NEW PUNJAB SKIN CO Vs. UNION OF INDIA

JUDGEMENT

(1.) Delay in filing rejoinder affidavit is condoned and the same is taken on record.

(2.) Heard Shri Arun Monga, the learned counsel for the petitioner, and Shri Harish N. Salve, the learned Solicitor General for the respondents.

(3.) In this special leave petition the assessee has assailed the order in New Punjab Skin Co. V/s. Union of India, 2000 242 ITR 401 of the Punjab and Haryana High Court confirming the order dated 11.05.1999, passed by the Director General of Income-tax (Investigation), Delhi and NW Region (respondent No. 2).