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Judgment
Admit.
The following substantial questions of law arise out of the order of the Tribunal in ITA No. 1491/Delhi of 1996 pertaining to the assessment year 1992-93 :
"1. Whether, on the facts and in the circumstances of the case, the assessee-appellant is entitled to deduction of Rs. 16,59,292 being interest payable on loans raised by it from J and K Bank as accrued and ascertained liability in respect of the year in question ?
Whether, on the facts and in the circumstances of the case, the Tribunal is justified in law in upholding disallowance of Rs. 50,000 on estimate basis against a claim of Rs. 1,48,782 being expenses on cartage, labour and sealing expenses and without any material on record against the assessed ?"
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 assessed itself or in the case of any other assessee, which has been followed by the Tribunal.
The appeal be listed for hearing in the regular course.