THE ORIENTAL INSURANCE CO. LTD. vs. C.I.T. & ANR.
No AI summary yet for this case.
Date of Order : 03.10.2001 Present:Mr.Satyen Sethi for the appellant. Mr.R.D.Jolly with Mrs. Prem Lata Bansal for the respondent.
CASE NUMBER : ITA No.103/2001
Admit. The following question of law shall be adjudicated:
"Whether on the facts and circumstances of the case and on a true interpretation of section 44 of the Act, read with Rule 5 of the First Schedule to the Act, the Tribunal was right in law in confirming the adjustments/representing provision for taxation and tax deducted at source to the balance of profits disclosed by the annual accounts prepared in accordance with the Insurance Act?"
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 case of the assessee itself or in case of any other assessee, which has been followed by the Tribunal. This appeal shall be heard along with ITR No.144/84. CHIEF JUSTICE.
3rd October, 2001 D.K.JAIN,J. "AK"