PRINCIPAL COMMISSIONER OF INCOME Vs. MPS LTD

JUDGEMENT

(1.) We have heard Mr.Karthik Ranganathan, learned Standing Counsel assisted by Mr.S.Rajesh, learned counsel for the Revenue and Mr.Sandeep Bagmar and Mr.SP.Chidambaram, learned counsel accepting notice on behalf of the respondent.

(2.) This appeal, filed by the Revenue under Section 260A of the Income Tax Act, 1961 (for short, the Act), is directed against the order dated 23.4.2014 in ITA.No.105/Mds/2014 on the file of the Income Tax Appellate Tribunal, Chennai 'C' Bench for the assessment year 2005-06.

(3.) The Revenue has filed this appeal by raising the following substantial questions of law: