M.G. Builders And Co. (P) Ltd. vs Assistant Commissioner Of Wealth ...
2002 Latest Caselaw 1333 Del

Citation : 2002 Latest Caselaw 1333 Del
Judgement Date : 9 August, 2002

Delhi High Court

M.G. Builders And Co. (P) Ltd. vs Assistant Commissioner Of Wealth ... on 9 August, 2002

Equivalent citations: (2004) 186 CTR Del 669

Bench: D Jain, S K Kaul

JUDGMENT

1. Heard.

2. Admit.

3. The following question of law is framed for adjudication :

"Whether, on the facts and circumstances of the case the Tribunal was justified in law in holding that the refundable deposit taken by the company under lease deed executed on 1st Feb., 1982, was not a "debt" owned by the company within the meaning of Sub-section (2) of Section 40 of the Finance Act, 1983"?

4. 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.

The appeal be listed for hearing in the regular course.

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