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1993 TAX. L. R. 433
::(1993) 202 ITR 957
Calcutta High Court
Hon'ble Judge(s):
Ajit K. Sengupta,
Nure Alam Chowdhury
, JJ
Carry forward of loss - Return filed after due date but before assessment is completed - Return cannot be ignored by I.T.O. -Loss could be carried forward by the assessee. Income-tax Act (1961) , S.72, S.80, S.139— 1987 Tax LR 731(Cal) and (1977) 108 ITR 838 (Cal) Followed. (Para 8)
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