IN THE HIGH COURT OF DELHI AT NEW DELHI 
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         ITA 1436/2006  
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 COMMISSIONER OF INTEREST TAX        ..... Appellant 
 Through 
 Ms.Prem Lata Bansal,Advocate with 
 . 
 versus 
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 M/S IFCI LTD.                       ..... Respondent 
 Through 
 Mr.Ajay Vohra,Advocate with Ms. 
 Kavita Jha, Advocate 
 . 
 . 
 . 
 CORAM: 
 HON'BLE MR. JUSTICE VIKRAMAJIT SEN 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
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 O R D E R 
                             06.10.2006 
 ITA 1436/2006 
 Admit. 
 The following question of law is required to be determined by the 
 Court:- 
 ?Whether the I.T.A.T. was correct in law in holding that interest on debentures 
 is not exigible to tax under the Interest Tax Act, 1974? 
 In the facts of this case filing of paper books is dispensed with. 
 Post for hearing alongwith ITA Nos. 365/2002, 322/2003 and 96/2004 
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 . 
 VIKRAMAJIT SEN, J 
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 S. MURALIDHAR, J 
 OCTOBER 06, 2006 
 NJ 
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