IN THE HIGH COURT OF DELHI AT NEW DELHI 
 27. 
         ITA 1112/2006  
 . 
 COMMISSIONER OF INCOME TAX DEL      ..... Appellant 
 Through Ms.P.L.Bansal, Advocate. 
 . 
 versus 
 . 
 IFCI LTD.                       ..... Respondent 
 Through Mr. Ajay Vohra and Miss Kavita 
 Jha, Advocates. 
 . 
 CORAM: 
 HON'BLE MR. JUSTICE VIKRAMAJIT SEN 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 O R D E R 
                               12.10.2006 
 . 
 Admit. 
 . 
 The following substantial question of law arises is framed: 
 ?Whether ITAT was correct in law in holding that interest tax cannot be 
 levied on the interest earned on debentures under the Interest Tax Act?? 
 Paper books be filed by the parties within three months. 
 List along with ITA 323/02, ITA 96/04, ITA 60/03, ITA 365/02 and ITA 
 436/06. 
 . 
 . 
 VIKRAMAJIT SEN, J 
 . 
 . 
 . 
 S. MURALIDHAR, J 
 OCTOBER 12, 2006 
 dn