IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
         ITA 1021/2006  
 . 
 C.I.T                               ..... Appellant 
 Through Ms.Prem Lata Bansal, Advocate. 
 . 
 versus 
 . 
 ESCORTS FINANCE LTD             ..... Respondent 
 Through Mr.R.M.Mehta, Advocate. 
 . 
 CORAM: 
 HON'BLE MR. JUSTICE VIKRAMAJIT SEN 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 . 
 O R D E R 
                               06.11.2006 
 . 
 Admit. 
 The following substantial question of law arises: 
 Whether the Tribunal was justified in law in allowing depreciation on the assets 
 for which the Assessing Officer had treated the transaction as that of finance 
 and not of leasing? 
 Paper books be filed by the parties in accordance with the High 
 Court Rules. 
 List the matter in due course, along with ITA No.7/2002. 
 . 
 VIKRAMAJIT SEN, J 
 . 
 . 
 . 
 S. MURALIDHAR, J 
 NOVEMBER 06, 2006 
 'ac'