COMMISSIONER OF INCOME TAX-I, AAYAKAR BHAVAN, CIVIL LINES, NAGPUR Vs. VIDARBHA IRRIGATION DEVELOPMENT CORPORATION, NAGPUR

JUDGEMENT

(1.) Income Tax Appeal No.50 of 2008 was on board. At that time the counsel for the parties mentioned that the impugned order of the Tribunal in appeal No.50 of 2008 merely follows its earlier order dated 22.07.2017 on an identical issue. As the earlier order dated 22.07.2005 is a subject matter of challenge in this appeal, at the request of the parties this appeal being the lead appeal, was taken up for consideration.

(2.) By the instant appeal under Section 260-A of the Income Tax Act, 1961 ("the Act"), the appellant-Revenue has challenged order dated 22.07.2005 passed by the Income Tax Appellate Tribunal ( "Tribunal") in ITA No.5/Nag/02. This appeal concerns assessment year 1998-1999.

(3.) On 29.03.2007 the instant appeal was admitted on the following substantial questions of law:-