COMMISSIONER OF INCOME TAX Vs. PANCHMAHAL STEEL LTD

JUDGEMENT

(1.) REVENUE is in appeal against the judgement of the Income Tax Appellate Tribunal dated 13.7.2012 raising following questions for our consideration

(2.) TRIBUNAL in the impugned judgement relied on its own decision in case of Friends and friends Shipping Pvt. Ltd. which was carried in appealbefore this Court. This Court had also by judgement 23.8.2011 in Tax Appeal No.251/2010 upheld the decision of the Tribunal. In the said judgement, this Court had made following observations :

(3.) BE that as it may, insofar as this Court is concerned, above decision is binding. In the result, this tax appeal is also dismissed