COMMISSIONER OF INCOME TAX Vs. KALLADA WINES

JUDGEMENT

(1.) SINCE the reason for delay in filing the appeal is on account of the pendency of the miscellaneous petition before the Tribunal for rectification of the order, we condone the delay and admit the appeal.

(2.) THE appeal is filed against the order of the Tribunal deleting Rs. 24,72,170, which is a suppressed income assessed,

(3.) WE have heard the standing counsel appearing for the appellant and Sri P. Balakrishnan, counsel appearing for the respondent.