COMMISSIONER OF INCOME TAX Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) PROCEEDING further with the appeal. We are told today that the application has been made to the Committee only on 18th

(2.) IN Oil and Natural Gas Commission vs. CCE 1994 (70) ELT 45 (SC), it has been held that the approval should be applied for within 30 days from the filing of the appeal. Even if the requirement did not exist at the time of registration of this when we adjourned the matter to enable the Revenue to have applied to the CoD for approval at least within 30 days hearing and just a couple of days before today's hearing. We see no reason why any further indulgence should be granted to the Revenue.

(3.) IT appears that the Revenue is not interested in pursuing this reference.