COMMISSIONER OF INCOME TAX VI vs. TRVENI ENGG. & INDUSTRIES LTD.
No AI summary yet for this case.
Date of Order : 12.11.2002
Present: Mr.Sanjeev Sabharwal for the appellant. Ms.Sulekha Kaul for the respondent.
CASE NUMBER : ITA.263/2002
Admit. Following the order passed in ITA No.9/99 dated 10 August 2000, the following question is framed for adjudication: "Whether the Tribunal (ITAT) and CIT (A) have erred in deleting the addition of Rs.2,11,280/- being the amount collected by the assessee towards 'Molasses Storage Fund'?"
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 along with the afore-noted appeal.
D.K. JAIN, J
MUKUL MUDGAL, J NOVEMBER 12, 2002 'ss'