COMMISSIONER OF INCOME TAX vs. M/S AHUJA RADIOS
ITA - 1127 / 2006HC Delhi15 November 20061 pages
For Petitioner: PREM LATA BANSAL
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15.11.
2006 Heard.
Admit.
After hearing learned counsel for the parties, the following substantial question of law is framed for determination:- ?Whether the Tribunal was correct in law in holding that MODVAT credit has not to be included in the total turnover for the purposes of computing the eligible deduction under Section 80HHC of the Income-tax Act, 1961?? . ITA 1127/2006 Page 1 of 2 . . .
Paper books be filed in accordance with the High Court Rules.
List in due course.
Be listed with ITAs 337/2002 and 1054/2006. . . . . . VIKRAMAJIT SEN, J . . . . S. MURALIDHAR, J NOVEMBER 15, 2006 nj . ITA 1127/2006 Page 2 of 2 . . 35