REGENT COMPUTRONICS PVT. LTD.

Vikas Academy Appellant

V/S

INCOME TAX OFFICER Respondents

Referred Judgements :-

BURLINGTONS EXPORTS V. ACIT [REFERRED TO]
NEW GUJARAT TIN PRINTING WORKS V. ITO [REFERRED TO]
ADDITIONAL COMMISSIONER OF INCOME TAX GUJARAT AHMEDABAD VS. MOHANBHAI PAMABHAI [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. R LINGMALLU RAGHUKUMAR [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. MOHANBHAI PAMABHAI [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SURENDRA KUMAR GUPTA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. KUNNAMKULAM MILL BOARD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. A N NAIK ASSOCIATES [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. A N NAIK ASSOCIATES [REFERRED TO]
PRASHANT S. JOSHI VS. INCOME-TAX OFFICER, MUMBAI [REFERRED TO]

JUDGEMENT

(1.) Heard Mr.R.Sivaraman and Mr.P.Ramesh Kumar, learned Counsels appearing for the appellant assessee and Mr.M.Swaminathan, learned Senior Standing Counsel assisted by Ms.V.Pushpa, learned Junior Standing Counsel appearing for the respondent Income Tax Department.

(2.) The assessee has filed the present Appeal under Section 260 A of the Income Tax Act, 1961, aggrieved by the order passed by the learned Income Tax Appellate Tribunal on 12.06.2015 for the Assessment Year 2009-2010.

(3.) The said appeal of the assessee was admitted by the Co-ordinate Bench of this Court on 29.07.2015 on the following substantial questions of law arising from the order of the learned Tribunal:-

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VIKAS ACADEMY Vs. INCOME TAX OFFICER

Referred Judgements :-

JUDGEMENT

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