DY. C.I.T. Vs. ARYAVART GRAMIN BANK

JUDGEMENT

(1.)

(2.) THIS is Revenue's appeal directed against the order passed by learned CIT(A) -I, Lucknow dated 02/02/2015 for the assessment year 2010 -11.

(3.) LEARNED D.R. of the Revenue supported the penalty order. He also submitted that the judgment of Hon'ble Apex Court rendered in the case of Catholic Syrian Bank ltd. v. CIT : 343 ITR 270 was delivered on 17/02/2012 as has been noted by learned CIT(A) in para 3 of his order and therefore, at that point of time, the assessee could have revised its return of income because the time available with the assessee for revising the return of income was up to 31/03/2012.