Section 253(5) of the Income Tax Act

Income-tax Act, 2025: s.362

Section 253(5) falls under section 253 of the Income-tax Act, 1961, which corresponds to section 362 (Appeals to Appellate Tribunal) of the Income-tax Act, 2025.

Read section 362 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 253(5) is Balakrishnan v. M. Krishnamurthy (7 SCC 123), cited in 368 of the 740 judgments on BharatTax that turn on this section.

Leading authorities on Section 253(5)

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.

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.

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.

People Education and Economic Development Society (PEEDS) v. ITO
100 ITD 87 · 2006 · ITAT
121
citing judgments

When substantial justice and procedural technicalities are in conflict, especially in cases involving non-deliberate delay, the cause of substantial justice must be prioritized. The opposing party cannot claim a vested right to benefit from injustice due to such delays.

CIT v. Ram Commercial Enterprises Ltd.
246 ITR 568 · 2000 · High Court
103
citing judgments

The Assessing Officer must record clear satisfaction in the assessment order that the assessee concealed particulars of income or furnished inaccurate particulars, for initiating penalty proceedings under section 271(1)(c). Without such recorded satisfaction, the penalty proceedings lack jurisdiction and are unsustainable in law.

Venkatadri Traders Ltd. v. CIT
118 Taxmann 622 · 2001 · High Court
88
citing judgments

The principle of 'sufficient cause' for condoning a delay in filing an appeal should be construed liberally, particularly when the assessee would not have gained from the delay or when the delay arose from reasonable grounds like wrong professional advice.

Pundlik Jalam Patil v. Executive Engineer, Jalgaon Medium Project
17 SCC 448 · 2008 · Supreme Court
82
citing judgments

The Supreme Court emphasizes that courts assist only those who are vigilant and do not slumber over their rights, establishing a stricter approach against condoning significant or unexplained delays in filing appeals.

Bajaj Hindusthan Ltd. v. Jt. CIT (AT)
277 ITR 1 · Reported
79
citing judgments

The Income Tax Appellate Tribunal can condone significant delays in filing an appeal, such as 180 days, if the appeal was filed after a Supreme Court judgment clarified the legal position, demonstrating a reasonable cause for the delay.

Motilal Padampat Sugar Mills Co. Ltd. v. State of Uttar Pradesh & Ors.
118 ITR 326 · 1979 · Supreme Court
65
citing judgments

There is no legal presumption that every person knows the law, and the maxim 'ignorantia juris non excusat' does not imply universal legal awareness. This principle is applied when evaluating whether a taxpayer's genuine belief or ignorance of law impacts their liability for penalties or constitutes reasonable cause.

Basawaraj v. Land Acquisition Officer
14 SCC 81 · 2013 · Supreme Court
65
citing judgments

Sufficient cause for condoning delay means an adequate and non-blameworthy reason that prevented a party from acting within the prescribed time, requiring an explanation that would satisfy a cautious person. It is not an elastic concept covering long, negligent, or stale claims.

Judgments on Section 253(5)

Sandhya Mallick, Kendrapada vs. ITO, Ward- 2(2), Bhubaneswar

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

ITA 172/CTK/2020[2014-15]Status: DisposedITAT Cuttack07 Mar 2022AY 2014-15

Bench: S/ S/Shri Chandra Mohan Garg, Judicial & Arun Khodpia & Arun Khodpia & Arun Khodpiaassessment Year : 2014-15 Sandhya Mallick, At: Andhara, Sandhya Mallick, At: Andhara, Vs. Ito, Ward 2(2), Bhubaneswar. Ito, Ward 2(2), Bhubaneswar. Pattamumndai, Dist: Kendrapara Pattamumndai, Dist: Kendrapara Pan/Gir No. No.Axwpm 2241 A (Appellant (Appellant) .. ( Respondent Respondent) Assessee By : Shri K.K.Bal, Advocate K.K.Bal, Advocate Revenue By : Shri Sovesh Chandra Mohanty, Sr Sovesh Chandra Mohanty, Sr (Dr) Date Of Hearing : 02 /3/ 20 / 2022 Date Of Pronouncement : 07/ /3/2022 O R D E R Per C.M.Garg G, Jm This Is An Appeal Filed By The Assessee Against The Order Of The This Is An Appeal Filed By The Assessee Against The Order Of The This Is An Appeal Filed By The Assessee Against The Order Of The Cit(A),1, Bhubaneswar Cit(A),1, Bhubaneswar Dated 24.9.2018 For The Assessment Year For The Assessment Year 2014-15. 2. The Appeal Is Time Barred By 627 Days. The Assessee Has Filed The Appeal Is Time Barred By 627 Days. The Assessee Has Filed The Appeal Is Time Barred By 627 Days. The Assessee Has Filed Condonation Petition Dated 5.8.2020 Condonation Petition Dated 5.8.2020 Supported By An Affidavit Sworn By The Supported By An Affidavit Sworn By The Assessee, Wherein, It Is Stated As Under: , Wherein, It Is Stated As Under:

For Appellant: Shri K.K.Bal, AdvocateFor Respondent: Shri Sovesh Chandra Mohanty, Sr

Dalu Ram Meena, Jaipur vs. ITO Ward 6(5), Jaipur

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

ITA 55/JPR/2021[2009-10]Status: DisposedITAT Jaipur13 Oct 2021AY 2009-10

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 54 & 55/Jp/2021 Fu/Kzkj.K O"Kz@Assessment Year :2009-10 Dalu Ram Meena, Cuke I.T.O. Vs. Plot No. 34, Surya Vihar, Ward 6(5) Jagatpura, Jaipur-302025. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Btupm 8782 M Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Akshay Shah (Ca) Jktlo Dh Vksj Ls@ Revenue By: Shri Aashish Nehra (Addl. Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 13/09/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 13/10/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. Both These Appeals Have Been Filed By The Assessee Against The Separate Orders Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac) Delhi Both Dated 15/03/2021 For The A.Y. 2009-10. The Grounds Taken By The Assessee In Both These Appeals Are As Under: Grounds Of Ita 54/Jp/2021 For The A.Y. 2009-10 “1. That The Subject Order Passed By The Ld. Cit(A) Is Liable To Be Quashed As The Order Is Passed In Haste Manner, Without Taking Into Consideration The Written Submission, Facts, Documents & Evidences As Furnished By Appellant Available On Record. 2. That The Ld. Cit(A) & The A.O. Have Failed To Appreciate That:

For Appellant: Shri Akshay Shah (CA)For Respondent: Shri Aashish Nehra (Addl. CIT-DR)
Section 271(1)(c)Section 54F

Dalu Ram Meena, Jaipur vs. ITO Ward 6(5), Jaipur

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

ITA 54/JPR/2021[2009-10]Status: DisposedITAT Jaipur13 Oct 2021AY 2009-10

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 54 & 55/Jp/2021 Fu/Kzkj.K O"Kz@Assessment Year :2009-10 Dalu Ram Meena, Cuke I.T.O. Vs. Plot No. 34, Surya Vihar, Ward 6(5) Jagatpura, Jaipur-302025. Jaipur. Lfkk;H Ys[Kk La-@Thvkbzvkj La-@Pan/Gir No.: Btupm 8782 M Appellant Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By: Shri Akshay Shah (Ca) Jktlo Dh Vksj Ls@ Revenue By: Shri Aashish Nehra (Addl. Cit-Dr) Lquokbz Dh Rkjh[K@ Date Of Hearing : 13/09/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 13/10/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. Both These Appeals Have Been Filed By The Assessee Against The Separate Orders Of The Ld. Cit(A), National Faceless Appeal Centre (Nfac) Delhi Both Dated 15/03/2021 For The A.Y. 2009-10. The Grounds Taken By The Assessee In Both These Appeals Are As Under: Grounds Of Ita 54/Jp/2021 For The A.Y. 2009-10 “1. That The Subject Order Passed By The Ld. Cit(A) Is Liable To Be Quashed As The Order Is Passed In Haste Manner, Without Taking Into Consideration The Written Submission, Facts, Documents & Evidences As Furnished By Appellant Available On Record. 2. That The Ld. Cit(A) & The A.O. Have Failed To Appreciate That:

For Appellant: Shri Akshay Shah (CA)For Respondent: Shri Aashish Nehra (Addl. CIT-DR)
Section 271(1)(c)Section 54F