COMMISSIONER OF INCOME TAX vs. M/S MODI RUBBER LTD.

The Following substantial question of law is formulated for determination: ? Whether ITAT was right in holding that customs duty, excise duty and other duties paid on the finished goods, raw material and spare parts etc. should not be included in the value of the closing stock to give full effect to Section 43 (B) of the Income Tax Act, 1961?? The appellant shall file within three months the requisite number of paper books in accordance with High Court Rules.

Post for hearing alongwith ITA No.189/2001 in due course. . T.S. THAKUR, J . . B.N.CHATURVEDI, J NOVEMBER 22, 2005 sa .