MRS.SHANTI BANERJEE vs. DY.COMMISSIONER OF INCOME TAX
ITA - 1213 / 2005HC Delhi19 December 20051 pages
For Petitioner: MR.RAJAT NAVET
No AI summary yet for this case.
. . . . . . 19.12.2005 Admit.
The following substantial question of law is formulated for determination:- ?Whether in the facts and circumstances of the case, the Tribunal was correct in law in holding that the income from the sale of flats in question was to be assessed as business profits and not as long term capital gains?? 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 along with ITA No.299/2005. . . T.S. THAKUR, J . . SANJEEV KHANNA, J DECEMBER 19, 2005 ga .