TOLUNA INDIA PVT. LTD. Vs. ACIT

JUDGEMENT

(1.) THIS appeal by the assessee is directed against the order passed by the Assessing Officer on 24.10.2011 u/s. 143(3) read with section 144C of the Income -tax Act, 1961 (hereinafter also called 'the Act') in relation to the assessment year 2007 -08.

(2.) THE assessee is aggrieved only against the inclusion of certain companies in the list of comparables, which, in his opinion, are functionally incomparable and also because of differences in the assets employed and risks assumed.

(3.) DATAMATICS Limited