- (1.) Cm No.7425 CII of 2015 1. This is an application under Section 5 of the Limitation Act, 1963 for condonation of delay of 164 days in filing the appeal.
(2.) Notice of the application was given to the respondent. For the reasons stated in the application and after hearing learned counsel for the parties, the delay of 164 days in filing the appeal is condoned. CM stands disposed of. ITA No.112 of 2015
(3.) This appeal has been preferred by the appellant under Section 260A of the Income Tax Act, 1961 (in short, "the Act") against the order dated 22.11.2013, Annexure A.4 passed by the Income Tax Appellate Tribunal, Chandigarh 'B' Bench in ITA No.590/CHD/2012 for the assessment year 2004-05, claiming following substantial questions of law:- "I) Whether the issuance of notice under Section 143(2) within the stipulated time period is mandatory or curable procedural irregularities so as to clothe the Assessing Officer with jurisdiction to undertake the assessment? II) Whether the balance sheets and capital account filed by the assessee in the course of block assessment be considered as evidence/material found in consequence of the search so as to sustain the addition of income in the block assessment? III) Whether the figure disclosed in the opening balance sheet in a particular year represents the income earned in the previous years and thus addition, if any, could be made to the relevant/previous years and not in the subsequent year?";