COMMISSIONER OF INCOME TAX DEL vs. VASANTI SETHI
ITA - 697 / 2004HC Delhi06 December 20041 pages
For Petitioner: P.L.BANSAL
No AI summary yet for this case.
IN THE HIGH COURT OF DELHI AT NEW DELHI . 06.12.2004 .
Present: Ms. Prem Lata Bansal with Mr. Ajay Jha for the appellant. . CM No. 14604/2004 .
Exemption granted. The application stands disposed of. . +ITA No. 697/2004 * Admit.
Following question of law is required to be determined by this Court:- ‘‘ Whether the order passed by the ITAT is perverse inasmuch as it takes into consideration irrelevant material while deleting the penalty ?’‘ .
The appellant shall file paper-books within three months as per rules. . CHIEF JUSTICE . . BADAR DURREZ AHMED, J December 06, 2004 rg