SURESH CHANDER CHOPRA vs. ASST. COMMISSIONER OF INCOME TAX
ITA - 91 / 2003HC Delhi14 February 20031 pages
For Petitioner: ANOOP BAGAI
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14.02.
2003 . .
Issue notice to the respondents to show cause as to why appeal be not admitted.
Mrs. Prem Lata Bansal, learned Senior Standing Counsel for the Revenue, has put in appearance on behalf of the respondent and waives service of notice.
Having heard Learned counsel for the parties, we are of the view that the order of the Tribunal involves substantial question of law.
Admit.
The following question is framed for adjudication: . "Whether the Tribunal was correct in law in holding that the assessee was not entitled to deduction @ 25% on the incentive bonus received by it from the Life Insurance Corporation?" . . . . D.K. JAIN, J . . . MADAN B. LOKUR, J FEBRUARY 14, 2003 ban .