DIRECTOR OF INCOME TAX INTERNA vs. LUFTHANSA GERMAN AIRLINES

IN THE HIGH COURT OF DELHI AT NEW DELHI . 08.10.2004 .

Present: Mr Sanjiv Khanna with Ms Rashmi Chopra for the appellant. . . + ITA.NO. 610/2004 * Admit.

The following question of law is required to be determined by this court: ‘‘Whether profits of the assessee from providing technical services to other airlines is covered by Article 8(1) and (4) of the Double Taxation Avoidance Agreement between India and Germany?’‘ The appellant shall file the paper books within a period of three months as per rules. . CHIEF JUSTICE . . BADAR DURREZ AHMED, J October 08, 2004 M