THE COMMISSIONER OF INCOME TAX vs. PREETI N. AGGARWALA
No AI summary yet for this case.
IN THE HIGH COURT OF DELHI AT NEW DELHI . 08.12.2008 .
Present: Mr R.D. Jolly, Advocate for the Appellant.
Mr O.P. Sapra and Mr Sandeep Sapra, Advocate for the Respondent. . + ITA 456/2007 .
The learned counsel for the respondent submits that the appeal appears to be time barred. He states that the impugned order is dated 15.12.2001 and the appeal has been filed after 5 years in 2006. Mr R.D. Jolly submits that the appeal was filed after receipt of the order in December, 2006, and is within time. The learned counsel for the respondent, however, submits that he would like to verify the exact date of receipt of the order by the appellant and to make submissions, on the question of the appeal being time barred. He seeks an adjournment.
Renotify on 25.3.2009 . BADAR DURREZ AHMED, J . . RAJIV SHAKDHER, J December 08, 2008/kk . 17