Commissioner Of Inoce Tax ... vs M/S Millat Imdad Society S.N.Road ...
2017 Latest Caselaw 2287 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- INCOME TAX APPEAL DEFECTIVE No. - 43 of 2016
 

 
Appellant :- Commissioner Of Inoce Tax (Exemption) Gomti Nagar Lucknow
 
Respondent :- M/S Millat Imdad Society S.N.Road Firozabad
 
Counsel for Appellant :- Alok Mathur
 
Counsel for Respondent :- Ghan Shyam Chaudhary
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard Sri Alok Mathur, learned counsel for appellant and Sri Ghan Shyam Chaudhary, learned counsel for respondent.

2. This is an appeal under Section 260(A) of the Income Tax Act, 1961 (hereinafter referred to as " Act 1961") arising from judgment and order dated 29.10.2015 passed in ITA No. 556/LKW/2015 relating to assessment year 2015-16.

6. We find no substantial question of law having arisen in this appeal, hence, Dismissed accordingly.

Order Date :- 12.7.2017

Pachhere/-

Case :- INCOME TAX APPEAL DEFECTIVE No. - 43 of 2016

Appellant :- Commissioner Of Inoce Tax (Exemption) Gomti Nagar Lucknow

Respondent :- M/S Millat Imdad Society S.N.Road Firozabad

Counsel for Appellant :- Alok Mathur

Counsel for Respondent :- Ghan Shyam Chaudhary

Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

(C.M.Application No. 37866 of 2016, Dated 12.04.2016)

1.Heard.

2.Delay in filing appeal is explained satisfactorily. It is hereby condoned. The application is accordingly allowed.

3.Let appeal be registered with regular number and old number shall also continued to be shown in bracket for finding out details of case, whenever required by parties with reference to either of the two numbers.

Order Date :- 12.7.2017

Pachhere/-