LAWS(MAD)-2007-7-67

COMMISSIONER OF INCOME TAX Vs. SALZER ELECTRONICS LTD

Decided On July 03, 2007
COMMISSIONER OF INCOME TAX " II COIMBATORE Appellant
V/S
SALZER ELECTRONICS LTD. COIMBATORE Respondents

JUDGEMENT

(1.) THE vexed substantial question of law, as raised by the Revenue, arises for consideration in these appeals is,