PRINCIPAL COMMISSIONER OF INCOME TAX Vs. MARG LIMITED

JUDGEMENT

(1.) We have heard Mr.Karthik Ranganathan, learned Senior Standing Counsel for the appellant/Revenue and Mr.R.Sivaraman, learned counsel for the respondent/assessee.

(2.) The appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) is directed against the order dated 25.01.2017 made in I.T.A.No.854/Mds/2016 on the file of the Income Tax Appellate Tribunal, Chennai, "B" Bench (for brevity, the Tribunal) for the Assessment Year 2010-11.

(3.) The appellant/Revenue has raised the following substantial questions of law in the above appeal :