SHASHI GARG Vs. PRINCIPAL COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal by Shashi Garg the (appellant-assessee, for short) under Section 260A of the Income Tax Act, 1961 (the Act, for short) pertains to the Assessment Year ('AY' for short) 2011-12 and arises from the order of the Income Tax Appellate Tribunal ('Tribunal' for short) dated 26th March, 2018.

(2.) The appeal being belated and delayed by 59 days, an application C.M. No. 46157/2018 has been preferred by the appellant-assessee for condonation of delay. However, before issuing notice on this application, we have deemed it appropriate to examine the appeal on merits.

(3.) Findings in the impugned order of the Tribunal affirming addition of Rs.26,25,000/- sustained by the Commissioner of Income Tax (Appeals) are entirely factual.