COMMISSIONER OF INCOME TAX Vs. SUMAN DHAMIJA

JUDGEMENT

(1.) DELAY condoned.

(2.) LEAVE granted.

(3.) IN view of the above, the instant appeals are allowed, the impugned orders passed by the High Court dated 07.04.2011, 28.02.2011, 26.03.2012 and 31.05.2012 are hereby set aside. The matters are remitted back to the High Court for re -adjudication of the appeals on merits, in accordance with law.