REGENT COMPUTRONICS PVT. LTD.

Scorpios Apparels Private Ltd. Appellant

V/S

ACIT Respondents

Referred Judgements :-

CIT V. FAIZAN SHOES (P) LTD. [REFERRED TO]
COMMISSIONER OF INCOME TAX PUNJAB IN BOTH APPEALS VS. R D AGGARWAL AND CO [REFERRED TO]
CARBORANDUM AND COMPANY VS. COMMISSIONER OF INCOME TAX MADRAS [REFERRED TO]
COMMISSIONER OF INCOME TAX ANDHRA PRADESH VS. TOSHOKU LTD [REFERRED TO]
TRANSMISSION CORPORATION OF ANDHRA PRADESH LIMITED VS. COMMISSIONER OF INCOME TAX A P [REFERRED TO]
ISHIKAWAJMA HARIMA HEAVY INDUSTRIES LTD VS. DIRECTOR OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX NEW DELHI VS. ELI LILLY AND COMPANY INDIA PVT LTD [REFERRED TO]
GE INDIA TECHNOLOGY CENTRE PRIVATE LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) THIS appeal filed by the assessee emanates from the order of the CIT (Appeals) -X, New Delhi dated 04.12.2012.

(2.) THE assessee company is engaged in the business of manufacturing and export of high fashioned readymade garments. The Assessing Officer made certain additions which have been confirmed by the CIT(A). Now, the assessee is in appeal by taking the following grounds: - -

(3.) THAT the appellant craves leave to add, amend or alter any of the grounds of appeal."

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SCORPIOS APPARELS PRIVATE LTD. Vs. ACIT

Referred Judgements :-

JUDGEMENT

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