COMMISSIONER OF INCOME TAX, DELHI Vs. NARINDERJIT SINGH

JUDGEMENT

(1.) The present appeal by the Revenue in the case of Narinderjit Singh relates to assessment year 1997-98 and arises from the order of the Income Tax Appellate Tribunal dated 15th September, 2004 in ITA No. 4577/DEL/2000.

(2.) The appeal was admitted for hearing vide order dated 9th November, 2006 on the following substantial question of law:-

(3.) The respondent-assessee is a proprietor of M/s. N.J. Design Build, who were assigned work as sub-contractor by M/s. Bhasin Associates (P) Limited (BAPL, for short) in November, 1991 to execute unfinished part of the contract for construction of influent pumping station at Ghatkopar for the Municipal Corporation of Greater Bombay, Maharashtra (BMC, for short). As per the agreement between the respondent-assessee and BAPL, the entire amount receivable by the latter on account of the aforesaid project was to be transferred to the respondent-assessee as consideration.