COMMISSIONER OF INCOME TAX DEL vs. M/S MEDICAMEN EXPORTS LTD.
ITA - 1105 / 2006HC Delhi14 November 20061 pages
For Petitioner: R.D.JOLLY,SR.ST. COUNSEL
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14.11.
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 the commission received by the assessee was liable to be included in total turnover computed for the purpose of deduction under Section 80HHC of the Act?? . . .
Paper books be filed in accordance with the High Court Rules.
List in due course. VIKRAMAJIT SEN, J . . S. MURALIDHAR, J NOVEMBER 14, 2006 nj 34