COMMISSIONER OF INCOME TAX Vs. TVS ELECTRONICS LIMITED

JUDGEMENT

(1.) Revenue has filed these Appeals under Section 260A of the Income Tax Act, 1961, in short, 'Act', raising the Substantial Questions of Law, arising from the order of the learned Income Tax Appellate Tribunal, in short, 'Tribunal', dated 11.02.2008, whereby the Appeal filed by the Revenue came to be dismissed and the Appeal filed by the Assessee came to be allowed for Assessment Year 2003-2004.

(2.) The Questions of Law, on which these Appeals were admitted by a Co-ordinate Bench of this Court on 08.09.2008, are quoted below for ready reference:

(3.) The findings of the learned Tribunal with regard to the aforesaid Questions are quoted below for ready reference: