CIT vs. M/S EURO INDIA LTD.
No AI summary yet for this case.
Date of Order : 03.10.2001
Present: Mr.R.C.Pandey with Ms.Prem Lata Bansal for the appellant Mr.S.K.Aggarwal with Mr.Vinay Vaish for the respondent
CASE NUMBER : ITA No.50/2001 Admit. The following question of law shall be adjudicated:
"Whether the Tribunal was justified in holding that the sum of Rs.1.5 lakhs paid for preparation of project report was revenue expenditure ?
Sofar as the question regarding grant of depreciation is concerned, we find that in view of the factual finding recorded by the Tribunal, no question of law arises. The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the case of the assessee itself or in case of any other assessee, which has been followed by the Tribunal. The appeal be listed for hearing in the regular course.
CHIEF JUSTICE
03rd October, 2001 D.K.JAIN,J. "v"