COMMISSIONER OF INCOME TAX Vs. M/S. ELECTROPACK

JUDGEMENT

(1.) By way of this Appeal, the Appellant has challenged the judgment and order dated 12.05.2006 of the Income Tax Appellate Tribunal, Ahmedabad Bench 'B' in ITA No.1591/Ahd.2001 for the Assessment Year : 1995 -96 whereby the Tribunal dismissed the Appeal preferred by the Department and confirmed the order of CIT (Appeals).

(2.) While admitting the matter on 19.11.2007, the following substantial question of law was framed by the Court for consideration : -

(3.) The facts of the case are as detailed below : -