ASSTT CIT Vs. ELECON ENGINEERING CO LTD

JUDGEMENT

(1.) AT the time of admission, the following substantial question of law was formulated by the Court

(2.) THE Assessment Year in question is 1985-86. In light of the fact that it is an admitted position between the parties, that the issue stands concluded by the judgment of the Apex Court in the case of Britannia Industries Ltd. Vs. CIT (2005) 278 ITR 546 (SC), it is not necessary to set out the facts and contentions in detail. The question is therefore answered in the Negative.

(3.) THE Appeal stands disposed of accordingly with no order as to costs.