COMMISSIONER OF INCOME TAX DEL vs. M/S CHADHA AUTOMOBILES (INDIA)
ITA - 660 / 2004HC Delhi08 November 20041 pages
For Petitioner: ST.COUNSEL
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IN THE HIGH COURT OF DELHI AT NEW DELHI . 08.11.2004 .
Present: Mr Sanjiv Khanna, for the Appellant. . . + ITA No. 660/2004 * Admit.
The following question of law is required to be determined:- ‘‘Whether the Tribunal is justified in not making any addition on account of trading result in spite of rejecting books of accounts and recording specific findings that in the pre-survey period trading results were in the negative and assessee had no expl nation for the same.’‘ . .
Paper books be supplied by the appellant within a period of three weeks. . . . CHIEF JUSTICE . . BADAR DURREZ AHMED, J November 08, 2004 ns