THE COMMISSIONER OF INCOME TAX Vs. ACCEL LIMITED

JUDGEMENT

(1.) The Court was held by Video Conference, as per the Resolution of the Full Court dated 3 July 2020, by Judges at their respective residences and the counsel, staff of the Court appearing from their respective residences.

(2.) This appeal by the Revenue, under Section 260 (A) of the Income Tax Act, 1961 (hereinafter referred to as "the Act"?), is directed against the order of the Income Tax Appellate Tribunal, Chennai "C"? Bench, Chennai, in ITA No.144/Mds/2015, dated 25.05.2016 for the assessment year 2002-03.

(3.) This matter was listed today under the caption "notice regarding admission".