Date of Order : 03.10.2001
                                                                                                                             
                  Present: Mr.R.C.Pandey with Ms.Prem Lata Bansal                                                            
                           for the appellant                                                                                 
                           Mr.S.K.Aggarwal with Mr.Vinay Vaish for the                                                       
                           respondent                                                                                        
                                                                                                                             
CASE NUMBER : ITA No.50/2001
Admit.
                           The  following  question  of   law  shall  be                                                     
                  adjudicated:                                                                                               
                                                                                                                             
                         "Whether  the  Tribunal was  justified  in                                                          
                         holding  that the sum of Rs.1.5 lakhs paid                                                          
                         for  preparation  of  project  report  was                                                          
                         revenue expenditure ?                                                                               
                                                                                                                             
                         Sofar  as  the  question   regarding  grant  of                                                     
                depreciation  is concerned, we find that in view of  the                                                     
                factual finding recorded by the Tribunal, no question of                                                     
                law arises.                                                                                                  
                         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.                                                                    
                         The appeal be listed for hearing in the regular                                                     
                course.                                                                                                      
                                                                                                                             
                                                                                                                             
                                                        CHIEF JUSTICE                                                        
                                                                                                                             
                                                                                                                             
                                                                                                                             
                                                                                                                             
                  03rd October, 2001                      D.K.JAIN,J.                                                        
                  "v"