COMMISSIONER OF INCOME TAX Vs. VIKAS LEASING LTD

JUDGEMENT

(1.) IN this appeal under section 260A of the Income Tax Act, 1961, the revenue seeks to challenge the order passed by the Income Tax Appellate Tribunal on 30 -7 -2001 in ITA No. 6053 (Del) of 1995, pertaining to the assessment year 1992 -93.

(2.) THE only issue, which is sought to be raised by the revenue, is as to whether the commercial vehicles leased out by the assessed for running them on hire, would be entitled to higher rate of depreciation at 40 per cent or not.

(3.) IN view of the said decision, no question of law survives for our consideration.