Madhya Pradesh High Court
Pr. Commissioner Of Income Tax 1 vs M.P. Police Housing Corporation Ltd. on 4 October, 2017
ITA-92-2016
(PR. COMMISSIONER OF INCOME TAX 1 Vs M.P. POLICE HOUSING CORPORATION LTD.)
04-10-2017
Shri Sanjay Lal, Advocate for appellant.
None for the respondents despite service of
notice.
Heard on IA No.9093/2016.
As per office calculation, this appeal is barred by 1 day.
After having heard counsel for appellant and considering the averments made in the application, we are satisfied that good and sufficient cause is made out to condone the delay. Accordingly, the application is allowed and the delay in filing the appeal is hereby condoned.
Also heard on the question of admission. Appeal is admitted for final hearing on the following substantial question of law:-
"Whether on the facts and in the circumstances of the case, the ITAT was justified in uphoding the order of CIT(A) in deleting the addition of Rs.99,17,090/- after disallowing interest under Section 43B of the Income Tax Act, 1961 when the interest was only charged by the lender in the loan account and debited to the loan account and was not paid before the due date of filing of return under Section 139(1) of the Act?"
On payment of PF within 7 days, let notice after admission be issued to the respondent by registered post AD as well as by ordinary mode.
Office is directed to process the matter to be listed for final hearing in due course of time at its own turn.
(S.K. SETH) (SMT. ANJULI PALO)
JUDGE JUDGE
mn