Rrb Energy Ltd., New Delhi vs. ITO, New Delhi
In the result, the appeal of the assessee is allowed
ITA 1875/DEL/2013[2005-06]Status: DisposedITAT Delhi12 Aug 2016AY 2005-06
Bench: : Shri I.C. Sudhir & Shri L.P. Sahu
For Appellant: Sh. K. Sampath, AdvocateFor Respondent: Sh. K. Sonbhadra, Sr. DR
Section 143(1)Section 147Section 148Section 80I
…s direct nexus with the basic business of the assessee, as these WEGs units were set up to boost such basic business. The ld. AR has relied on the decision of Hon’ble Delhi High Court in the case of RRB 12 ITA No.1875/Del./2013 Consultants (P) Ltd. vs. CIT, 342 ITR 127 (Del.). We have gone through this decision. In this case, the Hon’ble Delhi High Court has only decided the question of validity of re-assessment order u/s. 147 on jurisdictional issue in favour of the assessee. The facts, attending to that case on jurisdictional issue though are not applicable to the present case, but on going through the factua…
