HARYANA STATE ROAD & BRIDGES DEVELOPMENT CORPORATION LTD Vs. COMMISSIONER OF INCOME TAX, PANCHKULA AND ANOTHER

JUDGEMENT

(1.) This is an appeal against the order of the Tribunal dated 16.10.2015 in respect of the assessment year 2010-2011 confirming the order of the CIT (Appeals) which in turn had confirmed the disallowance of certain deductions.

(2.) The assessee filed its return on 15.10.2010 declaring a loss and a revised return on 25.03.2011 declaring the same income. The assessment was completed under Section 143(3) of the Income Tax Act, 1961 (for short the Act) after issuing the necessary notices.

(3.) The assessee claimed an amount of Rs. 96,91,000/- as a deduction under Section 37 of the Act being the commission paid by it to the State of Haryana in respect of a guarantee issued by the State of Haryana at the appellant's request in favour of the Housing Urban Development Corporation Limited (HUDCO).