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2006 CM No. 2677/06 Heard. Mr.Sabharwal does not oppose the prayer for condonation of 6 days delay in the filing of this appeal. The delay is accordingly condoned and the CM is allowed. CM No. 2678/06 Allowed subject to just exceptions. CM No. 2676/06 Learned counsel for the appellant does not press the prayer for an interim stay. The application is accordingly dismissed. ITA 298/2006 ADMIT.
The following substantial questions of law are formulated for determination : ?(i) Whether the ITAT was right in law in holding that the assessment proceedings had been validly reopened under Section 147 readwith Section 148 of the Income Tax Act? (ii) Whether the ITAT was right in law in holding that the assessee was liable to pay interest in terms of Section 234-B of the Income Tax Act?? .
The appellant shall file the requisite number of paper books within three months in accordance with the High Court Rules.
Post for hearing at its turn. . . . T.S.THAKUR, J . . . J.M. MALIK, J MARCH 30, 2006 pk.