CIT Vs. INNOVATIVE INDUSTRIES

JUDGEMENT

(1.) Revenue is in appeal against the judgment of the Tribunal dt. 28-5-2010, raising following question for our consideration :-

(2.) Assessee carried the matter in appeal. CIT(A) by detailed order, examined the process carried on by the assessee and applied law laid down by different Courts; including the Apex Court and came to the conclusion that the assessee did carry on manufacturing activities and production of article or thing within the meaning of Section 80IB of the Act.

(3.) Revenue approached the Tribunal against the decision of the CIT(A). Tribunal, by the impugned order, rejected the Revenues appeal confirming the view of the CIT(A). Tribunal also took note of various processes undertaken by the assessee for producing different perfumes, air fresheners and came to the conclusion that the assessee did carry on manufacturing activity. Revenue is, therefore, in appeal before us.