COMMISSIONER OF INCOME TAX DEL vs. M/S GOPAL CLOTHING CO. P.LTD.
ITA - 333 / 2006HC Delhi20 November 20061 pages
For Petitioner: P.L.BANSAL,SR.ST.COUNSEL
No AI summary yet for this case.
20.11.
2006 ITA 333/2006 Heard.
Admit.
After hearing learned counsel for the parties, the following substantial question of law is framed for determination:- ?Whether the ITAT was correct in law in holding that the provisions of Section 2(22)(e) of the Income Tax Act, 1961 were not applicable to the transaction in question, in the facts and circumstances of the present case?? Paper books be filed in accordance with the High Court Rules.
List in due course. VIKRAMAJIT SEN, J . . . S. MURALIDHAR, J NOVEMBER 20, 2006 . . nj 43