INDO RAMA SYNTHETICS INDIA LTD Vs. C I T NEW DELHI
LAWS(SC)-2011-1-4
SUPREME COURT OF INDIA
Decided on January 05,2011

INDO RAMA SYNTHETICS (I) LTD. Appellant
VERSUS
C.I.T., NEW DELHI Respondents

JUDGEMENT

- (1.) Leave granted. Facts
(2.) Assessee is a widely held quoted limited company and is engaged in the business of manufacture of yarn and polyester.
(3.) During the previous year ending 31.3.2000 relevant to the assessment year 2000-01, fixed assets were revalued resulting in increase in the net book value of such assets by Rs.288,58,19,000/-, which was credited to the revaluation reserve. Consequently, the balance sheet for the preceding assessment year, resulted in enhancement of cost of fixed assets by the said amount with corresponding credit to revaluation reserve.;


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