COMMISSIONER OF INCOME TAX Vs. P S VELUSAMY; SPICTEX COTTON MILLS (P) LTD ; SAKTHI MURUGAN AGRO FOODS LTD ; GANAPATHY MURUGAN SPINNING MILLS LTD ; SUEERA ALLOYS GLOBAL (P) LTD ; ANAND TEXTILES, TIRUPUR

JUDGEMENT

(1.) The Revenue has come up with the above appeals raising the following substantial questions of law :

(2.) Heard Mr.T.R.Senthilkumar, learned Standing Counsel for the Department. Mr.R.Sivaraman, learned counsel takes notice for the respondents.

(3.) Even according to the learned Standing Counsel for the Department, this Court has consistently followed the decision in M/s.Velayudhaswamy Spinning Mills, 2012 340 ITR 477, despite the Honourable Supreme Court ordering notice.