COMMISSIONER OF INCOME TAX Vs. ANNIK TECHNOLOGIES LTD

JUDGEMENT

(1.) THIS appeal by the Revenue under Section 260A of the Income Tax Act, 1961 impugns the order dated 28th July, 2011 passed by the Income Tax Appellate Tribunal (for short, the tribunal) in the case of Annik Technologies Pvt. Ltd. The appeal pertains to the assessment year 2007-08.

(2.) LEARNED counsel for the Revenue has raised two contentions before us. These have been dealt with separately.

(3.) THE second contention raised by the learned counsel for the Revenue relates to interpretation of Section 10A(2)(i) of the Act, which reads as under:-