LAWS(MAD)-2021-7-139

COMMISSIONER OF INCOME TAX Vs. ENNORE PORT LIMITED

Decided On July 08, 2021
COMMISSIONER OF INCOME TAX Appellant
V/S
ENNORE PORT LIMITED Respondents

JUDGEMENT

(1.) We have heard Mr. Karthik Ranganathan, learned Senior Standing Counsel for the appellant/Revenue and N.V.Balaji, learned counsel for the respondent.

(2.) The appeals, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act) are directed against the orders dated 29.11.2011 made in ITA.Nos.1681 & 1682/Mds/2010 on the file of the Income Tax Appellate Tribunal, Chennai, "B" Bench (for brevity, the Tribunal) for the Assessment Years 2002-2003 & 2003-2004.

(3.) The appeals were admitted on the following substantial questions of law:-