ACIT Vs. ISG ESTATE (P) LTD.

JUDGEMENT

(1.) THESE are the Cross Appeals filed by the Revenue as well as Assessee emanate out of Order dated 24.12.2012 passed by the Ld. CIT(A) -XXXIII) - New Delhi pertaining to assessment year 2006 -07.

(2.) THE grounds raised in the Revenue's Appeal 1532/Del/2013 (AY. 2006 -07) reads as under: - -

(3.) THE order of the CIT(A) is erroneous and is not tenable on facts and in law.