COMMISSIONER OF INCOME TAX Vs. WHEELS INDIA LTD.

JUDGEMENT

(1.) This appeal, by the Revenue filed under Sec. 260A of the Income-tax Act, 1961 is directed against the order dtd. 31/10/2017 passed by the Income Tax Appellate Tribunal 'C' Bench, Chennai (for brevity, "the Tribunal"), in I.T.A.No.1904/Mds/2017 for the assessment year 2011-12.

(2.) The above appeal has been filed raising the following substantial questions of law:-

(3.) Heard Mrs.R.Hemalatha, learned Senior Standing Counsel for the appellant/Revenue; and Mr.R.Venkatanarayanan, learned counsel for the respondent/assessee.