IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI


                       ITA 293/2002


        COMMISSIONER OF INCOME TAX DEL      ..... Petitioner
                        Through: Mr.J.R.Goel with
                                        Mr.Ajay Jha, Advocates

                        versus


        GHANSHAM DAS SETH                   ..... Respondent
                        Through: Mr.Vikas Singh, Adv.


        CORAM:
        HON'BLE MR. JUSTICE D.K. JAIN
        HON'BLE MR. JUSTICE MADAN B. LOKUR


                        O R D E R
                       06.01.2003

        Having heard learned counsel for the  parties, we are of the view that  order of the Tribunal involves a substantial
        Admit.
        The following  question of law is framed for adjudication:
"Whether the Tribunal was correct in law holding that for determining the annual letting value of the subject property under
Rs.3,21,822/- ?"

        The  appellant  shall file within three  months ten  copies  of the cyclostyled paper books,  containing all  documen
 placed before  the Tribunal, including any order/orders, either in the case of the assessee himself or in case of any other



                                D.K. JAIN, J



                                MADAN B. LOKUR, J
January 06, 2003
"v
"
          IN THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI


                                         ITA 308/2002