CIT Vs. BECTON DICKINSON INDIA PVT LTD

JUDGEMENT

(1.) The revenue claims to be aggrieved by the common order dated 12.11.2010 of the Tribunal in several appeal filed by the revenue for various assessment years 2001-02, 2002-03, 2004-05 and 2005-06.

(2.) The assessee?s appeals for assessment years 2004-05 and 2002-03 were also considered by the ITAT by the said common order.

(3.) The revenue urges following substantial question of law before this Court i.e. whether the Tribunal fell into error in treating the provision for warranty as provision for diminution in the value of assets and thus to be added to the book profit? under Explanation 1(i) to Section 115JB of the Income Tax Act, 1961?