PRINCIPAL COMMISSIONER OF INCOME TAX 3 NO 63, RACE COURSE ROAD, COIMBATORE Vs. EASTMAN SHIPPING MILLS P LTD

JUDGEMENT

(1.) Challenge in this Tax Appeal, is to an order passed by the Income Tax Appellate Tribunal in I.T.A.No.1966/Mds/2015, dated 8/12/2015, by which, the Tribunal dismissed the appeal preferred by the revenue, against the order of the Commissioner of Income-Tax (Appeals) I, Coimbatore.

(2.) Revenue has come up with the above appeal, raising the following substantial question of law:-

(3.) As regards substantial questions of law, are concerned, it is the fair representation of the learned Senior Standing Counsel for Income Tax Department that this Court has been consistently following the decision in M/s.Velayudhaswamy Spinning Mills (P) Ltd., v. Assistant Commissioner of Income-Tax reported in 340 ITR 477. He also submitted that challenge to the same, is pending before the Hon'ble Apex Court in SLP No.1136 of 2011.