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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

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2067/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2018-19

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

appeals are time-barred by 220 days, except ITA No.2067/Ahd/2024 which is time-barred by 36 days. Separate applications for condonation of delay along with affidavits of the Director of the assessee-company have been filed, wherein it has been stated that earlier the name of the assessee-company ... given an opportunity to present its appeals before the Ld.CIT(A). Accordingly, the delay in filing the appeals before the Tribunal is hereby condoned. The delay in filing the appeal before the Ld.CIT(A) in relation to AY 2018-19 is also hereby condoned. Therefore, all the matters are restored

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2066/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2017-18

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

appeals are time-barred by 220 days, except ITA No.2067/Ahd/2024 which is time-barred by 36 days. Separate applications for condonation of delay along with affidavits of the Director of the assessee-company have been filed, wherein it has been stated that earlier the name of the assessee-company ... given an opportunity to present its appeals before the Ld.CIT(A). Accordingly, the delay in filing the appeals before the Tribunal is hereby condoned. The delay in filing the appeal before the Ld.CIT(A) in relation to AY 2018-19 is also hereby condoned. Therefore, all the matters are restored

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2065/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2016-17

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

appeals are time-barred by 220 days, except ITA No.2067/Ahd/2024 which is time-barred by 36 days. Separate applications for condonation of delay along with affidavits of the Director of the assessee-company have been filed, wherein it has been stated that earlier the name of the assessee-company ... given an opportunity to present its appeals before the Ld.CIT(A). Accordingly, the delay in filing the appeals before the Tribunal is hereby condoned. The delay in filing the appeal before the Ld.CIT(A) in relation to AY 2018-19 is also hereby condoned. Therefore, all the matters are restored

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2064/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2015-16

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

appeals are time-barred by 220 days, except ITA No.2067/Ahd/2024 which is time-barred by 36 days. Separate applications for condonation of delay along with affidavits of the Director of the assessee-company have been filed, wherein it has been stated that earlier the name of the assessee-company ... given an opportunity to present its appeals before the Ld.CIT(A). Accordingly, the delay in filing the appeals before the Tribunal is hereby condoned. The delay in filing the appeal before the Ld.CIT(A) in relation to AY 2018-19 is also hereby condoned. Therefore, all the matters are restored

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2063/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2014-15

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

appeals are time-barred by 220 days, except ITA No.2067/Ahd/2024 which is time-barred by 36 days. Separate applications for condonation of delay along with affidavits of the Director of the assessee-company have been filed, wherein it has been stated that earlier the name of the assessee-company ... given an opportunity to present its appeals before the Ld.CIT(A). Accordingly, the delay in filing the appeals before the Tribunal is hereby condoned. The delay in filing the appeal before the Ld.CIT(A) in relation to AY 2018-19 is also hereby condoned. Therefore, all the matters are restored

Briya Enterprise Limited, Ahmedabad vs. The ITO, Ward-1(1)(3), Ahmedabad

The appeals of the assessee are treated as allowed for statistical purposes

ITA 2062/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad18 Sept 2025AY 2013-14

Bench: Shri Sanjay Garg & Annapurna Gupta1. आयकर अपील सं /Ita No.2062/Ahd/2024 – Asst.Year 2013-14 2. आयकर अपील सं /Ita No.2063/Ahd/2024 – Asst.Year 2014-15 3. आयकर अपील सं /Ita No.2064/Ahd/2024 – Asst.Year 2015-16 4. आयकर अपील सं /Ita No.2065/Ahd/2024 – Asst.Year 2016-17 5. आयकर अपील सं /Ita No.2066/Ahd/2024 – Asst.Year 2017-18 6. आयकर अपील सं /Ita No.2067/Ahd/2024 – Asst.Year 2018-19 Briya Enterprise Limited The Ito बनाम/ 9, 3Rd Floor Ward-1(1)(3) V/S. Harsiddh Complex Ahmedabad – 380 015 Opp. Kalupur Commercial Bank Ashram Road Ahmedabad- 380 009 "थायी लेखा सं./Pan: Aabca 7879 D (अपीलाथ(/ Appellant) ()* यथ(/ Respondent) Assessee By : Shri M.K. Patel, Ar Revenue By : Shri Rignesh Das, Cit-Dr & Shri Sudhakar Verma, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 28/08/2025 घोषणा की तारीख /Date Of Pronouncement: 18/09/2025 आदेश/O R D E R Per Sanjay Garg:

