COMMISSIONER OF INCOME TAX Vs. VIJAY SINGH KADAN

JUDGEMENT

(1.) CM No. 19310/2015

(2.) FOR the reasons stated in the application, the delay of 65 days in re -filing the appeal is condoned.

(3.) THIS is an appeal filed by the Revenue against the order dated 12th December, 2014 passed by the Income Tax Appellate Tribunal ('ITAT') in ITA No. 4733/Del/2011 for the Assessment Year ('AY') 2006 -07.