IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
 . 
 . 
   ITA 1238/2011  
 . 
 . 
 . 
 NTPC SAIL POWER COMPANY PVT LTD   ..... Appellant 
 . 
 Through: Mr. R.Murlidhar and Mr. K.N.Ahuja, 
 Advs. 
 . 
 . 
 . 
 versus 
 . 
 . 
 . 
 CIT               ..... Respondent 
 . 
 Through: Mr. Sanjeev Sabharwal, Sr. Standing 
 . 
 Counsel 
 . 
 . 
 . 
 CORAM: 
 . 
 HON'BLE MR. JUSTICE SANJIV KHANNA 
 . 
 HON'BLE MR. JUSTICE R.V.EASWAR 
 . 
 . 
 . 
 O R D E R 
 . 
              02.12.2011 
 . 
 . 
 . 
 CM No.21142/2011 (Exemption) 
 . 
 Allowed, subject to all just exceptions.  Application stands 
 disposed of accordingly. 
 . 
 ITA 1238/2011 
 . 
 Learned counsel for the appellant relies upon Indian Oil Panipat 
 Power Consortium Limited v. Income-Tax Officer, (2009) 315 ITR 255 
 (Delhi).  He submits that interest accrued should have been set off from 
 the interest paid which is on capital account. 
 . 
 . 
 . 
 Issue notice, returnable on 9th April, 2012.  On the said date the 
 matter will be heard. 
 . 
 . 
 . 
 . 
 . 
 SANJIV KHANNA, J 
 . 
 . 
 . 
 . 
 . 
 . 
 . 
 R.V.EASWAR, J 
 . 
 DECEMBER 02, 2011 
 . 
 mm 
 . 
 . 
 . 
 $ 33 and 36 
 . 
 . 
 .