Cit vs Parmod Kumar Dang
2001 Latest Caselaw 1020 Del

Citation : 2001 Latest Caselaw 1020 Del
Judgement Date : 30 July, 2001

Delhi High Court

Cit vs Parmod Kumar Dang on 30 July, 2001

Equivalent citations: 2002 121 TAXMAN 40 Delhi

ORDER

Admit.

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

"Whether the Tribunal was correct in its view that requirements of section 249(4)(a) of the Income Tax Act, 1961 were complied with ?"

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 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.