COMMISSIONER OF INCOME TAX Vs. POOJA FORGE LTD

JUDGEMENT

(1.) HEARD . We are of the view that the following substantial questions of law arise for consideration :

(2.) 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.