COMMISSIONER OF INCOME TAX DEL vs. GHANSHAM DAS SETH

Having heard learned counsel for the parties, we are of the view that order of the Tribunal involves a substantial Admit. The following question of law is framed for adjudication: "Whether the Tribunal was correct in law holding that for determining the annual letting value of the subject property under Rs.3,21,822/- ?"

The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documen placed before the Tribunal, including any order/orders, either in the case of the assessee himself or in case of any other

D.K. JAIN, J

MADAN B. LOKUR, J January 06, 2003 "v " IN THE HIGH COURT OF DELHI AT NEW DELHI

ITA 308/2002