Date of Order : 12.10.2001
Present: Mr. Sanjeev Khanna for the appellant.
Mr. S.K.Aggarwal for the respondent.
CASE NUMBER : ITA No. 108/01
Heard.
Admit.
The following question of law shall be
adjudicated:-
"Whether the Income-tax Appellate Tribunal
was right in law in holding that the
assessee is entitled to grant of exemption
under Section 11 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 assessee
itself or in case of any other assessee, which has
been followed by the Tribunal.
This appeal shall be heard alongwith ITA
No.(s) 23/99, 19/00 and 91/00.
CHIEF JUSTICE
OCTOBER 12, 2001 R.C.CHOPRA,J.
SG