COMMISSIONER OF INCOME TAX vs. HIGH GAIN FINVES P. LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI . 07.07.2008 Present: Ms.Prem Lata Bansal for the appellant. Mr.O.P.Sapra and Mr.Sandeep Sapra for the respondent. +ITA No.666/2008 Considering the peculiar facts and circumstances of the case at hand, the Tribunal has come to the conclusion that the additional evidence which was sought to be introduced by the assessee before the Commissioner, Income Tax (Appeals) ought to be looked into. We see no reason to interfere with the order passed by the Tribunal as no substantial question of law arises in the facts and circumstances of the case. The appeal is dismissed. . BADAR DURREZ AHMED, J . RAJIV SHAKDHER, J July 07, 2008 mb . .