EICHER MOTORS LTD. Vs. COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) This is an appeal by the Assessee under section 260A of the Income Tax Act, 1961 ('Act') against an order dated 4th January 2016 passed by the Income Tax Appellate Tribunal ('ITAT') in ITA No. 2561 & 2386/Del/2013 for the Assessment Year ('AY') 2009-10.

(2.) Admit.

(3.) The following questions are framed for consideration: