1. Leave granted.
2. The appeal is allowed in terms of the signed non-reportable judgment.
(Supreme Court Of India)
Special Leave to Appeal (Civil) No. 32405/2015 | 21-08-2018
1. Leave granted.
2. The appeal is allowed in terms of the signed non-reportable judgment.
Income Tax Act, 1961 — S. 143(3) or S. 143(3)(a) — Assessee's claim for deduction under S. 35AD of IT Act, 1961, for the year 2006-07, rejected by AO on ground that the same was barred by limitation — AO's order upheld by CIT(A) and Tribunal — High Court, however, set aside the order of Tribunal and restored the claim of assessee — On facts, High Court held that the assessee was entitled to claim deduction under S. 35AD for the year 2006-07 — AO's order was set aside and the claim of assessee was restored — (Para 10)