DIRECTOR OF INCOME TAX vs. LUCENT TECHNOLOGY INT INC

IN THE HIGH COURT OF DELHI AT NEW DELHI . . ITA 405/2010 . DIRECTOR OF INCOME TAX ..... Appellant Through : Mr. Sanjeev Sabharwal, Adv. versus . LUCENT TECHNOLOGY INT INC ..... Respondent Through : Ms. Mahua Kalra, Adv. . CORAM: HON'BLE MR. JUSTICE BADAR DURREZ AHMED HON'BLE MR. JUSTICE V.K. JAIN . O R D E R 30.04.2010 . CM. APPL. No. 3872/2010 (Exemption) Exemption allowed subject to all just exceptions. Application stands disposed of. ITA 405/2010 . We have heard learned counsel for the parties. Admit. The following substantial question of law arises for the consideration of this Court:- Whether in the facts and circumstances of the case interest under Section 234 B was leviable? . The filing of paper books is dispensed with. Tag along with ITA No. 756/2009. BADAR DURREZ AHMED, J . . V.K. JAIN, J APRIL 30, 2010/AK . 07.