COMMISSIONER OF INCOME TAX DEL vs. KRISHAN GOPAL
ITA - 580 / 2004HC Delhi17 September 20041 pages
For Petitioner: ST COUNSEL
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IN THE HIGH COURT OF DELHI AT NEW DELHI . 17.09.2004 .
Present: Mr Sanjiv Khanna for the appellant. . + ITA.No. 580/2004 * Admit.
The following substantial question of law arises for consideration of this court: ‘‘Whether order of the Tribunal that the reassessment proceedings u/s 147/148 of the Income Tax Act, 1961 were wrongly initiated is contradictory, perverse and contrary to law?’‘ Paper books be filed by the appellant within a period of three months as per rules. . CHIEF JUSTICE . . BADAR DURREZ AHMED, J September 17, 2004 M