Delhi High Court
Cit vs Thomson Press India Ltd on 31 July, 2001
Equivalent citations: [2002]121TAXMAN39(DELHI)
ORDER
By the Court Heard.
2. Admit.
3. The following question shall be adjudicated upon :
"Whether the Tribunal was correct in computation of book profit in the background of section 115J 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 case of the assessed itself or in case of any other assessed, which has been followed by the Tribunal.
4. The appeal be listed for hearing in the regular course.