CIT Vs. MAITHON POWER LTD

JUDGEMENT

(1.) This appeal under Section 260A of the Income Tax Act, 1961 ("Act) is directed against the order dated 9th May 2014 passed by the Income Tax Appellate Tribunal ("ITAT") dismissing the Revenue's appeal i.e. ITA No.2644/Del/2013 for the Assessment Year ("AY") 2009-10.

(2.) In the present appeal the Court has by its order dated 20th April 2015 framed the following question of law for consideration:

(3.) At the outset question Mr. P. Roy Chaudhuri, learned Senior Standing counsel for the Revenue clarifies that the relevant provision is Section 28 (iiic) of the Act. The above question will stand corrected accordingly.