Allahabad High Court
Commissioner Of Income Tax, Dehli-Iv, ... vs M/S Digvijay Chemicals Ltd. on 3 February, 2010
Bench: Rajes Kumar, Subhash Chandra Nigam
Court No. - 37 Case :- INCOME TAX APPEAL DEFECTIVE No. - 158 of 2006 Petitioner :- Commissioner Of Income Tax, Dehli-Iv, New Delhi Respondent :- M/S Digvijay Chemicals Ltd. Petitioner Counsel :- Dhananjay Awasthi Hon'ble Rajes Kumar,J.
Hon'ble Subhash Chandra Nigam,J.
The present appeal is filed beyond time along with the application for condonation of delay.
The Full Bench of this Court in the case of Commissioner of Income Tax Vs. Mohd. Farooq, reported in (2009) 317 ITR-305 has held that the Court has no power to condone the dealy.
In view of the above, the application for condonation of delay is rejected and the appeal is also dismissed as barred by limitation.
3.2.2010 OP Hon'ble Rajes Kumar,J.
Hon'ble Subhash Chandra Nigam,J.
For orders, see order of date passed in C.M. No. 238198 of 2006.
Order Date :- 3.2.2010 OP