COMMISSIONER OF INCOME TAX Vs. MEGHALAYA STEELS LIMITED

JUDGEMENT

(1.) Admit.

(2.) The following substantial questions of law arise for consideration out of the order appealed against passed by the Income-tax Appellate Tribunal ('the Tribunal'):

(3.) The Assessee filed its return of income relevant for the assessment year 2006-07. It had shown, inter alia, the following income in its profit and loss account: