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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

Shahul Hameed, Chennai vs. ACIT, Non Corp Cir-2, Chennai

In the result, appeals filed by the assessee are dismissed as not

ITA 217/CHNY/2019[2013-14]Status: DisposedITAT Chennai28 Sept 2022AY 2013-14

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.214 & 215 To 217/Chny/2019 िनधा"रण वष" /Assessment Years: 2008-09 & 2011-12 To 2013-14 V. Mr.Shahul Hameed, The Asst. Commissioner- No.17/8-A, Of Income Tax, Gopathy Narayana Chetty Street, Non-Corporate Circle-2, Mylapore, Chennai. Chennai. [Pan: Dyzps 2897 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.T.Vasudevan, Adv. ""यथ" क" ओर से /Respondent By : Mr.Guru Bashyam, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 19.09.2022 घोषणा क" तारीख /Date Of Pronouncement : 28.09.2022 आदेश / O R D E R

For Respondent: Mr.Guru Bashyam, CIT-DR

assessee for all four assessment years is time barred by 247 days, for which, petition for ITA Nos.214-217/Chny/2019 Mr.Shahul Hameed :: 2 :: condonation of delay along with Affidavit has been filed explaining the reasons for delay in filing of these appeals. The Ld.AR for the assessee referring to petition filed ... condoned in the interest of natural justice. 3. The Ld.DR, on the other hand, strongly opposing the petition filed by the assessee for condonation of delay, submitted that the reasons given by the assessee for not filing these appeals within the time limit allowed under the Act, does not come

Shahul Hameed, Chennai vs. ACIT, Non Corp Cir-2, Chennai

In the result, appeals filed by the assessee are dismissed as not

ITA 216/CHNY/2019[2012-13]Status: DisposedITAT Chennai28 Sept 2022AY 2012-13

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.214 & 215 To 217/Chny/2019 िनधा"रण वष" /Assessment Years: 2008-09 & 2011-12 To 2013-14 V. Mr.Shahul Hameed, The Asst. Commissioner- No.17/8-A, Of Income Tax, Gopathy Narayana Chetty Street, Non-Corporate Circle-2, Mylapore, Chennai. Chennai. [Pan: Dyzps 2897 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.T.Vasudevan, Adv. ""यथ" क" ओर से /Respondent By : Mr.Guru Bashyam, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 19.09.2022 घोषणा क" तारीख /Date Of Pronouncement : 28.09.2022 आदेश / O R D E R

For Respondent: Mr.Guru Bashyam, CIT-DR

assessee for all four assessment years is time barred by 247 days, for which, petition for ITA Nos.214-217/Chny/2019 Mr.Shahul Hameed :: 2 :: condonation of delay along with Affidavit has been filed explaining the reasons for delay in filing of these appeals. The Ld.AR for the assessee referring to petition filed ... condoned in the interest of natural justice. 3. The Ld.DR, on the other hand, strongly opposing the petition filed by the assessee for condonation of delay, submitted that the reasons given by the assessee for not filing these appeals within the time limit allowed under the Act, does not come

Shahul Hameed, Chennai vs. ACIT, Non Corp Cir-2, Chennai

In the result, appeals filed by the assessee are dismissed as not

ITA 215/CHNY/2019[2011-12]Status: DisposedITAT Chennai28 Sept 2022AY 2011-12

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.214 & 215 To 217/Chny/2019 िनधा"रण वष" /Assessment Years: 2008-09 & 2011-12 To 2013-14 V. Mr.Shahul Hameed, The Asst. Commissioner- No.17/8-A, Of Income Tax, Gopathy Narayana Chetty Street, Non-Corporate Circle-2, Mylapore, Chennai. Chennai. [Pan: Dyzps 2897 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.T.Vasudevan, Adv. ""यथ" क" ओर से /Respondent By : Mr.Guru Bashyam, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 19.09.2022 घोषणा क" तारीख /Date Of Pronouncement : 28.09.2022 आदेश / O R D E R

For Respondent: Mr.Guru Bashyam, CIT-DR

assessee for all four assessment years is time barred by 247 days, for which, petition for ITA Nos.214-217/Chny/2019 Mr.Shahul Hameed :: 2 :: condonation of delay along with Affidavit has been filed explaining the reasons for delay in filing of these appeals. The Ld.AR for the assessee referring to petition filed ... condoned in the interest of natural justice. 3. The Ld.DR, on the other hand, strongly opposing the petition filed by the assessee for condonation of delay, submitted that the reasons given by the assessee for not filing these appeals within the time limit allowed under the Act, does not come

Shahul Hameed, Chennai vs. ACIT, Non Corp Cir-2, Chennai

In the result, appeals filed by the assessee are dismissed as not

ITA 214/CHNY/2019[2008-09]Status: DisposedITAT Chennai28 Sept 2022AY 2008-09

Bench: Shri Mahavir Singh, Hon’Ble & Shri G. Manjunatha, Hon’Bleआयकर अपील सं./Ita Nos.214 & 215 To 217/Chny/2019 िनधा"रण वष" /Assessment Years: 2008-09 & 2011-12 To 2013-14 V. Mr.Shahul Hameed, The Asst. Commissioner- No.17/8-A, Of Income Tax, Gopathy Narayana Chetty Street, Non-Corporate Circle-2, Mylapore, Chennai. Chennai. [Pan: Dyzps 2897 P] (अपीलाथ"/Appellant) (""यथ"/Respondent) : अपीलाथ" क" ओर से/ Appellant By Mr.T.Vasudevan, Adv. ""यथ" क" ओर से /Respondent By : Mr.Guru Bashyam, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 19.09.2022 घोषणा क" तारीख /Date Of Pronouncement : 28.09.2022 आदेश / O R D E R

For Respondent: Mr.Guru Bashyam, CIT-DR

assessee for all four assessment years is time barred by 247 days, for which, petition for ITA Nos.214-217/Chny/2019 Mr.Shahul Hameed :: 2 :: condonation of delay along with Affidavit has been filed explaining the reasons for delay in filing of these appeals. The Ld.AR for the assessee referring to petition filed ... condoned in the interest of natural justice. 3. The Ld.DR, on the other hand, strongly opposing the petition filed by the assessee for condonation of delay, submitted that the reasons given by the assessee for not filing these appeals within the time limit allowed under the Act, does not come