COMMISSIONER OF INCOME TAX DEL vs. M/S MAHARAJA ARTS LTD

Admit.

The following substantial question of law arises: 1.Whether income pertaining to unaccounted cash payment of Rs.36,98,150/- which included the amount of Rs.15,00,000/- surrendered during the survey could be treated as income from the business of exports carried on by the assessee or was to be treated as income from other sources? 2.Whether ITAT was correct in law in allowing the deduction under section 80HHC of the Act to the assessee on the deemed income of Rs.36,98,150/- being unexplain ed cash payments including the amount of Rs.15,00,000/- surrendered during the survey? ITA 907/2006 page 1 of 2 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' . . . ITA 907/2006 page 2 of 2 24