DOSHION LTD Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) Rule. Mrs. Mauna M. Bhatt waives service of rule on behalf of Respondent.

(2.) Looking to the controversy involved, we have heard Learned Counsel for the parties for final hearing of the petition today itself.

(3.) The petitioner is a company registered under the provisions of the Companies Act. It is regularly assessed to tax under the Income Tax Act, 1961. For the assessment year 2005-06, the assessee filed its return of income declaring total income of Rs.2.04 crores( rounded off). In the return filed, the assessee had claimed deduction of Rs.2.22 crores under Section 80IA of the Act and also of Rs.3.82 crores under Section 80IB of the Act. The petitioner, however, subsequently filed a revised return and revised its total income to Rs.2.87 crores claiming deduction of Rs.2.11 crores under Section 80IA of the Act and Rs.3.10 crores under Section 80IB of the Act.