REENA SETHI Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) HAVING heard learned counsel for the parties, we are of the view that the order of the Tribunal does involve a substantial question of law.

(2.) ADMIT .

(3.) 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.