IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI  
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 THE DIRECTOR OF INCOME TAX (EX      ..... Appellant. 
 Through Mr. R.D Jolly, Adv. with                        Ms.Rashmi Chopra, Adv. 
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 versus 
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 SIR SOBHA SINGH PUBLIC CHARITA      ..... Respondent 
 Through Ms. Sulekha Kaul, Adv. 
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 CORAM: 
 HON'BLE MR. JUSTICE D.K. JAIN 
 HON'BLE MR. JUSTICE MADAN B. LOKUR 
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 O R D E R 
                        11.07.2003 
 Having heard learned counsel for the parties, we are of the view that the order of the  Tribunal involves substantial question of law. 
 Admit. 
 The following question is framed for adjudication: 
 " Whether the Tribunal was correct in law in    holding that the assessee was entitled to the benefit   of Section 11 of the Income-tax Act, 1961?" 
 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 the case 
 of any other  assessee, which  has been followed by the Tribunal. 
 The appeal shall be listed for hearing in the regular course. 
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 D.K. JAIN, J 
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 MADAN B. LOKUR, J 
 JULY 11, 2003 
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