IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
         ITA 629/2005  
 . 
 THE COMMISSIONER OF INCOME TAX      ..... Petitioner 
 Through : Mr. R.D. Jolly, Mr. Ajay Jha, Adv. 
 versus 
 . 
 . 
 THE PRINTERS HOUSE LTD.             ..... Respondent 
 Through : None 
 CORAM: 
 HON'BLE MR. JUSTICE T.S. THAKUR 
 HON'BLE MR. JUSTICE B.N.CHATURVEDI 
 . 
 O R D E R 
          21.11.2005 
 Admit. 
 The following substantial questions of law arise for determination : 
 ?(1)  Whether the ITAT was correct in law in allowing the benefit under Section 
 80HHC of the Income Tax Act to the assessee on the amount of Rs.20,74,635/- 
 being the amount received by the assessee due to foreign exchange variation in 
 sale proceeds of goods exported in earlier years? 
 (2)  Whether the provisions of explanation (baa) (1) to Section 80HHC are 
 . 
 . 
 . 
 applicable to the amount received by the assessee on account of foreign exchange 
 fluctuation so as to reduce the same by 90% while computing the deduction under 
 the said provision?? 
 Paper books to be filed within three months in accordance with the High 
 Court Rules.  Post for hearing along with ITA No. 1021/2005. 
 . 
 . 
 T.S. THAKUR, J 
 . 
 . 
 B.N.CHATURVEDI, J 
 NOVEMBER 21, 2005 
 pk.