COMMISSIONER OF INCOME TAX CEN vs. JAGATJIT INDUSTRIES LTD.
No AI summary yet for this case.
----------- 30.10.2002
Having heard learned counsel for the parties, we are of the view that a substantial question of law does arise from the order of the Tribunal. Admit. The following question of law is framed for adjudication:
"Whether the Tribunal was legally correct in holding that any amounts attributable to the discount to retailers; stockist prizes and discount to customers do not fall within the ambit of Section 37 (3A) of the Income-tax Act, 1961 ?"
The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the ...contd/- : 2 : [ITA 92/02]
case of the assessee itself or in case of any other assessee, which has been followed by the Tribunal. The appeal shall be listed for hearing in the regular course.
D.K. JAIN, J
SHARDA AGGARWAL, J OCTOBER 30, 2002 "v"