IN THE HIGH COURT OF DELHI AT NEW DELHI 
         ITA 616/2007  
 . 
 LOTUS TRANS TRAVEL P.LTD.     ..... Appellant 
 Through       Mr. Sandeep S. Karhail, Adv. 
 versus 
 . 
 THE COMMISSIONER OF INCOME TAX          .. Respondent 
 . 
 . 
 Through       Mrs. P.L. Bansal, Adv. 
 CORAM: 
 HON'BLE MR. JUSTICE MADAN B. LOKUR 
 HON'BLE MR. JUSTICE V.B. GUPTA 
 . 
 O R D E R 
                      19.07.2007 
 . 
 CM No.8973/2007 
 . 
 Delay condoned. 
 . 
 ITA 616/2007 
 . 
 Admit. 
 The following substantial question of law is framed for consideration:- 
 ?Whether the Income Tax Appellate Tribunal 
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 ITA 616/2007                                                        Page 1 of 2 
 was justified in law in holding that the interest on fixed deposits in banks and 
 other interest was not eligible for deduction under Section 80HHD of the Income 
 Tax Act, 1961?? 
 Paper books be filed in accordance with the High Court Rules. 
 List the matter along with ITA No.241/2004 and ITA No.95/2004 
 . 
 . 
 MADAN B. LOKUR,J 
 . 
 . 
 . 
 V.B. GUPTA, J 
 JULY 19, 2007 
 rs 
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 ITA 616/2007                                                        Page 2 of 2 
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