PRINCIPAL COMMISSIONER OF INCOME TAX VADODARA Vs. GUJARAT NARMADA VALLEY FERTILIZER AND CHEMICALS LTD

JUDGEMENT

(1.) This Tax Appeal under section 260(A) of the Income Tax, Act, 1961 (for short "the Act, 1961) is at the instance of the revenue and directed against the order passed by the Income-tax Appellate Tribunal in ITA No.2902/Ahd/2016/SRT dated 24/10/2018 for the year 2004-05.

(2.) The revenue has proposed the following questions:-

(3.) The findings recorded by the CIT are regards the proposed question referred to above reads as under:-