COMMISSIONER OF INCOME TAX vs. COSMOPOLITAN HOTELS LTD.

The following substantial question of law arises for consideration: Whether the Tribunal was correct in law in holding that deduction under Section 80HHD had to be allowed to the assessee before setting off the brought forward losses of earlier years from the income of the year under assessment? 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 08, 2006 'ac' 13