Eicher Goodearth Ltd. vs Cit
2001 Latest Caselaw 1159 Del

ORDER

Admit.

2. The following questions of law shall be adjudicated upon :

2. The following questions of law shall be adjudicated upon :

"1. Whether the Tribunal was justified in law in holding that assessed appellant was entitled to deduction under section 80M of the Income Tax Act, 1961 in respect of net dividend and not gross dividend ?

2. Whether the Tribunal was correct in holding that assessed's shares were stock-in-trade and not investment shares ?

3. Whether the Tribunal was correct in holding that expenditure under section 36(1)(iii) of the Act was not linked to earning of dividend income ?"

3. The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the case of the assessed itself or in case of any other assessed, which has been followed by the Tribunal.

3. The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the case of the assessed itself or in case of any other assessed, which has been followed by the Tribunal.

4. The appeal be listed for hearing in the regular course.

4. The appeal be listed for hearing in the regular course.