The following substantial question of law raised in the memorandum of appeal is taken up for consideration:
Whether the Appellate Authorities were correct in holding that the assessee would be entitled to claim deduction u/s.80IB(10) of the Act in respect of its Millennium project despite the assessee not satisfying the conditions stipulated in Clauses (a) to (d) of Section 80IB(10) of the Act?
This Court in ITA No.763/2009 c/w ITA No.25/2009 (DD 29.2.2012) has answered the said question of law against the revenue.
Accordingly, the appeal is dismissed.
Sd/-
JUDGE Sd/-
JUDGE bkm.