NTPC SAIL POWER COMPANY PVT LTD
ITA - 1238 / 2011HC Delhi02 December 20111 pages
For Petitioner: KN AHUJA
No AI summary yet for this case.
. 02.12.2011 . . . CM No.21142/2011 (Exemption) .
Allowed, subject to all just exceptions. Application stands disposed of accordingly. . ITA 1238/2011 .
Learned counsel for the appellant relies upon Indian Oil Panipat Power Consortium Limited v. Income-Tax Officer, (2009) 315 ITR 255 (Delhi). He submits that interest accrued should have been set off from the interest paid which is on capital account. . . .
Issue notice, returnable on 9th April, 2012. On the said date the matter will be heard. . . . . . SANJIV KHANNA, J . . . . . . . R.V.EASWAR, J . DECEMBER 02, 2011 . mm . . . $ 33 and 36 . . .