REGENT COMPUTRONICS PVT. LTD.

INCOME TAX OFFICER Appellant

V/S

DG HOUSING PROJECTS LTD Respondents

Referred Judgements :-

RAMPYARI DEVI SARAOGI VS. COMMISSIONER OF INCOME TAX WEST BENGAL [REFERRED TO]
TARA DEVI AGGARWAL VS. COMMISSIONER OF INCOME TAX WEST BENGAL CALCUTTA [REFERRED TO]
PARASHURAM POTTERY WORKS COMPANY LIMITED VS. INCOME TAX OFFICER CIRCLE 1 WARD A RAJKOT GUJARAT [REFERRED TO]
MALABAR INDUSTRIAL COMPANY LIMITED VS. COMMISSIONER OF INCOME TAX KERALA STATE [REFERRED TO]
GEE VEE ENTERPRISE VS. ADDITIONAL COMMISSIONER OF NICOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SUNBEAM AUTO LTD [REFERRED TO]

JUDGEMENT

(1.) The present appeal by the Revenue impugns order dated 31.2.2010 passed by the Income Tax Appellate Tribunal ("Tribunal", for short) in the case of D G Housing Projects Ltd. and relates to assessment year 2004-05.

(2.) Having heard counsel for the parties, the following substantial question of law is framed :

(3.) The assessee is a company and for the assessment year in question had filed return on 31.10.2004 declaring taxable income of Rs. 3,54,712/-.

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INCOME TAX OFFICER Vs. DG HOUSING PROJECTS LTD

Referred Judgements :-

JUDGEMENT

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