M/S. COVANTA SAMALPATTI OPERATING PRIVATE LIMITED, CHENNAI Vs. THE ASSISTANT COMMISSIONER OF INCOME TAX, COMPANY CIRCLE I (3), CHENNAI

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondent.

(2.) This appeal by the assessee is directed against the order passed by the Income Tax Appellate Tribunal in ITA.No.1496/Mds/2005 dated 19.12007 for the assessment year 2002-03. The above tax case appeal has been admitted on the following substantial questions of law :

(3.) Whether the Tribunal is correct in law in rejecting the claim of deduction under Section 80IA of the Act even though conditions prescribed in Section 80IA(4)(i) and (iv) were fulfilled on the lain reading of the said provisions in the Act "