NEETEE CLOTHING PRIVATE LTD vs. COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF DELHI AT NEW DELHI . 22.08.2008 . Present: Ms Poonam Ahuja and Ms Aarti Saini, Advocates for the Appellant. Ms Prem Lata Bansal, Advocate for the Respondent. . + ITA No. 1002/2008 . Admit. The following substantial question of law arises for consideration of this Court:- . Whether the finding of the Income Tax Appellate Tribunal was justified in law in holding that deduction allowed under Section 80IA of Income Tax Act, 1961 has to be excluded from the profits and gains of the business of the undertaking before computing the relief under Section 80HHC of the Income Tax Act, 1961? . The filing of the paper books is dispensed with. List for final disposal on 15.10.2008. The file of ITA No. 642/2007 shall also be attached alongwith this matter on that date for final disposal. . . . BADAR DURREZ AHMED, J . . RAJIV SHAKDHER, J August 22, 2008/mk . . . . 29