PRAJAY ENGINEERS SYNDICATE LTD. Vs. ADDL. CIT

JUDGEMENT

(1.) OUT of these five appeals, two appeals, being ITA Nos. 260 and 321/Hyd/2011, are cross -appeals for assessment year 2007 -08, while the appeal for assessment year 2006 -07, being ITA No. 1415/Hyd/2010, is the appeal filed by the assessee, and the remaining two appeals being ITA Nos. 368 and 260/Hyd/2013 are appeals filed by the Revenue for the assessment years 2008 -09 and 2009 -10. Since some of the issues involved in these appeals are common, the same have been heard together and are being disposed of by a single consolidated order for the sake of convenience.

(2.) FIRST , we shall take up the appeal of the assessee for assessment year 2006 -07, being ITA No. 1415/Hyd/2010, which is directed against the order of the learned Commissioner of Income -tax (Appeals) V, Hyderabad dated 3.9.2010. Ground No. 1 raised by the assessee in this appeal is general which does not call for any specific adjudication.

(3.) THE issue raised in ground No. 2 relates to the disallowance of assessee's claim for deduction under S. 80IB(10) as made by the Assessing Officer and confirmed by the CIT(A) to the extent of Rs. 59,49,280.