IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
         ITA 593/2006  
 . 
 COMMISSIONER OF INCOME TAX          ..... Appellant 
 Through 
 Ms.Prem Lata Bansal, Sr.Standing 
 Counsel 
 versus 
 . 
 GLAXO SMITHKLINE ASIA P.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 
 . 
 . 
 O R D E R 
                             27.11.2006 
 Heard. 
 Admit. 
 After hearing learned counsel for the parties, the following substantial 
 questions of law are framed for determination:- 
 (a) Whether ITAT was correct in law in holding that while computing deduction 
 under Section 80HHC (3)(b) only those indirect cost which are attributable to 
 the exports are to be excluded from the turnover derived from export of trading 
 goods? 
 . 
 (b) Whether ITAT was correct in law in holding that 90% of royalty income is not 
 to be excluded from the profits of the business as per Explanation (baa) while 
 computing deduction under Section 80HHC? 
 . 
 ITA 593/2006                                                 Page 1 of 2 
 Appellant is directed to file the paper books within three months in 
 accordance with the High Court Rules. 
 List in due course. 
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 . 
 . 
 VIKRAMAJIT SEN, J 
 . 
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 . 
 S. MURALIDHAR, J 
 NOVEMBER 27, 2006 
 nj 
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 ITA 593/2006                                                 Page 2 of 2 
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 File not received 
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