NATIONAL AGRICULTURAL COOP.MKT vs. COMMISSIONER OF INCOME TAX XI,
No AI summary yet for this case.
. . . 23.11.2005 ITA 33/2005 Admit.
The following substantial question of law is formulated for . . . determination:- ?Whether in the facts and circumstances of the case, the ITAT was justified in law in allowing miscellaneous application No.89(D)/1999 filed by the revenue and rectifying the final order passed in ITA Nos.6648 to 6656/Del/1996 for the assessment years 1986-87 to 1994-95 on the basis of a subsequent amendment to Section 80-P(2)(a)(iii) of the Income Tax Act and a pronouncement of the Supreme Court upholding the said provision?? Paper books to be filed within three months in accordance with High Court Rules. .
Post for final hearing in due course. . . T.S. THAKUR, J . . B.N.CHATURVEDI, J NOVEMBER 23, 2005 ga