REGENT COMPUTRONICS PVT. LTD.

Cit -7 Appellant

V/S

Radio Today Broadcasting Ltd Respondents

Referred Judgements :-

EMPIRE INDUSTRIES LIMITED UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE JAIPUR COLLECTOR OF CENTRAL EXCISE INDORE COLLECTOR OF CENTRAL EXCISE INDORE VS. RAJASTHAN STATE CHEMICAL WORKS DEEDWANA RAJASTHAN: SUNDERSON MINERALS LTD [REFERRED TO]
UNION OF INDIA VS. J G GLASS INDUSTRIES LIMITED [REFERRED TO]
GRAMOPHONE COMPANY OF INDIA LIMITED VS. COLLECTOR OF CUSTOMS CALCUTTA [REFERRED TO]
ASPINWALL AND COMPANY LIMITED VS. COMMISSIONER OF INCOME TAX ERNAKULAM [REFERRED TO]
COMMISSIONER OF INCOME TAX KERALA VS. TARA AGENCIES [REFERRED TO]
AMAN MARBLE INDUSTRIESP LTD VS. COLLECTOR OF CENTRAL EXCISE, JAIPUR [REFERRED TO]
COLLECTOR OF CENTRAL EXCISE VS. TECHNOWELD INDUSTRIES [REFERRED TO]

JUDGEMENT

(1.) This appeal by the Revenue under Section 260A of the Income Tax Act, 1961 ('Act') is directed against the impugned order dated 9th September 2014 passed by the Income Tax Appellate Tribunal ('ITAT') in ITA No. 2186/Del/2012 for the Assessment Year ('AY') 2008-09. Questions of law

(2.) On 13th March 2015 while admitting this appeal, the following questions of law were framed for consideration:

(3.) The facts leading to the filing of the present appeal are that the Respondent-Assessee is engaged in the business of FM radio broadcasting.

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CIT-7 Vs. RADIO TODAY BROADCASTING LTD

Referred Judgements :-

JUDGEMENT

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