COMMISSIONER OF INCOME TAX Vs. SUNDARAM INDUSTRIES LTD

JUDGEMENT

(1.) MR . S. Balasubramanian, learned counsel undertakes to file vakalath for the respondent.

(2.) THE reference is on the basis of the directions of this Court and the question referred to us reads as under :

(3.) MRS . Pushya Sitharaman, learned senior standing counsel for the Revenue fairly submits that the issue raised in the question is covered against the Revenue by the decision of this Court in CIT vs. Sri Ganapathy Mills Co. Ltd. (2002) 256 ITR 657 (Mad).