COMMISSIONER OF INCOME TAX Vs. MICROLAND LTD

JUDGEMENT

(1.) APPEAL by the revenue under Section 260A of the Income Tax Act, 1961 [for short, the Act], was admitted to examine the following substantial questions of law:

(2.) SRI K V Aravind, learned standing counsel for the appellants -revenue and Ms. S R Anuradha, learned counsel for respondent -assessee both submit that the questions raised in this appeal are identical with the questions that had been raised in appeals of the revenue in respect of the very assessee for the assessment years 1998 -99 and 2000 -01 and the questions are to be accordingly answered in favour of the revenue as covered by the judgment of this court in ITA Nos. 13 of 2005 and 52 of 2007, decided on 21 -9 -2010.