Income Tax Appellate Tribunal - Mumbai
Naresh Karla (Huf), Mumbai vs Jcit Cir 24(3), Mumbai on 12 September, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
MUMBAI BENCH "B", MUMBAI
BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER
AND
SHRI RAJESH KUMAR, ACCOUNTANT MEMBER
ITA NO.7653/MUM/2016(A.Y. 2012-13)
ITA N0.7654/MUM/2016(A.Y. 2012-13)
Naresh Karla (HUF)
G-142, Oshiwara Tarapore Garden,
New Link Road, Andheri West,
Mumbai, Maharashtra - 400 053
PAN:AAAHN 1578A ...... Appellant
Vs.
The Asstt. Commissioner of Income Tax,
Cir.24(3),6th Floor,
Piramal Chambers, Parel,
Mumbai -400013. ..... Respondent
Appellant by : Shri Vijay Mehta
Respondent by : Ms. Kavita P. Kaushik
Date of hearing : 12/09/2019
Date of pronouncement : 12/09/2019
ORDER
PER VIKAS AWASTHY, JM:
These two appeals by the assessee are directed against order of CIT(A)-36, Mumbai dated 24/10/2016, common for the orders passed on quantum addition and penalty levied under section 271(1)(c) of the Income Tax Act 1961 (in short 'the Act').
2. Shri Vijay Mehta, appearing behalf of the assessee submitted at the outset that the CIT(A) has dismissed quantum appeal of assessee on the 2 ITA NO.7653/MUM/2016(A.Y. 2012-13) ITA N0.7654/MUM/2016(A.Y. 2012-13) ground of limitation alone. There was delay of 25 days in filing of the appeal, the assessee gave reasons for delay in filing of the appeal. However, CIT(A) rejected the same and dismissed the appeal being barred by limitation. The assessee had also filed an appeal assailing levy of penalty under section 271(1)(c) of the Act. Since the quantum appeal of the assessee was dismissed, the CIT(A) dismissed the penalty appeal as well, however, the same was decided on merits.
3. On the other hand, Ms. Kavita P. Kaushik, representing the Department vehemently defended the order of CIT(A) dismissing both the appeals of assessee,.
4. We have heard the submissions made by representatives of rival sides and have perused the orders of authorities below. The CIT(A) has dismissed the quantum appeal of assessee being barred by limitation. Undisputedly, there was a delay of 25 days in filing of the appeal. The assessee had filed explanation seeking condonation of delay on the ground that the assessee was travelling to London during that period. The assessee in support of his contentions have filed a photocopy of the passport indicating the dates of departure and arrival of the assessee from/in India.
4.1 The Hon'ble Supreme Court of India in the case of Ram Nath Sao Alias Ram Nath Sahu & Ors. Vs. Gobardhan Sao & Ors.( (2002) 3 SCC
195) has held that acceptance of explanation furnished should be the rule and refusal, an exception. The relevant extract of the judgment is reproduced herein below:
3ITA NO.7653/MUM/2016(A.Y. 2012-13) ITA N0.7654/MUM/2016(A.Y. 2012-13) "But one thing is clear that the courts should not proceed with the tendency of finding fault with the cause shown and reject the petition by a slipshod order in over-jubilation of disposal drive. Acceptance of explanation furnished should be the rule and refusal, an exception, more so when no negligence or inaction or want of bona fides can be imputed to the defaulting party. On the other hand, while considering the matter the courts should not lose sight of the fact that by not taking steps within the time prescribed a valuable right has accrued to the other party which should not be lightly defeated by condoning delay in a routine-like manner. However, by taking a pedantic and hypertechnical view of the matter the explanation furnished should not be rejected when stakes are high and/or arguable points of facts and law are involved in the case, causing enormous loss and irreparable injury to the party against whom the Us terminates, either by default or inaction and defeating valuable right of such a party to have the decision on merit. While considering the matter, courts have to strike a balance between resultant effect of the order it is going to pass upon the parties either way."
4.2 The Hon'ble Apex Court in the case of Collector Land Acquisition, vs Mst. Katiji & Ors., 167 ITR 471(SC) held that the explanation furnished by the assessee for seeking condonation should be accepted. The expression "sufficient cause" should be interpreted liberally.
4.3 In view of the well settled law and explanation furnished by the assessee, we are of the view that the CIT(A) has erred in taking pedantic and hyper-technical view in not accepting the explanation furnished by the assessee for condonation of 25 days delay in filing of the appeal. The impugned order is set-aside and the appeal of the assessee is restored to the file of CIT(A) for denovo adjudication on merits. The CIT(A) is directed to grant reasonable opportunity of hearing to the assessee while adjudicating the appeal, in accordance with law.
4.4 Since we have quashed the order of CIT(A) in quantum appeal, the order of CIT(A) confirming levy of penalty under section 271(1)(c) of the Act will not survive. Accordingly, appeal of the assessee assailing levy of 4 ITA NO.7653/MUM/2016(A.Y. 2012-13) ITA N0.7654/MUM/2016(A.Y. 2012-13) penalty under section 271(1)(c) of the Act is also restored back to the file of CIT(A) for fresh adjudication in accordance with law.
5. In the result, both the appeals by assessee are allowed for statistical purposes.
Order pronounced in the open court after hearing of appeals on Thursday the 12th day of September,2019.
Sd/- Sd/-
(RAJESH KUMAR ) (VIKAS AWASTHY)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Mumbai, Dated 12/09/2019
Vm, Sr. PS(O/S)
Copy of the Order forwarded to :
1. The Appellant ,
2. The Respondent.
3. The CIT(A)-
4. CIT
5. DR, ITAT, Mumbai
6. Guard file.
BY ORDER,
//True Copy//
(Dy./Asstt. Registrar)
ITAT, Mumbai