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Cit vs Ansal Properties & Industries ...
2002 Latest Caselaw 43 Del

Citation : 2002 Latest Caselaw 43 Del
Judgement Date : 10 January, 2002

Delhi High Court

Cit vs Ansal Properties & Industries ... on 10 January, 2002

Equivalent citations: 2002 123 TAXMAN 187 Delhi

JUDGMENT

Allowed. The appellant is permitted to carry out amendment to the memorandum of appeal. Amended memorandum of appeal is taken on record.

2. The application stands disposed of.

2. The application stands disposed of.

IT Appeal No. 109 of 2001

3. The following question arises for determination :

3. The following question arises for determination :

"Whether the Tribunal was correct in holding that the expenses of Rs. 1,44,04,277 claimed by the assessed under the head 'Provision for completed expenses and expenses incurred on completed project' are allowable ?"

Admit.

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