MASTEK LTD Vs. DEPUTY COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Heard learned advocate Mr. B. S. Soparkar for the petitioner and learned Senior Standing Counsel Mr. Varun Patel for the respondent.

(2.) Rule returnable forthwith. Learned advocate Mr. Patel waives service of notice of Rule for the respondent.

(3.) Having regard to the controversy in narrow compass and with the consent of learned advocates for the parties, the matter is taken up for hearing.