COMMISSIONER OF INCOME TAX DEL vs. M/S JAI RAM SINGH VASHISHT
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2003 Despite service no one appears for the respondent. Same was the position on the last date of hearing.
Having heard Mr. Goel, learned counsel for the Revenue, we are of the view that the or/der of the Tribunal involves a substantial question of law, particularly when it is stated that an appeal on similar issue already stands admitted.
Admit.
The following question of law is framed for adjudication: ''Whether on the facts and in the circumstances of the case the Tribunal was correct in holding that the amount of Rs.12,45,658/-, received by the assessee during the previous year towards enhanced compensation is not taxable under Section 45(5)(b)of the Income-tax Act, 1961 ?''
The appellant shall file within three months ten copies of the :2: (ITA 296/02) 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 the case of any other assessee, which has been followed by the Tribunal.
The appeal shall be listed for hearing in the regular course. . . D.K. JAIN, J . . MADAN B. LOKUR, J DECEMBER 15, 2003 ''v''