IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
   08.11.2004 
.
 Present:        Mr Sanjiv Khanna, for the Appellant. 
.
.
 +  ITA No. 660/2004 
 * 
 Admit. 
 The following question of law is required to be determined:- 
 ‘‘Whether the Tribunal is justified in not making any addition on account of trading result in spite of rejecting books of accounts and recording specific findings that in the pre-survey period trading results were in the negative and assessee had no expl 
 nation for the same.’‘ 
.
.
 Paper books be supplied by the appellant within a period of three weeks. 
.
.
.
 CHIEF JUSTICE 
.
.
 BADAR DURREZ AHMED, J 
 November 08, 2004 
 ns