COMMISSIONER OF INCOME TAX Vs. AIRCEL CELLULAR LTD.

JUDGEMENT

(1.) We have heard Mr.T.Ravikumar, learned Senior Standing Counsel for the appellant/Revenue and Mr.M.P.Senthil Kumar, 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 31.03.2010 made in I.TA.No.1415/Mds/2007 on the file of the Income Tax Appellate Tribunal, Chennai, A Bench (for brevity, the Tribunal) for the Assessment Year 2002-03.

(3.) The appeal was admitted on 23.11.2010 on the following substantial question of law: