Cit vs Thomson Press India Ltd
2001 Latest Caselaw 1038 Del

Citation : 2001 Latest Caselaw 1038 Del
Judgement Date : 31 July, 2001

Delhi High Court

Cit vs Thomson Press India Ltd on 31 July, 2001

Equivalent citations: 2002 121 TAXMAN 39 Delhi

ORDER

By the Court

Heard.

2. Admit.

3. The following question shall be adjudicated upon :

"Whether the Tribunal was correct in computation of book profit in the background of section 115J of the Income Tax Act, 1961 ?"

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.

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