COMMISSIONER OF INCOME TAX Vs. BRAWN PHARMACEUTICALS LTD.

JUDGEMENT

(1.) Mr. Avadh Kaushik, learned counsel for the Respondent, seeks and is discharged from appearing on behalf of the Respondent.

(2.) Mr. Pranjal Srivastava, Advocate has entered appearance on behalf of the Respondent.

(3.) This is an appeal by the Revenue under Sec. 260A of the Income Tax Act, 1961 ("Act") against the order dated 25th April, 2014 passed by the Income Tax Appellate Tribunal ("ITAT") in ITA No. 4867/Del/2010 for the Assessment Year ("AY") 2005-2006.