ROLLS ROYCE PLC Vs. DIRECTOR OF INCOME TAX

JUDGEMENT

(1.) These appeals of the assessee were admitted on the following questions of law vide orders dated 25 th September, 2008:-

(2.) On an application preferred by the appellant/ assessee, following additional question of law was framed as substantial question of law, to be addressed at the time of hearing:-

(3.) We may point out at the outset that Mr. Ganesh, learned Senior Counsel appearing for the appellant/assessee did not press all these questions at the time of hearing. The learned counsel for the assessee did not argue the validity of reopening of assessment under Section 147 of the Income-Tax Act. Even on additional question framed vide orders dated 7 th July, 2010, no arguments were raised. Accordingly, questions no. 1 and additional question framed on 7 th July, 2010 are decided against the assessee, as not pressed.