COMMISSIONER OF INCOME TAX Vs. ASHOK LEYLAND LIMITED

JUDGEMENT

(1.) This appeal by the Revenue is directed against the order passed by the Income Tax Appellate Tribunal, 'A' Bench, Chennai in I.T.A.No.869/Mds/2000 dated 31.08.2007 for the Assessment Year 1992-93.

(2.) The Tribunal by the impugned order, has disposed of a batch of four appeals, two of them filed by the Revenue, two of them by the assessee. This appeal pertains to only one order passed by the Tribunal i.e. I.T.A. No.869/Mds/2000 for the assessment year 1992-93.

(3.) The Tax Case Appeal has been admitted vide order dated 10.11.2008 on the following substantial question of law: