COMMISSIONER OF INCOME TAX vs. M/S R.T.AGRO LTD.

Admit.

After hearing learned counsel for the Appellant, the following substantial question of law is framed for determination:- ?Whether ITAT was correct in law in allowing the deduction under Section 80I of the Act from the interest and dividend income being the income from other sources inspite of the fact that it was not the income derived from industrial undertaking? Appellant is directed to file the paper-books within three months in accordance with the High Court Rules.

List in due course. . VIKRAMAJIT SEN, J . . . S. MURALIDHAR, J DECEMBER 11, 2006 nj 35