LISSIE MEDICAL INSTITUTIONS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) On perusal of the judgment of the High Court we find that though the question of law is answered in favour of the Revenue. However, at the same time, the appellant was granted relief in the following terms:

(3.) Since the High Court has also already given the benefit for other assessment years we do not find any reason to interfere with the order passed by the High Court. The appeal is accordingly dismissed.