COMMISSIONER OF INCOME TAX-VI Vs. ELECTROMAGS PERUNGUDI

JUDGEMENT

(1.) THE Revenue has come forward with these appeals, raising the following substantial question of law:

(2.) THE question is no longer res integra, inasmuch as the same is now covered by the decision of the Honourable Supreme Court reported in 290 ITR 667 (CIT vs. Lakshmi Machine Works). THE Honourable Supreme Court has answered the question as under in paragraph 18.