ORIENTAL INSURANCE COMPANY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal under Section 260A of the Income Tax Act, 1961 (hereafter the 'Act'), has been filed by the Oriental Insurance Company (hereafter the 'Assessee') impugning an order dated 22nd July, 2011 passed by the Income Tax Appellate Tribunal (hereafter the 'Tribunal') in ITA No. 3910/Del/2007. The said appeal was filed by the Assessee challenging an order dated 16th August, 2007 passed by the Commissioner of Income Tax (Appeals) [hereafter 'CIT(A)'] in Appeal no. 170/2006-07 whereby the appeal filed by the Assessee against the assessment order dated 25th January, 2007 passed by the Assessing Officer (hereafter 'the AO') for the assessment year 2004-05, was dismissed.

(2.) By an order dated 10th July, 2013, this Court admitted this appeal and framed the following questions of law for consideration:-

(3.) The relevant facts necessary to address the aforesaid issues are briefly stated as under:-