COMMISSIONER OF INCOME TAX DELHI vs. M/S CHARU PAPERS LTD.
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IN THE HIGH COURT OF DELHI AT NEW DELHI . 14.09.2004 .
Present: Mr R.D. Jolly for the appellant. . . +ITA.No. 192/2003 * Admit.
The learned counsel for the Revenue has taken us through a decision of the Supreme Court in the case of CIT V National Pharmaceuticals and Medical Services (P) Ltd 266 ITR 521. The following substantial question of law needs to be determined by this cour t: ‘‘ Whether the ITAT was justified in holding that unabsorbed depreciation/investment allowance brought forward from earlier years should not be set off against income of the current year for computing deduction u/s 80-I ?’‘ Paper books be filed by the appellant within a period of three months as per rules. . CHIEF JUSTICE . . BADAR DURREZ AHMED, J September 14, 2004 M