TIRUPATI STRUCTURALS LTD. Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD Mr. C.S. Aggarwal, learned senior counsel for the appellant and Ms. Prem Lata Bansal, learned Counsel for the revenue.

(2.) IN this appeal preferred under Section 260A of the Income Tax Act, 1961 (for brevity 'the Act') the challenge is to the order dated 31.8.2009 passed by the Income Tax Appellate Tribunal, Delhi Bench 'H', New Delhi (for short 'the tribunal') in ITA No. 2680/Del/2008 pertaining to the assessment year 2005 -06.

(3.) BEING dissatisfied with the said order, the assessee preferred an appeal before the CIT(A) who by an order dated 16.5.2008 deleted the addition of Rs. 78,00,000/ -.