M/S DAWAR CONSTRUCTION CO.P.LT vs. THE INCOME TAX OFFICER N.D. &

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 669/2005 . M/S DAWAR CONSTRUCTION CO.P.LT ..... Petitioner Through Mr C.S. Aggarwal, Sr Advocate with Mr R.D. Sharma . versus . THE INCOME TAX OFFICER N.D. and ..... Respondent Through Ms Prem Lata Bansal with Mr Vishnu Sharma . CORAM: HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE BADAR DURREZ AHMED . O R D E R 09.09.2005 CM No.11481/2005 Heard. Allowed subject to all just exceptions. ITA 669/2005 Admit. The following substantial question of law is formulated for determination: G€˜G€˜Whether in the facts and circumstances of the case, the ITAT was right in disallowing depreciation of the vehicle claimed by the appellant company. 2. Paper books to be furnished within three months in terms of the High Court Rules. . T.S. THAKUR, J . . BADAR DURREZ AHMED, J SEPTEMBER 09, 2005 sd .