Sunil Ambwani, J. - (1.) WE have heard learned counsel appearing for the Department.
(2.) THE appeal was admitted on 12.12.2006, after which, it could not be listed as the service on respondent was not found to be sufficient. The Department has applied and carried out publication of notice in the newspaper for service on respondent. The office reported that the notice has been published in the Rajasthan Patrika, which has a wide circulation in the State of Rajasthan and thus, service is complete. We are satisfied with the service of summons on the private respondent and thus, we proceed to hear and decide the matter.
(3.) THE appeal was admitted on the following substantial question of law: - - "Whether, on the facts and in the circumstances of the case, the learned ITAT was legally justified in holding that the deduction on account of payment of interest on interest was allowable under section 36(i)(iii) and Section 37(1) of the Act of 1961 -;