COMMISSIONER OF INCOME TAX DEL vs. M.D.JAIN (HUF)
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IN THE HIGH COURT OF DELHI AT NEW DELHI . 03.12.2004 .
Present: Mr Sanjiv Khanna for the appellant. . + ITA.No. 757/2004 * Admit.
The following question of law is required to be determined by this court: ‘‘Whether the Tribunal is correct in holding that the claim for interest which may become payable to Hissar Improvement Trust was not a contingent liability and was allowable as a deduction under the Income ax Act, 1961?’‘ The learned counsel has pointed out that the following appeals have been admitted raising a similar question:- (i) ITA.No. 578/2004 admitted on 17.9.2004, (ii) ITA.No. 579/2004 admitted on 17.9.2004, (iii) ITA.No. 498/2004 admitted on 20.9.2004, (iv) ITA.No. 621/2004 admitted on 25.10.2004, (v) ITA.No. 624/2004 admitted on 25.10.2004 (Appeal in the case of the assessee herein for AY 1996-97).
Paper books be filed by the appellant within a period of three months as per rules. . . CHIEF JUSTICE . . BADAR DURREZ AHMED, J December 03, 2004 M