KIRAN KAPOOR Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THIS is an appeal preferred by the assessee against the order of the Id CIT(A) -XXII, New Delhi dated 20 -08 -2009 for the Assessment Year 2006 -07.

(2.) THE grounds of appeal are as follows: - "1. That on the facts and in law the Commissioner of Income Tax (Appeals) (hereinafter referred to as the 'CIT(A)) erred in upholding the disallowance of deduction u/s 10B of the Income Tax Act (hereinafter referred to as the 'Act') 2. That on facts and in law the CIT(A) erred in holding that condition stipulated by section 10B(2)(i) is not satisfied.

(3.) THAT on facts and in law the CIT(A) erred in upholding the levy of interest u/s 234B and 234D of the Act.