- (1.) In S.L.P.(C) No. 23777/2007 : Leave granted.
(2.) This civil appeal is directed against the judgment and order dated 17-1-2007 passed by the High Court of Delhi in IT Appeal No. 708 of 2006 by which the department s appeal stood dismissed.
(3.) The short point arising in this case is : Whether income accrued to the assessee on registration of the sale deed in favour of the third party (plot purchaser) or whether it accrued at the time of execution of the tripartite agreement According to the department, income accrued on the date of execution of the tripartite agreement when the assessee received full consideration of the plot and not in the year in which the sale deed stood executed.;