IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI  
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ITA 91/2003
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         SURESH CHANDER CHOPRA               ..... Petitioner 
                                 Through Mr. Annop Bagai, Adv. 
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                         versus 
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         ASST.COMMISSIONER OF INCOME TA      ..... Respondent 
                                 Through Mrs. Prem Lata Bansal, Adv. 
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         CORAM: 
         HON'BLE MR. JUSTICE D.K. JAIN 
         HON'BLE MR. JUSTICE MADAN B. LOKUR 
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                                 O R D E R 
                                14.02.2003 
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         Issue notice to the respondents to show cause as to why appeal be not admitted. 
         Mrs. Prem Lata Bansal, learned Senior Standing Counsel for the Revenue, has put in appearance on behalf of the respondent and  waives service of notice. 
         Having heard Learned counsel for the parties, we are of the view that the order of the Tribunal involves substantial question of law. 
         Admit. 
         The following question is framed for adjudication: 
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 "Whether the Tribunal was correct in law in holding that the assessee was not entitled to deduction @ 25% on the incentive bonus received by it from the Life Insurance Corporation?" 
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                                                 D.K. JAIN, J 
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                                                 MADAN B. LOKUR, J 
         FEBRUARY 14, 2003 
         ban 
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