COMMISSIONER OF INCOME TAX, CHENNAI Vs. SHRIRAM PROPERTIES

JUDGEMENT

(1.) This Tax Case Appeal has been preferred by the Revenue against the order dated 08.07.2013 passed in ITA.No.1414/Mds/2012 on the file of the Income Tax Appellate Tribunal, Chennai 'D' Bench for the assessment year 2008-09.

(2.) The Assessment Officer rejected the claim of the assessee for deduction under Section 80-IB of the Income Tax Act, 1961 (hereinafter referred to as the Act) and also claim for addition under Section 14A read with Rule 8D of the Income Tax Act. The said order on appeal was confirmed by the CIT(A). The order of the CIT(A) was challenged before the Tribunal by the assessee which accepted the contention of the assessee and allowed it. Against the order of the Appellate Tribunal only, present appeal has been filed.

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