- (1.) These are two revisions against the order of the Tribunal dated December 19, 2008, for the assessment years 2001-02 and 2002-03. The petitioner has been awarded a works contract by IIT, Kanpur for the construction of (i) new lecture hall complex for Rs. 2,25,00,000, (ii) Samtel Centre for Rs. 1,62,34,949 and (iii) Boy's hostel for Rs. 7,69,73,177. The aforesaid contract also included the electrical works.
(2.) The aforesaid contracts have been executed in the assessment years 2001-02 and 2002-03.
(3.) In order to arrive to the value of the contract, the value of the electrical works have been separately shown in the contract. However, the case of the applicant is that the contract was one composite indivisible contract for the execution of the aforesaid contract referred hereinabove. All the three contracts were civil in nature.;