COMMISSIONER OF INCOME TAX vs. M/S HLS INDIA LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 504/2006 . COMMISSIONER OF INCOME TAX ..... Appellant Through Ms.Prem Lata Bansal . versus . M/S HLS INDIA LTD. ..... Respondent Through Ms.Kavita Jha . CORAM: HON'BLE MR. JUSTICE T.S.THAKUR . . . HON'BLE MR. JUSTICE SHIV NARAYAN DHINGRA . O R D E R 18.04.2006 CM NO.4199/2006 Heard. Allowed subject to all just exceptions. ITA 504/2006 Admit. The following substantial question of law arises for consideration in the present appeal:- (i) Whether ITAT was correct in law in holding that the assessee is entitled to depreciation @ 100% on the plant and machinery (logging tools) in question? . . . Paper book be filed within three months. Post for hearing on along with ITA Nos.716/2005, 1081/2005, 208/2002 and 683/2005. . . T.S.THAKUR, J . . SHIV NARAYAN DHINGRA, J APRIL 18, 2006 `ns' . 9