COMMISSIONER OF INCOME TAX SALEM Vs. M/S DHARMAPURI DISTRICT CO OPERATIVE SUGAR MILLS LTD DHARMAPURI DISTRICT

JUDGEMENT

(1.) THE Revenue is on appeal, as against the order of the Tribunal, relating to the assessment years 1987-1988 and 1992-1993.

(2.) IT is seen from the order of the Tribunal that following the order passed in the assessee's own case for the assessment years 1988-1989 to 1990-1991, the appeal filed by the Revenue was rejected. Hence, the present appeal by the Revenue.