COMMISSIONER OF INCOME TAX vs. M/S LUFTHANSA CARGO IND. LTD.
ITA - 689 / 2005HC Delhi17 November 20051 pages
For Petitioner: P L BANSAL, SONIA MATHUR
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17.11.
2005 .
Admit.
The following substantial question of law is formulated for determination:- ?Whether the ITAT was correct in law in deleting the addition of Rs.2,11,90,753/- and Rs.7,23,230/- incurred by the assessee on training and travel of foreign pilots and technicians, treating the same as revenue in nature?? Paper books be filed within three months according to the High Court Rules.
Post for hearing in due course. . T.S. THAKUR, J . . B.N.CHATURVEDI, J NOVEMBER 17, 2005 ga