IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI  
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 +                               ITA 134/2003 
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 DIRECTOR OF INCOME TAX INTER.                   ..... Appellant 
 Through: Mr. Sanjiv Khanna, Adv. 
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 versus 
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 M/S ASIA SATELLITE TELECOMMUNI                  ..... Respondent 
 Through: Mr. Soli Dastur, Sr. Adv. with 
 Ms. Percy Pardunala, 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 
                                07.08.2003 
 Having heard learned counsel for the parties, we are of the view that order of the Tribunal involves  substantial questions of law. 
 Admit. 
 The following questions of law are framed for adjudication: 
 made? 
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 (ii).   Whether Ld. ITAT is right in law in holding that sec. 9(1)(i) of the Income tax Act, 1961 is not applicable in the case of the assessee? 
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 (iii).  Whether the Ld. ITAT has erred in not deciding the issue whether income of the assessee is taxable u/s 9(1)(vii) of the Income tax Act, 1961? 
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 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 himself or in case of any ot 
 her assessee, which has been followed by the Tribunal. 
 The appeal shall be listed for hearing in the regular course along with ITA No.131/2003. 
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 D.K. JAIN, J 
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 MADAN B. LOKUR, J 
 AUGUST 07, 2003 
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