INCOME TAX OFFICER Vs. NAYA RAIPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE only point involved here is,

(2.) RAIPUR is the capital of Chhattisgarh. The State decided to build a capital city adjacent to the existing Raipur and for this purpose, an authority in the name of Raipur Capital Area Development Authority was constituted under section 64 of the Nivesh -Act. It was later on re -named as Naya Raipur Development Authority, (the Assessee).

(3.) THE Assessing Officer (the AO) issued notices to the Assessee on 05.11.2007 for furnishing information regarding deduction of TDS amount as per the provisions of section 194LA of the IT -Act.