Commissioner Of Income Tax vs Nee Tee Clothing (P) Ltd.
2004 Latest Caselaw 241 Del

Citation : 2004 Latest Caselaw 241 Del
Judgement Date : 8 March, 2004

Delhi High Court

Commissioner Of Income Tax vs Nee Tee Clothing (P) Ltd. on 8 March, 2004

Equivalent citations: (2004) 189 CTR Del 192

Bench: B Patel, B D Ahmed

JUDGMENT

1. Heard learned counsel for the parties.

2. Admit.

3. Following question is required to be considered by this Court as a substantial question of law: "Whether, in the facts and circumstances of the case, the learned Tribunal has erred in holding that the interest received on FDR to be adjusted against the interest paid on loans and thereafter compute the deduction under Section 80HHC relating to the asst. yr. 1995-96?"

4. Paper book be supplied within a period of three months.

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