ASSTT COMMNR OF INCOME TAX NEW DELHI Vs. J K SYNTHETICS LIMITED

JUDGEMENT

(1.) This appeal arises from the judgment of a learned single Judge of the Delhi High Court on a writ petition. The writ petition was made absolute and the Revenue is in appeal.

(2.) The writ petitioner-assessee had returned a net loss. After adjustments had been made by the taxing authorities under the provision of S. 143(1A), the amount of loss stood reduced. The taxing authorities under the provisions of S. 143(1A) sought to levy additional tax upon the assessee in this behalf and this was challenged in the writ petition.

(3.) Section 143(1)(a) reads thus :