NATIONAL HYDROELECTRIC POWER CORPN LTD Vs. COMMISSIONER OF INCOME TAX
LAWS(SC)-2010-1-23
SUPREME COURT OF INDIA
Decided on
January 05,2010
NATIONAL HYDROELECTRIC POWER CORPN. LTD
Appellant
VERSUS
COMMISSIONER OF INCOME TAX
Respondents
JUDGEMENT
-
(1.) Leave granted.
(2.) In this civil appeal filed by the assessee we are concerned with accounting treatment of Advance Against Depreciation ("AAD", for short).
(3.) We are concerned with assessment year 2001-02.;
(2.) In this civil appeal filed by the assessee we are concerned with accounting treatment of Advance Against Depreciation ("AAD", for short).
(3.) We are concerned with assessment year 2001-02.;
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