COMMISSIONER OF INCOME TAX DEL vs. M/S HLS ASIA LTD.
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2005 ADMIT. Following two substantial questions of law are formulated for determination: ?1. Whether ITAT was correct in law in holding that the assessee was entitled to depreciation @100% on the Plant and Machinery (logging tools) in question?? .
Whether activity carried by the assessee involving to collection and . . . transmission of data amounts to manufacturing and producing of an article or thing so as to entitle it to a deduction under Section 80-IA of the Income Tax Act?? The appellant shall file within three months the requisite number of paper books in accordance with High Court Rules. Post for hearing alongwith ITA No.683/2005 in due course. . . T.S. THAKUR, J . . B.N.CHATURVEDI, J NOVEMBER 16, 2005 sa