COMMISSIONER OF INCOME TAX Vs. VIJAYESWARI TEXTILES LTD.

JUDGEMENT

(1.) THIS Tax Case (Appeal) is filed by the Revenue as against the order of the Income Tax Appellate Tribunal. The core issue raised in this Tax Case (Appeal) is whether, on the facts and in the circumstances of the case, the Tribunal is right in law in holding that the respondent/assessee is entitled to claim deduction under section 80 -IA of the Income Tax Act.

(2.) THE issue involved in this appeal has already been decided by this Court in the decision reported in : (2012) 340 ITR 477 (Velayudhaswamy Spinning Mills - Vs - Asst. CIT).

(3.) HEARD learned counsel appearing for the Revenue and perused the materials placed before this Court.