For Appellant: Shri M.K. Patel, ARFor Respondent: Shri Rignesh Das, CIT-DR &
Section 132Section 147

appeals are time-barred by 220 days, except ITA No.2067/Ahd/2024 which is time-barred by 36 days. Separate applications for condonation of delay along with affidavits of the Director of the assessee-company have been filed, wherein it has been stated that earlier the name of the assessee-company ... given an opportunity to present its appeals before the Ld.CIT(A). Accordingly, the delay in filing the appeals before the Tribunal is hereby condoned. The delay in filing the appeal before the Ld.CIT(A) in relation to AY 2018-19 is also hereby condoned. Therefore, all the matters are restored

Manavta Trade Link Pvt. Ltd., Kolkata vs. I.T.O., Ward - 10(2), Kolkata

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

ITA 1222/KOL/2025[2017-2018]Status: DisposedITAT Kolkata18 Sept 2025AY 2017-2018

Bench: Shri Manjunatha G & Shri Sonjoy Sarmamanavta Trade-Link Pvt Ltd Vs Ito, Ward-10 (2), Kolkata Room No.4, 24 Roy Steet, L.R.Sarani, Kolkata West Bengal-700020 Pan No.Aaicm 3500 C (अपीलधर्थी /Appellant) (प्रत्यर्थी / Respondent) .. निर्धाररती की ओर से /Assessee By : Shri Miraj D. Shah, Ar रधजस्व की ओर से /Revenue By : Shri Sallong Yaden, Addl.Cit-Sr.Dr सुनवाई की तारीख / Date Of Hearing : 17/09/2025 घोषणा की तारीख/Date Of Pronouncement : 18/09/2025 आदेश / O R D E R Per Manjunatha G, Am: This Appeal Filed By The Assessee Is Directed Against The Order Passed By The Ld. Cit(A), National Faceless Appeal Centre (Nfac), Delhi, Dated 29.06.2024 Pertaining To Assessment Year 2017-2018, On The Following Grounds :- 1. That The Order Passed U/S 250 Is Bad In Law As Well As On Facts Of The Case. That The Hon'Ble Commissioner Of Income Tax(Appeals) Erred In Upholding The Action Of The Ld. Assessing Officer In Rejecting The Books Of Accounts Under Section 145 Of The Income Tax Act, 1961, Without Establishing Any Cogent Or Specific Defect In The Regularly Maintained & Audited Books Of Accounts Of The Appellant 2. That The Hon'Ble Commissioner Of Income Tax (Appeals) Further Erred In Confirming The Assessment Framed Under Section 144 Of The Act By Estimating Net Profit @1.5% On Total Rs.64,50,64,196/- & Thereby Sustaining An Arbitrary Addition Of Rs. 96,75,963/-, Ignoring The Actual Audited Turnover & Net Profit Disclosed By The Appellant In Its Return 3. That The Ld. Cit(A) Erred In Not Admitting That Proper Opportunity Of Being Heard Was Not Granted By The Assessing Officer Before Proceeding To Reject The Books & Complete The 2

For Appellant: Shri Miraj D. Shah, ARFor Respondent: Shri Sallong Yaden, Addl.CIT-Sr.DR
Section 144Section 145Section 250

filed an affidavit stating the reasons that the order passed by the Assessing Officer was not communicated to the assessee, hence, prayed for condonation of delay. The ld.Sr. DR has no objection to the above contention of the assessee. Looking to the facts and circumstances of case and considering ... sufficient reasons stated by the assessee in its affidavit, we condone the delay of 276 days in filing the present appeal and the appeal of the assessee is admitted for hearing. 3. We have heard both the parties and perused the materials available on record. On perusal of the assessment