THE COMMISSIONER OF INCOME TAX vs. M/S DHANDA ENGINEERING PVT.LTD
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2003 Despite service no one appears for the respondent. We have accordingly heard Mr.Jolly, learned senior standing counsel for the Revenue.
Admit.
The following question is framed for adjudication: ''Whether on the facts and in the circumstances of the case, the Tribunal was correct in law in holding that the profits on the sale of capital assets are outside the purview of Section 115J 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 case of the assessee itself or in the case of any other assessee, which has been followed by the Tribunal.
The appeal shall be listed for hearing in the regular course along with ITA No.13/2001. . D.K. JAIN, J . . . MADAN B. LOKUR, J NOVEMBER 03, 2003 ss . .