IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
         ITA 1264/2006  
 . 
 COMMISSIONER OF INCOME TAX DEL      ..... Appellant 
 Through       Ms.P.L.Bansal, Sr.Standing Counsel 
 versus 
 . 
 MOUNT EVEREST MINERAL WATER LTD.  ..... Respondent 
 Through       Mr.M.S.Syali, Sr.Advocate with 
 Mr.Saubhagya Aggarwal and Mr. 
 Aseem Mowar, Advocates 
 CORAM: 
 HON'BLE MR. JUSTICE VIKRAMAJIT SEN 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 . 
 O R D E R 
                             06.12.2006 
 . 
 Heard. 
 Admit. 
 After hearing learned counsel for the parties, the following substantial 
 questions of law are framed for determination:- 
 (i)Whether the ITAT was correct in law in holding that the interest of 
 Rs.1,06,591/- received by the assessee from its Distributors/Dealers is not to 
 be assessed under the head 'Income from other sources'? 
 . 
 (ii)Whether the ITAT was correct in law in holding that the interest income 
 earned to the tune of Rs.5.88 lacs which was income from other sources is to be 
 assessed after allowing expenditure allegedly incurred by earning of interest 
 income? 
 . 
 ITA 1264/2006                                          Page 1 of 2 
 Appellant is directed to file the paper-books within three months in 
 accordance with the High Court Rules. 
 List in due course. 
 . 
 . 
 . 
 . 
 VIKRAMAJIT SEN, J 
 . 
 . 
 . 
 . 
 S. MURALIDHAR, J 
 DECEMBER 06, 2006 
 . 
 . 
 nj 
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