COMMISSIONER OF INCOME TAX vs. RAJENDER KUMAR GUPTA
ITA - 947 / 2006HC Delhi19 October 20061 pages
For Petitioner: P.L.BANSAL,VISHNU SHARMAO
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19.10.
2006 Admit.
The following substantial question of law is framed:- Whether ITAT was correct in law in holding that the order passed by Assessing Officer was not erroneous and prejudicial to the interest of Revenue so as to invoke powers under section 263 of the Act? Paper-Book be filed as per Rules. . . VIKRAMAJIT SEN, J . . . . S. MURALIDHAR, J OCTOBER 19, 2006 Tp .