COMMISSIONER OF INCOME-TAX Vs. WIPRO LTD

JUDGEMENT

(1.) SRI Arvind, lerned counsel appeared on behalf of the appellants and Miss Saina Mary Thomas, learned counsel appeared for the respondent. Heard on admission. Records perused.

(2.) THE Revenue is in appeal under section 260A of the Income-tax Act, 1961 against the order dated July 31, 2002, passed by the Income-tax Appellate Tribunal, Bangalore Bench, in Appeal I.T.A.No.296/Bang/2001 for the assessment year 1999-2000.

(3.) TO highlight the said situation, learned counsel for the respondent has placed reliance on the following relevant paras at the said judgment, which reads thus (page 174):