ACCRA INVESTMENTS PRIVATE LTD Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) This appeal under Section 260A of the Income Tax Act, 1961 ( "the Act") from the order dated 25 April 2012 of the Income Tax Appellate Tribunal ("the Tribunal") relates to assessment year 200607.

(2.) On 25 September 2012 this appeal was admitted on the following substantial questions of law:

(3.) While this appeal was pending, the appellant took out a notice of motion being Notice of Motion No.2189 of 2012 seeking a stay on the recovery of the disputed tax and interest, payable consequent to the impugned order dated 25 April 2012.