COMMISSIONER OF INCOME TAX Vs. MAHAVIR ALLUMINIMUM LIMITED

JUDGEMENT

(1.) IN this appeal under Section 260A of the Income Tax Act, 1961 ('the Act'), the Revenue is aggrieved by an order dated 9th June, 2006 passed by the Income Tax Appellate Tribunal, New Delhi, Bench 'E' ('Tribunal') in ITA No. 413/Del/2003 relevant for the assessment year 1999 -2000.

(2.) ADMIT .

(3.) FILING of paper book is dispensed with.