IN THE HIGH COURT OF DELHI AT NEW DELHI 
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 17.09.2004 
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 Present:        Mr Sanjiv Khanna for the appellant. 
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 + ITA.No. 580/2004 
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 Admit. 
 The following substantial question of law arises for consideration of this court: 
 ‘‘Whether order of the Tribunal that the reassessment proceedings u/s 147/148 of the Income Tax Act, 1961 were wrongly initiated is contradictory, perverse and contrary to law?’‘ 
 Paper books be filed by the appellant within a period of three months as per rules. 
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 CHIEF JUSTICE 
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 BADAR DURREZ AHMED, J 
 September  17, 2004 
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