MINT PANCHSEEL COLONY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) It is pleaded that the petitioner, who is an assessee, is engaged in manufacturing and export of ready-made garments to various countries.

(3.) There were nine export consignments relating to the financial year 1993-94 which could not be realised during the prescribed period, i.e., September 30, 1994. In that view of the matter the petitioner had made applications (numbering 4) under Section 80HHC(2)(a) under the Income-tax Act, 1961, which contemplates that the assessee should apply within a period of six months from the end of the previous year or within such period as the competent authority may allow in this behalf.