LAWS(DLH)-2004-8-110

COMMISSIONER OF INCOME TAX Vs. BRITISH AIRWAYS

Decided On August 24, 2004
COMMISSIONER OF INCOME-TAX Appellant
V/S
BRITISH AIRWAYS Respondents

JUDGEMENT

(1.) Admit.

(2.) At the request of the learned counsel for the parties, we are taking up these matters for final hearing and disposal.

(3.) The common question in these appeals is:- Whether the Income Tax Appellate Tribunal was justified in dismissing the appeals in limine only because the grounds were not mentioned in Memoranda of Appeal?