COMMISSIONER OF INCOME TAX Vs. NIRMA LIMITED

JUDGEMENT

(1.) By way of this appeal, the appellant ­ Department has challenged the order passed by the ITAT in ITA No.232/Ahd/2005 whereby the Tribunal has reversed the order passed by the CIT (A) and allowed the order of the AO.

(2.) While admitting this appeal, following questions are framed for our consideration:

(3.) Learned Counsel for the assessee has submitted that so far as the issue No.(A) is concerned, the same is squarely covered by a decision in case of ACG Associated Capsules Pvt Ltd v. Commissioner of IncomeTax & Commissioner of Income Tax v. Bharat Rasayan Ltd. [2012] 343 ITR 89 (SC).