AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 179 wordsDelay condoned.
Leave granted.
We have heard the learned counsel for the parties and perused the impugned judgment and order dated 20th July, 2009 passed by the High Court of Judicature at Bombay wherein delay of fourteen days in filing the appeal filed under Section 260-A of the Income Tax Act, 1961 was not condoned on the ground that there was no such power given to the High Court for condoning the delay.
Subsequently, sub-section 2A of Section 260-A of the Act was inserted which empowers the High Court to condone the delay. The question whether insertion of sub-section 2A is prospective or retrospective need not be gone into in the present case, as in our considered opinion, the High Court has inherent jurisdiction to condone such delay of fourteen days.
We, therefore, condone the delay of fourteen days and direct the High Court to decide the appeal on merits in accordance with law.
The civil appeal is disposed of in the above terms.
Pending application, if any, also stands disposed of.