LLOYDS INSULATIONS (I) LTD. vs. COMMISSIONER OF INCOME TAX-II
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----------- 29.10.2002
Having heard learned counsel for the parties we are of the view that a substantial question of law does arise for consideration. Admit. The following question of law is framed for adjudication:
"Whether the Tribunal was correct in law in holding that the tax paid by the petitioner under Section 40 of the Finance Act, 1983 was not deductible under Section 40(iia) of the Income-tax Act, 1961 ?"
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 ...contd/-
: 2 : [ITA 109/02]
case of the assessee itself or in case of any other assessee, which has been followed by the Tribunal. The appeal be listed for hearing in the regular course.
D.K. JAIN, J
SHARDA AGGARWAL, J OCTOBER 29, 2002 "v"