LAWS(DLH)-2007-1-206

COMMISSIONER OF INCOME TAX Vs. HERBALIFE INTERNATIONAL IND.

Decided On January 10, 2007
COMMISSIONER OF INCOME TAX Appellant
V/S
Herbalife International Ind. Respondents

JUDGEMENT

(1.) 2664/Del/2004 relevant for the asst. yrs. 1999 -2000 and 2000 -01.

(2.) THE only issue that has been raised in this appeal filed under s. 260A of the IT Act, 1961 is with regard to the date of commencement of business of the assessee.

(3.) DOMINION Chemical Industries Ltd. (DCIL).