INCOME TAX OFFICER Vs. SAKET CORPORATION

JUDGEMENT

(1.) 00. Feeling aggrieved and dissatisfied with the impugned Judgement and Order passed by the learned Income Tax Appellate Tribunal, Bench "D", Ahmedabad (hereinafter referred to as "the learned tribunal" for convenience in ITA No. 3377/Ahd/2010 for the Assessment Year 2007-2008 (hereinafter referred to as "A.Y. 2007-2008" for short), the revenue has preferred the present Tax Appeal with the following proposed substantial questions of law :--

(2.) 00. That the assessee, engaged in the business of development and construction of residential housing project, filed return of income for the A.Y. 2007-2008 declaring total income at Rs. 2,930/- after claiming deduction of Rs. 52,82,915/-under section 80IB of the Income Tax Act, 1961 (hereinafter shall be referred to as "the Act" for short). That the assessee claimed deduction under section 80IB(10) of the Act with respect to housing project with respect to 43 units.

(3.) 00. No substantial question of law arise in the present Tax Appeal, as proposed and suggested by the appellant - revenue. Hence, present Tax Appeal deserves to be dismissed and is accordingly dismissed.