COMMISSIONER OF INCOME TAX DEL vs. LATE SH. K.M.BIJLI THRU L.R'S

IN THE HIGH COURT OF DELHI AT NEW DELHI . 08.10.2004 .

Present: Mr Sanjiv Khanna for the appellant. . . + ITA.NO. 613/2004 * Admit.

The following question of law is required to be determined by this court: ‘‘Whether the order of Tribunal deleting additions made by the Assessing Officer and confirmed by the CIT(A) relating to interest on bank accounts in UK and loan given by the assessee to Mr. .N. Chhabra in UK is perverse, contradictory and based upon surm ses and conjectures?’‘ Paper books be filed by the appellant within a period of three months as per rules. . CHIEF JUSTICE . . BADAR DURREZ AHMED, J October 08, 2004 M