COMMISSIONER OF INCOME TAX Vs. SHARDLOW INDIA LTD.

JUDGEMENT

(1.) We have heard Mr.J.Narayanaswamy, learned Senior Standing Counsel appearing for the Revenue and Mr.R.Vijayaraghavan, learned counsel appearing on behalf of M/s.Subbaraya Aiyer Padmanabhan, learned counsel on record for the respondent.

(2.) This appeal by the Revenue under Section 260A of the Income Tax Act, 1951 (for short, the Act) is directed against the order dated 13.4.2016 made in ITA.No.774/Mds/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2007- 08.

(3.) The appeal has been admitted on 04.9.2018 on the following substantial questions of law :