THE COMMISSIONER OF INCOME TAX vs. M/S I.T.C.LTD.

2005 ADMIT. Two Following substantial questions of law are formulated for determination: ? 1. Whether the ITAT was correct in law in holding that the amount paid by the assessee to Airport Authority of India for use of lounge premises by way of royalty was not tantamount to rent within the meaning of Section 194-I of the Income Tax Act? .

Whether the ITAT was correct in law in holding that the interest under Section 201(1A) of the Act cannot be charged once the payee had paid the tax?? The appellant shall file within three months the requisite number ITA 113/2005 page 1 of 2 of paper books in accordance with High Court Rules. Post for hearing alongwith ITA No.77/2005 in due course. T.S. THAKUR, J . . B.N.CHATURVEDI, J . . . NOVEMBER 24, 2005 sa ITA 113/2005 page 2 of 2