IN THE HIGH COURT OF DELHI AT NEW DELHI 
 . 
         ITA No. 687/2010  
 . 
 NEETEE CLOTHING PRIVATE LIMITED        ..... Petitioner 
 Through : Dr. Rakesh Gupta, Adv. 
 . 
 versus 
 . 
 COMMISSIONER OF INCOME TAX               ..... Respondent 
 Through : Ms. P.L. Bansal, Adv. 
 . 
 CORAM: 
 HON'BLE MR. JUSTICE BADAR DURREZ AHMED 
 HON'BLE MR. JUSTICE V.K. JAIN 
 . 
 O R D E R 
                               30.04.2010 
 . 
 . 
 . 
 . 
 We have heard learned counsel for the parties. 
 Admit. 
 The following substantial questions of law arise for the consideration of 
 this Court:- 
 1. Whether the Income Tax Appellate Tribunal had erred in law in holding that 
 the cross objection of the assessee raising the issue of jurisdiction with 
 regard to the proceedings under Section 147 of the Income Tax Act, 1961 was not 
 maintainable? 
 . 
 2. Whether the Income Tax Appellate Tribunal erred in law in upholding the 
 validity of the reassessment proceedings under Section 147 of the Income Tax 
 Act, 1961? 
 . 
 3. Whether the Income Tax Appellate Tribunal was justified in law in holding 
 that deduction allowed under Section 801A of Income Tax Act, 1961 has to be 
 excluded from the profits and gains of the business of the undertaking before 
 computing the benefit under Section 80HHC of the Income Tax Act, 1961? 
 . 
 The filing of paper books is dispensed with. 
 Tag along with ITA No. 1002/2008. 
 . 
 . 
 BADAR DURREZ AHMED,J 
 . 
 . 
 V.K. JAIN, J 
 APRIL 30, 2010 
 AK 
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