IN THE HIGH COURT OF DELHI AT NEW DELHI 
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 17.09.2004 
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 Present:        Ms. Prem Lata Bansal   for the  appellant. 
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 +ITA No. 551/2004 
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 Admit. 
 The following substantial question of law arises for determination by this Court:- 
 ''Whether the ITAT was justified in law in deleting the addition of Rs. 2,86,125/- being 6.5% of the salary paid by the employer company in Japan by way of contribution towards welfare pension scheme, made by the Assessing Officer treating it as perquisit 
 within the meaning of section 17(2)(v) of the Act?'' 
 Paper books be filed by the appellant within a period of three months as per rules. 
 To be listed along with ITA Nos. 441/2003 and 476/2003. 
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 CHIEF JUSTICE 
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 BADAR DURREZ AHMED, J 
 September  17, 2004 
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