CIT Vs. WINNER CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) Revenue has preferred this appeal under Section 260A of the Income Tax Act, 1961 ( Act , for short) impugning the order dated 6.8.2010 passed by the Income Tax Appellate Tribunal ( Tribunal , for short) in the case of Winner Constructions Pvt. Ltd. The appeal pertains to assessment year 2006-07.

(2.) While issuing notice on this appeal vide order dated 31 st May, 2011, the notice was limited to the following question of law: Whether the Tribunal erred in deleting the trading addition of Rs.42,88,000/- made by the AO after rejecting the books of accounts

(3.) We have heard counsel for the parties and proceed to dictate our decision.