CIT Vs. GENERAL ELECTRONICS HARYANA (P) LTD

JUDGEMENT

(1.) AT the instance of the revenue, the following question has been referred for opinion of this court by the Tribunal, Delhi Bench, under section 256(1) of the Income Tax Act, 1961 (hereinafter referred to as the Act):

(2.) ESSENCE of dispute is evident from the question itself. We need not go in the factual aspect in detail in view of the fact that the issue involved has been squarely dealt with by the Apex Court in Mysore Minerals Ltd. v. CIT : [1999]239ITR775(SC) . We accordingly answer the question in the affirmative in favor of the assessed and against the revenue.