DY CIT Vs. RASHMI CONDUCTORS P LTD

JUDGEMENT

(1.) IN this appeal under section 260A of the INcome Tax Act, 1961 (the Act) the appellant-revenue has challenged the order dated 01.05.2000 made by the INcome Tax Appellate Tribunal, Ahmedabad Bench 'C', Ahmedabad in I.T.A. No.4174/Ahd/1994 for Assessment Year 1991-92.

(2.) WHILE admitting the appeal, this Court had, by order dated 15.11.2000, formulated the following substantial question of law:

(3.) A perusal of the impugned order of the Tribunal indicates that the Tribunal has placed reliance upon the above referred decision of the Madhya Pradesh High Court in the case of J.P. Tobacco Products P. Ltd. Vs. C.I.T. (supra), which stands confirmed by the above referred decision of the Supreme Court. In the circumstances, it is apparent that the controversy involved in the present case stands concluded in favour of the assessee by the said decision. In the circumstances, it is not necessary to set out the facts and contentions in detail.