REGENT COMPUTRONICS PVT. LTD.

AUTO CENTRE Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

SHANKANAO V. CHANDMSENKUNWAR [REFERRED TO]
BRIJ INDER SINGH V. KANSHI RAM [REFERRED TO]
RAMLAL VS. REWA COALFIELDS LIMITED [REFERRED TO]
SHAKUNTALA DEVI JAM VS. KUNTAL KUMARI [REFERRED TO]
LALA MATA DIN VS. A NARAYANAN [REFERRED TO]
NEW INDIA ASSURANCE COMPANY LIMITED VS. SHANT1 MISRA ADULT [REFERRED TO]
CONCORD OF INDIA INSURANCE COMPANY LIMITED VS. NIRMALA DEVI [REFERRED TO]
O P KATHPALIA VS. LAKHMIR SINGH DEAD [REFERRED TO]
COLLECTOR LAND ACQUISITION ANANTNAG VS. KATIJI [REFERRED TO]
SHAKAMBARI AND COMPANY VS. UNION OF INDIA [REFERRED TO]
BINOD BIHARI SINGH VS. UNION OF INDIA [REFERRED TO]
WARLU VS. GANGOTRIBAI [REFERRED TO]
STATE OF HARYANA VS. CHANDRA MANI [REFERRED TO]
N BALAKRISHNAN VS. M KRISHNAMURTHY [REFERRED TO]
VEDABAI ALIAS VAIJAYANATABAI BABURAO PATIL VS. SHANTARAM BABURAO PATIL [REFERRED TO]

JUDGEMENT

(1.) The present appeal under Section 260A of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), is directed against the order of the Tribunal dated November 29, 2004, in I. T. A. No. 44/Agra of 1998 for the assessment year 1992-93.

(2.) The appellant is a partnership firm consisting of two partners, namely, Sri Udit Kohli and Smt. Sudarshan Kohli. Against the order of the Commissioner of Income-tax (Appeals) dated July 16, 1997, the appellant filed appeal before the Tribunal beyond a period of 160 days along with an application for condonation of delay. The Tribunal by the impugned order rejected the application for condonation of delay.

(3.) Heard Sri D. K. Singh, learned Counsel for the appellant, and Sri A. N. Mahajan, learned standing counsel appearing on behalf of the Revenue. With the consent of counsel for both the parties, the present appeal is being decided at the admission stage itself.

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AUTO CENTRE Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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