COMMISSIONER OF INCOME-TAX Vs. NAMDHARI SEEDS

JUDGEMENT

(1.) THIS appeal under Section 260 -A of the Income Tax Act, 1961 (for short "The Act") is directed against the order dated 30.5.2013 passed by the Income Tax Appellate Tribunal, Bangalore in ITA.No.1603/2012 whereby the Tribunal confirmed the order passed by the First Appellate Authority dated 17.9.2012. The First Appellate Authority reversed the order passed by the Assessing Officer dated 30.12.2011 in the appeal filed by the assessee.

(2.) SRI .A.Shankar learned counsel for the respondent - assessee at the outset invited our attention to the judgment of this Court dated 8.1.2014 passed in ITA.No.322/12 (The Chief Commissioner of Income Tax -III and another Vs. M/s. Sarva Equity Pvt. Ltd) and connected appeals to submit that the substantial question of law involved in this appeal is squarely covered by the said judgment. The sole substantial questions of law framed by the Revenue reads thus:

(3.) A similar substantial question of law was framed in ITA.NO.322/12 and connected appeals decided on 8.1.2014 and it was answered in favour of the assessee and against the revenue.