COMMISSIONER OF INCOME TAX Vs. CAVINKARE PRIVATE LIMITED

JUDGEMENT

(1.) The Revenue has filed these Appeals under Section 260-A of the Act raising the following purported substantial questions of law arising from the order dated 25th January 2008 passed by the learned Income Tax Appellate Tribunal allowing the Assessee's Appeal for the Assessment Years 1996-1997, 1997-1998 and 1998-1999 and holding that the Assessee is entitled to avail the benefit of deduction under Section 80IA of the Act:-

(2.) The said benefit was denied to the Assessee on the ground that it was not engaged in any activity of manufacture or production as required under Section 80IA of the Act.

(3.) The findings of the learned Tribunal, the final fact finding Authority under the Act in this regard, while allowing the said deduction of the Assessee, are quoted below for ready reference:-