M/S GOLDEN FIBRE-N-FABRICS vs. COMMISSIONER OF IT
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2003
Having heard learned counsel for the parties, we are of the view that the order of the Tribunal involves substantial Admit. The following questions are framed for adjudication:
Whether the income Tax Appellant Tribunal was correct in law in upholding the disallowance of the claim of deduction u/s 80 3?
Whether the income declared by the assessee of Rs.20,00,000 could validly be assessed as `income from other
The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which rel her assessee, which has been followed by the Tribunal. The appeal shall be listed for hearing along with ITA No.74/2002 in the regular course.
D.K. JAIN, J
MADAN B. LOKUR, J JANUARY 30, 2003 aa