REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME TAX-III Appellant

V/S

Nirma Ltd. Respondents

Referred Judgements :-

COMMISSIONER OF INCOME TAX V. CHHINDWARA FUELS [REFERRED TO]
COMMISSIONER OF INCOME TAX V. LAKSHMI MACHINE WORKS [REFERRED TO]
COMMISSIONER OF INCOME TAX V. BIRLA VXL LTD. [REFERRED TO]
COMMISSIONER OF INCOME TAX V. RELIANCE INDUSTRIES LTD. [REFERRED TO]
DEPUTY COMMISSIONER OF INCOME-TAX V. MUNJAL AUTO INDUSTRIES LTD. [REFERRED TO]
SAHNEY STEEL AND PRESS WORKS LIMITED HYDERABAD VS. COMMISSIONER OF INCOME TAX A P I HYDERABAD [REFERRED TO]

JUDGEMENT

(1.) By way of these appeals, the department has challenged different judgments and orders of the Tribunal for different assessment years, however, the issues involved in these appears are identical, they are taken up for hearing and disposal together.

(2.) The question of law framed at the time of admitting Tax Appeal No.226 of 2010 reads as under:-

(3.) The questions of law framed at the time of admitting Tax Appeal No.1214 of 2005 reads as under:-

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COMMISSIONER OF INCOME TAX-III Vs. NIRMA LTD.

Referred Judgements :-

JUDGEMENT

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