REGENT COMPUTRONICS PVT. LTD.

CIT Appellant

V/S

TEI TECHNOLOGIES PVT LTD Respondents

Referred Judgements :-

ACIT VS. YOKOGAVA INDIA LIMITED [REFERRED TO]
CAMBAY ELECTRIC SUPPLY INDUSTRIAL COMPANY LIMITED VS. COMMISSIONER OF INCOME TAX GUJARAT II AHMEDABAD [REFERRED TO]
JUTE CORPORATION OF INDIA LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
NATIONAL THERMAL POWER COMPANY LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
IPCA LABORATORY LTD VS. DEPUTY COMMISSIONER OF INCOME TAX MUMBAI [REFERRED TO]
M S D C RADHARAMANAN VS. M S D CHANDRASEKARA RAJA [REFERRED TO]
TATA POWER COMPANY LTD VS. RELIANCE ENERGY LIMITED [REFERRED TO]
STUMPP SCHUELE AND SOMAPPA PRIVATE LIMITED VS. INCOME TAX OFFICER SECOND [REFERRED TO]
RAMCHANDRA MARDARAJ DEO VS. COLLECTOR OF COMMERCIAL TAXES [REFERRED TO]
HINDUSTAN UNILEVER LIMITED VS. DEPUTY COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. YOKOGAWA INDIA LTD [REFERRED TO]

JUDGEMENT

(1.) THESE are two appeals filed by the Commissioner of Income Tax under Section 260A of the Income Tax Act, 1961, which is herein after referred to as ,,Act. The appeals are directed against the orders passed by the Income Tax Appellate Tribunal (hereinafter referred to as ,,Tribunal). The appeals relate to the assessment years 2002-2003 and 2003-2004. The Tribunal has passed separate orders for each year, though both of them are dated 18th June, 2010.

(2.) ON 26th April, 2012 the following substantial questions of law were framed: - ITA No.2067/2010 (assessment year 2002-2003)

(3.) THE assessee filed an appeal against the assessment order before the CIT (Appeals) on various grounds and in the course of the appeal proceedings raised an additional ground as follows:-

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CIT Vs. TEI TECHNOLOGIES PVT LTD

Referred Judgements :-

JUDGEMENT

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