COMMISSIONER OF INCOME-TAX FARIDABAD Vs. NHPC LTD

JUDGEMENT

(1.) This is an appeal against the order of the Income Tax Appellate Tribunal upholding the order of the Commissioner Income Tax (Appeals). The matter pertains to the Assessment Year 2006-07.

(2.) The appellant contends that the following substantial questions of law arise in this appeal:-

(3.) Re: Questions 1 & 2: