M/S Central India Electric Supply Co.Ltd vs. ITO-Company Circle X & Ors
The appeal is allowed leaving the parties to bear their own
ITA - 17 / 1999HC Delhi28 Jan 2011
Bench: Us In The Present Appeal, Are: “(1) Whether On The Facts & In The Circumstances Of The Case, The Tribunal Was Justified In Holding That Re-Assessment Proceedings Under Section 147(A) Read With Section 148 Of The Income-Tax Act, 1961 Had Been Rightly Initiated Against The Assessee?
Section 143(3)Section 147Section 148Section 151Section 54
inserted by the Finance Act, 1979
w.e.f. 01.04.1979. It was also observed that the case of the
assessee company was not covered under Section 155(7)(a)
as the same was inserted by the Finance Act, 1978 with
retrospective effect from 01.04.1974.
9.
The appellant-assessee company being aggrieved
