IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
         ITA 33/2006  
 . 
 COMMISSIONER OF INCOME TAX          ..... Appellant 
 Through Ms.Prem Lata Bansal, Advocate. 
 . 
 versus 
 . 
 ESCORTS FINANCE LTD.            ..... Respondent 
 Through Mr.R.M.Mehta, Advocate. 
 CORAM: 
 HON'BLE MR. JUSTICE VIKRAMAJIT SEN 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 . 
 O R D E R 
                               06.11.2006 
 Admit. 
 The following substantial questions of law arise: 
 1.Whether the sum of Rs.32,89,335/- was earned by the assessee from a lease or a 
 finance transaction so as to make it taxable under the Income-Tax Act? 
 2.Whether interest component embedded into the lease rental is to be included in 
 chargeable interest for the purposes of the Interest Tax Act? 
 Paper books be filed by the parties in accordance with the High 
 Court Rules. 
 List the matter in due course, along with ITA Nos.200/2006, 
 223/2006 and 558/2006. 
 . 
 VIKRAMAJIT SEN, J 
 . 
 . 
 . 
 S. MURALIDHAR, J 
 NOVEMBER 06, 2006 
 'ac'