M/S. PRAKASH INDUSTRIES LTD,NEW DELHI vs. ACIT, HISAR
In the result, the appeal of the assessee in ITA No
ITA 1389/DEL/2014[2007-08]Status: DisposedITAT Delhi04 Mar 2024AY 2007-08
Bench: Shri N.K. Billaiya & Ms Astha Chandra
For Appellant: Shri Ajay Wadhwa, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR
Section 115JSection 143(3)Section 154Section 205(1)(b)Section 234B
1 (Hyd) we are of the view that, for the purpose of Section 115J of the Act read with Section 205(1)(b) of the Companies Act, the expression
"loss" under the Companies Act is to be reckoned after allowance of depreciation.
For the purpose of assessing tax under Section
