CIT Vs. RUPA PROMOTORS PVT LTD

JUDGEMENT

(1.) THIS appeal filed by the Revenue under Section 260A of the Income Tax Act, 1961 ('Act', for short) in the case of Rupa Promoters Pvt. Ltd. pertains to assessment year 2006-07.

(2.) HAVING heard the counsel for the parties, we frame the following substantial question of law :

(3.) THE assessee, RishikeshBuildcon Pvt. Ltd. and Rishikesh Properties Pvt. Ltd. are group companies with common shareholders and directors. Another company namely, PGF Ltd. had awarded work to the three group companies including the assessee.