URBAN IMPROVEMENT TRUST KOTA Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) These interim applications are filed by the assessee for condonation of delay in filing the review petitions in the impugned judgment dtd. 23/10/2017 passed by the Division Bench. It is pointed out that while disposing of the appeals of the assessee and allowing the same, the Division Bench had proceeded only on one ground mainly being the income of the appellant Urban Improvement Trust of Kota exempted under Sec. 10(20) of the Income Tax Act, 1961. It was pointed out that this judgment was carried in an appeal by the revenue and Supreme Court by judgment dtd. 12/10/2018 has reversed the decision. It is pointed out that this Court while disposing of the appeals, had not examined the another question raised by the assessee namely of the validity of reopening of assessment. Counsel for the appellant submitted that since the only ground on which this Court allowed the appeals of the assessee has been reversed by the Supreme Court, the need has arisen to examine the second question which was raised by the assessee and was also admitted by this Court. On account of this reason, the assessee has filed the review petitions.

(2.) Considering the averments made in the applications and those made out before us during the course of arguments delay caused in filing the review petitions is condoned. The applications stand disposed of.

(3.) Since certified copy has been produced in one of the cases requirement for production of certified copy in rest of the cases stands dispensed with. Rest of the defects overruled.