D.C.I.T. Vs. RUNGTA MINES LTD.

JUDGEMENT

(1.) THIS appeal by the department is directed against the order of ld. CIT(A) -VI, Kolkata dated 04.11.2010 and pertains to Assessment Year 2007 -08.

(2.) THE grounds of appeal read as under: - -

(3.) WE have heard both the counsel and perused the records. The ld. Counsel of the assessee submitted that the issue is squarely covered in favour of the assessee by the decision of ITAT, Kolkata Bench in the case of group concern of the assessee in the case of ACIT v. Rungta & Sons (P) Ltd. in ITA No. 933/Kol/2009 vide order dated 05.08.2011. The ld. DR fairly agreed that identical issue has been decided by the Tribunal in favour of the assessee.