FENNER INDIA LTD Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE question which are referred in these two tax cases are as follows : T.C. No. 695/96

(2.) MR . Janardhana Raja, learned counsel appearing for the assessee states that the first question is covered against the assessee by judgment in assessee's own case in Fenner (India) Ltd. vs. CIT (1998) 146 CTR (Mad) 502 : (1997) 223 ITR 738 (Mad). He submits that the second question is also covered against the assessee vide judgment in the assessee's own case in Fenner (India) Ltd. vs. CIT (1999) 151 CTR (Mad) 30 : (1999) 239 ITR 480 (Mad). According to the learned counsel even the fourth question is covered against the assessee, again by judgment in assessee's own case in CIT vs. Fenner (India) Ltd. (2000) 160 CTR (Mad) 141 : (2000) 241 ITR 803 (Mad). According to the learned counsel, all these three questions can be answered against the assessee on the basis of these decisions. The Department does not controvert the same. Hence, these questions are answered against the assessee.

(3.) THE tax cases are accordingly disposed of No costs.