COMMISSIONER OF INCOME TAX Vs. DISCOVERY COMMUNICATION INDIA

JUDGEMENT

(1.) Revenue has filed these appeals under Section 260A of the Income Tax Act, 1961(Act, for short) relating to assessment years 2002-03, 2003-04 and 2004-05 in the case of the respondent-assessee, Discovery Communication India. In the three appeals the following questions were framed for hearing and adjudication:-

(2.) The respondent-assessee is a company and during the years in question was a subsidiary of M/s. Discovery Channel Mauritius (98% shares), M/s. Discovery Communication, LLC, USA (1% shares) and M/s. Discovery Productions Inc., USA (1% shares).

(3.) The respondent-assessee was engaged in the business of distribution, marketing and production of high quality educational and entertainment satellite television programmes for satellite television Channels i.e. Discovery and Animal Planet.