GILBS COMPUTER LIMITED Vs. INCOME TAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) The principal question that arises for determination in this petition is what are the court fees payable by the assessee in preferring an appeal to Appellate Tribunal under Section 253(6) of the Income Tax Act which hereinafter shall be referred to as "the Act". On behalf of the petitioner, learned Counsel has submitted as under:

(3.) The petitioner had filed its return of income for assessment year 200304 on 1st December 2003 in which return it claimed that it was entitled to carry forward a loss of Rs. 19,24,93,890/. The Petitioner's assessment was completed under Section 143(3) by Respondent No. 2 by his order dated 17th February 2006 by which order Respondent No. 2 determined the business loss incurred by the Petitioner at Rs. 7,18,78,768/and the longterm capital loss at Rs. 1,82,19,212/aggregating Rs. 9,00,97,980. In making the assessment Respondent No. 2 disallowed the Petitioner's claim for interest to the extent of Rs. 11,98,97,222/. A copy of the said order is annexed to the petition as Exhibit"A" and is to be found at pages 21 to 24.