IN THE HIGH COURT OF DELHI AT NEW DELHI 
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   12.10.2004 
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 Present:        Mr H L Taneja for the Appellant. 
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 +  ITA 96/2004 
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 Similar matters, being ITA Nos. 365/2002 and 322/2003,  have been admitted by the court. 
 Admit. 
 The following question of law is required to be determined by the Court:- 
 ‘‘Whether the I.T.A.T. was correct in law in holding that interest on debentures is not exigible to tax under the Interest Tax Act, 1974?’‘ 
 The appellant shall supply the paper books within a period of three months, as per rules.  These appeals be heard along with ITA Nos. 365/2002 and 322/2003. 
 The Registry shall make a similar note in those appeals also. 
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 CHIEF JUSTICE 
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 BADAR DURREZ AHMED, J 
 October 12, 2004 
 mv