PRINCIPAL COMMISSIONER OF INCOME TAX, CENTRAL-1, CHENNAI Vs. EAST COAST CONSTRUCTIONS & INDUSTRIES LTD , CHENNAI

JUDGEMENT

(1.) This appeal has been filed by the Revenue under Section 260A of the Income Tax Act, 1961 ('the Act' for brevity) challenging the order dated 14.2.2018 made in I.T.A.No.1433/Chny/2016 on the file of the Income Tax Appellate Tribunal, Chennai, 'C' Bench ('the Tribunal' for brevity) for the assessment year 2012-13.

(2.) The appeal was admitted n 31.1.2020 on the following substantial questions of law:

(3.) We have heard Mr.T.R.Senthilkumar, learned Standing Senior Counsel assisted by Ms.K.G.Usharani, learned Junior Standing Counsel appearing for the appellant/Revenue and Mr.G.Baskar, learned counsel appearing for the respondent/assessee.