COMMISSIONER OF INCOME TAX Vs. TEXMO PRECISION CASTINGS

JUDGEMENT

(1.) BY formulating the following question of law, the Revenue has come up by way of appeal against the order of the

(2.) THE only issue for consideration in this case is, whether the CIT(A) is justified in confirming the disallowance made by the assessing authority on additional depreciation claimed on the new wind mills installed by the assessee by overlooking the conditions prescribed under s. 32(1)(iia) of the IT Act.

(3.) THE facts culled out from the statement of facts of the memorandum of grounds of appeal are as follows.