COMMISSIONER OF INCOME TAX Vs. ABHINANDAN INVESTMENT LTD.

JUDGEMENT

(1.) THIS is an appeal preferred by the Revenue under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as the 'Act') against judgment dated 07.09.2006 passed by the Income Tax Appellate Tribunal (hereinafter referred to as the 'Tribunal') in ITA No. 4790/Del/2002 pertaining to assessment year 1995 -96. By an order dated 07.11.2008 we had admitted the appeal and framed the following questions of law for consideration of this Court:

(2.) IN the connected appeal bearing ITA No. 335/2006 we have framed identical questions of law. By an order, passed today, in ITA No. 335/2006 we have dismissed the appeal of the Revenue. Both questions of law mentioned hereinabove have been answered in favour of the assessee and against the Revenue.