Income Tax Appellate Tribunal - Mumbai
Gopalkrishna Narla Rao, Mumbai vs Acit 16(2), Mumbai on 16 September, 2019
1 ITA No.5444/Mum/2018 A.Y.2013-14 Gopal Krishna Narla Rao आयकर अपीलीय अिधकरण "एक-सद मामला" ायपीठ मुं बई म । IN THE INCOME TAX APPELLATE TRIBUNAL "SMC" BENCH, MUMBAI माननीय ी महावीर िसं ह, ाियक सद एवं माननीय ी मनोज कुमार अ वाल ,लेखा सद के सम । BEFORE HON'BLE SHRI MAHAVIR SINGH, JM AND HON'BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं ./ I.T.A. No.5444/Mum/2018 (िनधा रण वष / Assessment Year:2013-14) Mr. Gopalkrishna Narla Rao ACIT-16(2) 607, Maitri Chhaya Apartment बनाम/ Mumbai.
Manipada Road, Kalina Vs. Santacruz (East), Mumbai-400 098. "थायीलेखासं ./जीआइआरसं ./PAN/GIR No. AABPR-1916R (अ पीलाथ%/Appellant) : (&'थ% / Respondent) Revenue by : Shri Akhtar H. Ansari- Ld.DR Assessee by : Shri N.G.Rao-Ld. AR सु नवाई की तारीख/ : 16/09/2019 Date of Hearing घोषणा की तारीख / : 16/09/2019 Date of Pronouncement आदे श / O R D E R Per Bench: -
1. The grievance of the assessee in this appeal stem from the fact that Ld. first appellate authority has dismissed the assessee's appeal on technical ground since the appeal was filed manually, which as per the extant Rule 45 of Income Tax Rules, was required to be e-filed in the 2 ITA No.5444/Mum/2018 A.Y.2013-14 Gopal Krishna Narla Rao prescribed manner. The date of the impugned order is 28/03/2018. We have heard and considered the rival arguments.
2. Facts on record would reveal that the assessee has been assessed u/s 143(3) of Income Tax Act, 1961 on 29/03/2016 wherein the assessee was saddled with certain additions /disallowances. The assessee preferred appeal against the same before first appellate authority manually in paper form on 29/04/2016 which is well within time prescribed for preferring the appeal against the assessment order. However, since the appeal was filed in paper form, which as per amended Rule 45 effective from 01/03/2016 was required to be filed electronically, Ld. first appellate authority treated the same as invalid appeal and dismissed the same without any further adjudication. Aggrieved, the assessee is in further appeal before us assailing the stand taken by learned first appellate authority.
3. Upon careful consideration, the undisputed facts that emerges are that the appeal was preferred by the assessee manually in paper form and the same was filed within time prescribed for filing the appeal. However, the said appeal in terms of CBDT Notification No. SO 637(E) [No. 11/2016 (F. No. 149/150/2015-TPL)], dated 1-3-2016, was required to file digitally in electronic form. The failure to file the same in the prescribed form has resulted into dismissal of appeal in limine. Keeping in view the principles of natural justice, we are of the considered opinion that mere technical lapses could not deprive the assessee to seek justice in deserving cases.
Therefore, in terms of the judgment of this Tribunal rendered in All India Federation of Tax Petitioners Vs. ITO [ITA No. 7134/Mum/2017 dated 3 ITA No.5444/Mum/2018 A.Y.2013-14 Gopal Krishna Narla Rao 04/05/2018], the assessee is directed to e-file the appeal in the prescribed manner before Ld. first appellate authority within 10 days from the date of receipt of this order. Thereafter, the Ld. first appellate authority is directed to admit the appeal and adjudicate the same on merits.
4. The appeal stands allowed for statistical purposes.
Order pronounced in the open court on 16th September, 2019.
Sd/- Sd/-
(Mahavir Singh) (Manoj Kumar Aggarwal)
ाियक सद / Judicial Member लेखा सद / Accountant Member
मुंबई Mumbai; िदनां कDated : 16/09/2019 Sr.PS:-Jaisy Varghese आदे श की #ितिलिप अ %े िषत/Copy of the Order forwarded to :
1. अपीलाथ%/ The Appellant
2. &'थ%/ The Respondent
3. आयकरआयु.(अपील) / The CIT(A)
4. आयकरआयु./ CIT- concerned
5. िवभागीय&ितिनिध, आयकरअपीलीयअिधकरण, मुंबई/ DR, ITAT, Mumbai
6. गाड3 फाईल / Guard File आदे शानुसार/ BY ORDER, उप/सहायकपंजीकार (Dy./Asstt.Registrar) आयकरअपीलीयअिधकरण, मुंबई / ITAT, Mumbai.