COMMISSIONER OF INCOME TAX Vs. TIDEL PARK LIMITED

JUDGEMENT

(1.) Challenging the order passed in I.TA.No.1656/Mds/2014 in respect of the Assessment Year 2005-06 on the file of the Income Tax Appellate Tribunal, Chennai, "D" Bench, the Revenue has filed the above appeal.

(2.) The only issue in the appeal of the Revenue is that the Income Tax Appellate Tribunal erred in holding that the lease rent income received from letting out modules of Software Technology park to various lessees would constitute income from business and eligible for deduction under Section 80IA of the Act.

(3.) The above appeal was admitted on the following substantial questions of law: