PR. COMMISSIONER OF INCOME TAX vs. MANISHA GUPTA

$~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 555/2016

PR. COMMISSIONER OF INCOME TAX ..... Appellant Through: Mr.Rahul Chaudhary, Sr.Standing counsel

versus

MANISHA GUPTA

..... Respondent

Through: None.

CORAM: HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MS. JUSTICE DEEPA SHARMA

O R D E R %

26.09.2016

ITA 555/2016 & C.M.No.27839/2016 (Delay) The present appeal is hopelessly time-barred by 1020 days. Besides, we also notice that the Income Tax Appellate Tribunal (ITAT) has affirmed the concurrent finding of fact by CIT (A) and the ITAT. The appeal is dismissed on the ground of delay. The pending applications also stand disposed of.

S. RAVINDRA BHAT, J

DEEPA SHARMA, J SEPTEMBER 26, 2016 mr