COMMR.OF INCOME TAX,DELHI vs. M/S.S.K.A.HOLDIDNGS LTD.

----------- 23.09.2002

Admit. The following question of law is framed for adjudication:

"Whether the Income-tax Appellate Tribunal was right in law in deleting the addition of Rs.12,77,723/-, made by the Assessing Officer on account of interest on loans given by the assessee to subsidiary company ?"

The appellant shall file within three months ten copies of the cyclostyled paper books, containing all documents on which reliance was placed before the Tribunal, including any order/orders, either in the case of the assessee itself or in case of any other assessee, which has been followed by the Tribunal. The appeal be listed for hearing in the regular course.

D.K. JAIN, J

SHARDA AGGARWAL, J SEPTEMBER 23, 2002 "v"