IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI


                    ITA 42/2002

          SRF LTD                             ..... Petitioner
                                   Through  Mr.Satyen Sethi


                              versus


          COMMR. OF INCOME TAX & ANR          ..... Respondent
                                   Through  Mr.Ajay Jha



          CORAM:
          HON'BLE MR. JUSTICE D.K. JAIN
          HON'BLE MS. JUSTICE SHARDA AGGARWAL


                              O R D E R
                             -----------
                            27.08.2002


                 Admit.
                 The  following  question  of law is  framed  for
          adjudication.
                 "Whether having regard to the scheme
                 of  section  115J, the Tribunal  was
                 right   in  law  in   holding   that
                 interest  under  section   234B  was
                 chargeable  even  though the  income
                 was assessed by invoking the deeming
                 provisions  of  section 115J of  the
                 Income Tax Act?"

                 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 itself or in case of  any  other
          assessee, which has been followed by the Tribunal.

                 The  appeal be listed for hearing in the regular
          course.


                                         D.K. JAIN, J



                                         SHARDA AGGARWAL, J
          AUGUST 27, 2002
          ps