IN THE HIGH COURT OF DELHI AT NEW DELHI
ITA 266/2002
M/S MAYUR RECREATIONAL & DEV.LTD ..... Appellant.
Through Mr.P.N.Monga with
Mr.Manu Monga &
Mr.Navneet Negi.
versus
CIT ..... Respondent
Through Ms.Premlata Bansal.
CORAM:
HON'BLE MR. JUSTICE D.K. JAIN
HON'BLE MR. JUSTICE MAHMOOD ALI KHAN
O R D E R
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10.12.2002
Having heard learned counsel for the parties, we
are of the view that the impugned order does involve a
substantial question of law.
Admit.
The following question is framed for
adjudication:
"Whether on the facts and in the
circumstances of the case the Tribunal
was correct in law in remanding the
case back to the Income Tax Officer to
determine afresh the annual letting
value of the property No.14-16,
Aurangzeb Road, New Delhi in respect of
assessment years 1990-91 to 1992-93?"
The appellant shall file within three months ten
copies of the cyclostyled paper books, containing all
documents on which reliance was placed by both the
parties before the Tribunal.
The appeal be listed for hearing in the regular
course.
CM.127/2002
Dismissed as not pressed at this stage.
D.K. JAIN, J
MAHMOOD ALI KHAN, J
DECEMBER 10, 2002
'ss'