INDIAN METAL Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) This appeal by the Assessee is directed against an order dtd. 13/6/2014 passed by the Income Tax Appellate Tribunal, Cuttack Bench, Cuttack (ITAT) in ITA No.521/CTK/2013 for the Assessment Year (AY) 2009-10.

(2.) While admitting this appeal, on 8/2/2016, the following questions of law were framed by this Court for consideration:

(3.) The background facts are that the Appellant is a company engaged in the business of manufacture and sale of ferro alloys like ferro silicon and charge chrome. For the AY in question, the Assessee filed its return of income on 30/9/2009 declaring a total income of Rs.1,91,79,42,344.00. Subsequently, return of income was revised on 24/9/2010 declaring the same total income.