CIT Vs. DEUTSCHE POST BANK HOME FINANCE LTD

JUDGEMENT

(1.) THE Revenue seeks to appeal against the impugned order of the Income Tax Appellate Tribunal (hereinafter called ,,ITAT) in Income Tax Appeal No.1405/Del/2010 dated 14.10.2011.

(2.) THE substantial question sought to be urged by the Revenue is as follows: - "Whether the amount of Rs.11,22,38,874/-, infused by BHW Holding AG, Germany to the assessee by way of subvention assistance, is taxable as a revenue receipt and therefore falls within the definition of ,,income under Section 2 (24) of the Income Tax Act, 1961."

(3.) THE ITAT rejected the Revenues appeal, inter alia, holding that: -