IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI


       ITA 329/2002


        M/S GOLDEN FIBRE-N-FABRICS          ..... Appellant
                                Through: Mr. Prakash Kumar, Adv.

                        versus


        COMMISSIONER OF IT                  ..... Respondent
                                Through: Mr. R.C. Pandey, Adv. with
                                             Mr. Ajay Jha, Adv.


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


                                O R D E R
                               30.01.2003

        Having heard learned counsel for the parties, we are of the view that the order of the Tribunal involves substantial
        Admit.
        The following questions are framed for adjudication:

1.Whether the income Tax Appellant Tribunal was correct in law in upholding the disallowance of the claim of deduction u/s 80
3?

2.      Whether the income declared by the assessee of Rs.20,00,000 could  validly   be  assessed  as  `income  from  other

The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which rel
her assessee, which has been followed by the Tribunal.
        The appeal shall be listed for hearing along with ITA No.74/2002 in the regular course.


                                                D.K. JAIN, J



                                                MADAN B. LOKUR, J
JANUARY 30, 2003
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