IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   08.11.2004 
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 Present:        Mr.  R.D. Jolly with Mr. Ajay Jha and 
 Mr. S.C. Sharma for the  appellant. 
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 +ITA  No. 423/2004 
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 In ITA No. 119/2004, which is the case of assessee's husband,  a question has been framed about the jurisdiction of the assessing officer to pass an order under Section 158BC of the Income Tax Act,1961.  The learned counsel for the revenue subm 
 ts that this case arises out of the same search but the Tribunal has disposed of the assessee's appeal relying on its own order in the case of assessee's husband which is under challenge in ITA No. 119/2004 
 Hence,  this appeal  be  listed  along  ITA No.119/2004 
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 CHIEF JUSTICE 
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 BADAR DURREZ AHMED, J 
 November 8, 2004 
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