COMMISSIONER OF INCOME TAX DEL vs. M/S IFCI LTD.
ITA - 1112 / 2006HC Delhi12 October 20061 pages
For Petitioner: PREM LATA BANSAL
No AI summary yet for this case.
12.10.
2006 .
Admit. .
The following substantial question of law arises is framed: ?Whether ITAT was correct in law in holding that interest tax cannot be levied on the interest earned on debentures under the Interest Tax Act?? Paper books be filed by the parties within three months.
List along with ITA 323/02, ITA 96/04, ITA 60/03, ITA 365/02 and ITA 436/06. . . VIKRAMAJIT SEN, J . . . S. MURALIDHAR, J OCTOBER 12, 2006 dn