COMMISSIONER OF INCOME TAX Vs. ALLSEC TECHNOLOGIES LTD

JUDGEMENT

(1.) Heard the learned Senior Standing Counsel for the Revenue.

(2.) This appeal is directed against the order passed by the Income Tax Appellate Tribunal, 'B' Bench, Chennai in ITA.No.857/Mds/2016 dated 26.4.2017 for the assessment year 2008-09, raising the following substantial questions of law:

(3.) The Tribunal relied upon the decision of the Hon'ble Division Bench of this Court, to which, one of us (KRCBJ) was a party, in the case of CIT Vs. PVP Ventures Ltd., 2012 23 Taxmann.com 286 and dismissed the appeal filed by the Revenue. The special leave petition filed by the Revenue against the said decision was also dismissed by the Hon'ble Supreme Court by order dated 28.3.2014.