THE COMMISSIONER OF INCOME TAX-II vs. JAYPEE GREENS LTD

IN THE HIGH COURT OF DELHI AT NEW DELHI . 17.02.2011 . Present: Mr. Sanjeev Sabharwal, Sr.Standing Counsel for the Revenue. . . + ITA 293/2011 . . We find from the order that the Tribunal has remarked that in the assessee?s own case, pertaining to assessment year 2001-02, the Assessing Officer had allowed the depreciation @ 25% and the assessment in that year was done under Section 143 (3) of the Income-Tax Act. Learned Counsel for the Revenue wants to find out as to whether that order has attained finality or had been revised under Section 263 of the Act. List on 3rd March, 2011. . A.K. SIKRI, J. . . . M.L. MEHTA, J. FEBRUARY 17, 2011 skb . 7#