CIT Vs. AMWAY INDIA ENTERPRISES (P) LTD.

JUDGEMENT

(1.) THE captioned appeal pertains to the assessment year 2005 -2006. In this appeal, the following issue arises for consideration: -

(2.) WE find this issue is covered by our judgment in the case of Commissioner of Income Tax Vs. M/s. Amway India Enterprises in ITA Nos. 1344/2009 and 1363/2009. In view of the above, no question of law arise for our consideration and accordingly, the appeal is dismissed. There shall, however, be no order as to costs.