ASSISTANT COMMISSIONER OF INCOME TAX Vs. ANANDAMOY DAS

JUDGEMENT

(1.) THIS appeal by revenue is arising out of order of CIT(A) -XXXIII, Kolkata in Appeal No. 97/CIT(A) -XXXIII/ACIT Cir -53, Kol/11 -12 dated 09.07.2012. Assessment was framed by ACIT, Circle -53, Kolkata u/s. 143(3) of the Income -tax Act, 1961 (hereinafter referred to as "the Act") for Assessment Year 2009 -10 vide his order dated 31.10.2011.

(2.) THE only issue in this appeal of revenue is against the order of CIT(A) in allowing deduction u/s. 80IB of the Act. For this revenue has raised the following ground of appeal:

(3.) THE CIT(A) allowed the claim of deduction u/s. 80IB of the Act by observing in para - 3.2 as under: - -