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All. HC: Commercial Tax Tribunal’s Order Upheld, Court Condones 1365 Days Delay on Sufficient Cause - (29 Jan 2024)

LIMITATION

Allahabad High Court while upholding the condonation of delay of 1365 days by the Commercial Tax Tribunal in filing of appeal has held that it is the discretion of the Court to condone delay. The delay can be very small but unjustified, and very long but condonable due to satisfactory explanation.

Tags : ALLAHABAD HIGH COURT   COMMERCIAL TAX TRIBUNAL   CONDONATION OF DELAY  

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