Centre (Nfac), New Delhi Relevant To The Assessment Years 2013-14 [Q4, Q-3 & Q-2], 2014-15 [Q1, Q-3, Q-2 & Q-4], 2015-16 [Q-1, Q-2, Q-3 & Q-4] & 2016-17 [Q-1].

For Appellant: Ms. N.V. Lakshmi, AdvocateFor Respondent: Ms. M. Subashri, Addl. CIT (Virtual)
Section 200ASection 234E

2432/Chny/25 2. We find that all the appeals are filed with a delay of one day. The assessee filed an affidavit for condonation of delay stating the reasons. Upon hearing both the parties and on examination of the said affidavit, we find the reasons stated by the assessee are bonafide