PRINCIPAL COMMISSIONER OF INCOME TAX-14, KOLKATA Vs. WEST BENGAL STATE CONSUMERS CO-OPERATIVE FEDRATION

JUDGEMENT

(1.) We have heard Mr. Debasish Chowdhury, learned senior standing counsel for the appellant/revenue assisted by Mr. Soumen Bhattacharyya and Ms. Swapna Das, learned counsel assisted by Mr. Siddhartha Das for the respondent/assessee.

(2.) There is a delay of 621 days in filing this appeal. We have perused the affidavit filed in support of the condone delay application and we find that adequate explanation has not been given for lodging the appeal after a period of 621 days. Considering the fact that the appeal filed by the revenue is one under Sec. 260A of the Income Tax Act, we suggested to the learned counsel appearing on either side to make their submissions on merits, which they have readily agreed. Therefore, we exercise discretion and condone the delay in filing the appeal.

(3.) The application, IA NO.GA/1/2020 [OLD No:GA/732/2020] stands disposed of accordingly.