← All Phrases

“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

Sri Dharmendra Kumar Prusty, Bhubaneswar vs. ITO Khurda Ward, Khurda

In the result, appeal of the assessee stands dismissed

ITA 168/CTK/2023[2016-17]Status: HeardITAT Cuttack09 Aug 2023AY 2016-17

Bench: Before Shri George Mathan, Judicialassessment Year : 2016-17 Sri Sri Dharmendra Dharmendra Kumar Kumar Vs. Income Tax Officer, Khurda Income Tax Officer, Khurda Prusty, Plot No.673/6046, Prusty, Plot No.673/6046, Ward, Khurda. Ward, Khurda. Panchasakha Panchasakha Nagar, Nagar, Dumduma, Bhubaneswar. Dumduma, Bhubaneswar. Pan/Gir No. Pan/Gir No.Bmlpp 9600 F (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : N O N E Revenue By : Shri S.C.Mohanty : Shri S.C.Mohanty, Sr Dr Date Of Hearing : 09/08 8/2023 Date Of Pronouncement : 09/0 /08/2023 O R D E R This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld This Is An Appeal Filed By The Assessee Against The Order Of The Ld Cit(A), , Nfac, Nfac, Delhi, Delhi, Dated 20.3.2023 20.3.2023 In Appeal No.Itba/Nfac/S/250/2022 Itba/Nfac/S/250/2022-23/1051015402(1) For The Assessment Year For The Assessment Year 206-17. 2. None Appeared On Behalf Of The Assessee. Shri S.C.Mohanty, Ld Sr None Appeared On Behalf Of The Assessee. Shri S.C.Mohanty, Ld Sr None Appeared On Behalf Of The Assessee. Shri S.C.Mohanty, Ld Sr Dr Appeared For The Revenue. Dr Appeared For The Revenue.

For Appellant: N o n eFor Respondent: Shri S.C.Mohanty
Section 144

assessee has chosen not to give any P a g e 2 | 3 Assessment Year : 2016-17 reason for condoning the delay in filing the appeal before the ld CIT(A). There is no reason given before the Tribunal for considering the condonation of delay before

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)

Nos.294-295, 297-301/RPR/2016 :: 3 :: 3. With reference to the aforesaid provisions of sec.253 of the Act, wherein, the Tribunal is empowered to condone the delay, if it is satisfied that there was sufficient cause for not presenting the appeal within the stipulated time limitation. On perusal of the affidavits ... assessee for along with the aforesaid appeals for condonation of delay, it was noticed that all these appeals were substantially delayed, having mention of similar cause for delay in order to justify that the delay was on account of substantial reasons beyond the control of the assessee. The affidavits

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)

Nos.294-295, 297-301/RPR/2016 :: 3 :: 3. With reference to the aforesaid provisions of sec.253 of the Act, wherein, the Tribunal is empowered to condone the delay, if it is satisfied that there was sufficient cause for not presenting the appeal within the stipulated time limitation. On perusal of the affidavits ... assessee for along with the aforesaid appeals for condonation of delay, it was noticed that all these appeals were substantially delayed, having mention of similar cause for delay in order to justify that the delay was on account of substantial reasons beyond the control of the assessee. The affidavits

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)

Nos.294-295, 297-301/RPR/2016 :: 3 :: 3. With reference to the aforesaid provisions of sec.253 of the Act, wherein, the Tribunal is empowered to condone the delay, if it is satisfied that there was sufficient cause for not presenting the appeal within the stipulated time limitation. On perusal of the affidavits ... assessee for along with the aforesaid appeals for condonation of delay, it was noticed that all these appeals were substantially delayed, having mention of similar cause for delay in order to justify that the delay was on account of substantial reasons beyond the control of the assessee. The affidavits

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)

Nos.294-295, 297-301/RPR/2016 :: 3 :: 3. With reference to the aforesaid provisions of sec.253 of the Act, wherein, the Tribunal is empowered to condone the delay, if it is satisfied that there was sufficient cause for not presenting the appeal within the stipulated time limitation. On perusal of the affidavits ... assessee for along with the aforesaid appeals for condonation of delay, it was noticed that all these appeals were substantially delayed, having mention of similar cause for delay in order to justify that the delay was on account of substantial reasons beyond the control of the assessee. The affidavits

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)

Nos.294-295, 297-301/RPR/2016 :: 3 :: 3. With reference to the aforesaid provisions of sec.253 of the Act, wherein, the Tribunal is empowered to condone the delay, if it is satisfied that there was sufficient cause for not presenting the appeal within the stipulated time limitation. On perusal of the affidavits ... assessee for along with the aforesaid appeals for condonation of delay, it was noticed that all these appeals were substantially delayed, having mention of similar cause for delay in order to justify that the delay was on account of substantial reasons beyond the control of the assessee. The affidavits

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)

Nos.294-295, 297-301/RPR/2016 :: 3 :: 3. With reference to the aforesaid provisions of sec.253 of the Act, wherein, the Tribunal is empowered to condone the delay, if it is satisfied that there was sufficient cause for not presenting the appeal within the stipulated time limitation. On perusal of the affidavits ... assessee for along with the aforesaid appeals for condonation of delay, it was noticed that all these appeals were substantially delayed, having mention of similar cause for delay in order to justify that the delay was on account of substantial reasons beyond the control of the assessee. The affidavits

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)

Nos.294-295, 297-301/RPR/2016 :: 3 :: 3. With reference to the aforesaid provisions of sec.253 of the Act, wherein, the Tribunal is empowered to condone the delay, if it is satisfied that there was sufficient cause for not presenting the appeal within the stipulated time limitation. On perusal of the affidavits ... assessee for along with the aforesaid appeals for condonation of delay, it was noticed that all these appeals were substantially delayed, having mention of similar cause for delay in order to justify that the delay was on account of substantial reasons beyond the control of the assessee. The affidavits