COMMISSIONER OF INCOME TAX vs. SH. DAYAL RAM THRU VED PARAKSH
ITA - 468 / 2006HC Delhi27 November 20061 pages
For Petitioner: P.L.BANSAL,VISHNU SHARMA
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27.11.
2006 .
Admit.
Following substantial question of law arises for consideration: ?Whether ITAT was correct in law in holding that the profit of Rs.5,47,250/- earned by the assessee on sale of plot at DLF Qutab Enclave is taxable as income under the head ?Capital Gains? and not under the head ?Business Income?? Appellant is directed to file the Paper books within three months as per rules.
List in regular course. . VIKRAMAJIT SEN, J . . . . . S. MURALIDHAR, J NOVEMBER 27, 2006 dn