COMMISSIONER OF INCOME TAX Vs. ALFA LAMINATION

JUDGEMENT

(1.) THE appellant Revenue has proposed following three questions:-

(2.) THE Assessment Year in question is 2001-2002. Though, this appeal has not been admitted, at the request of learned counsel for the contesting parties this appeal has been heard along with group of Tax Appeals, being Tax Appeal No. 532 of 2008 and cognate matters, as according to learned counsel for appellant revenue, the issue involved is identical in terms.

(3.) THE matters have therefore been heard at length. After hearing the learned counsel for the parties, the Court is of the opinion that no substantial question of law is involved, the only dispute between the parties being as to whether respondent assessee manufactures a product known as 'transformer Core' or not. According to revenue, there is no manufacturing activity involved, while according to assessee the activity in question amounts to manufacture.