INCOME TAX OFFICER Vs. OCEAN ELECTRONICS LTD.

JUDGEMENT

(1.) THE present matter relates to late filing of IT returns by respondent No.1 company for the asst. yr. 1988 -89. The return is stated to have been filed but delayed by more than twelve (12) months. discharged since there was no material placed on record to show that he was either the director of the company or looking after the day -to -day affairs of the company.

(2.)

(3.) THE present petition is also accompanied by an application for condonation of delay in re -filing which is to the extent of 600 days.