REGENT COMPUTRONICS PVT. LTD.

Cheminvest Limited Appellant

V/S

Commissioner Of Income Tax -Vi Respondents

Referred Judgements :-

CIT V. CHUGANDAS & CO. [REFERRED TO]
CHEMINVEST LTD. V. CIT [REFERRED TO]
COMMISSIONER OF INCOME TAX -I V. CORRTECH ENERGY (P) LTD. [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGAL III CALCUTTA COMMISSIONER OF INCOME TAX WEST BENGAL III CALCUTTA VS. RAJENDRA PRASAD MOODY CALCUTTA:RAGHUNANDAN PRASAD MOODY CALCUTTA [REFERRED TO]
MAXOPP INVESTMENT LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX-II VS. HERO CYCLES LTD. [REFERRED TO]

JUDGEMENT

(1.) This is an appeal filed by the Assessee under Section 260A of the Income Tax Act, 1961 ("Act") against the order dated 4th January, 2013 passed by the Income Tax Appellate Tribunal (" ITAT") in ITA No.87/DEL/2008 for the Assessment Year ("AY") 2004-05.

(2.) Admit.

(3.) The following substantial question of law is arises for determination:

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CHEMINVEST LIMITED Vs. COMMISSIONER OF INCOME TAX-VI

Referred Judgements :-

JUDGEMENT

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