COMMISSIONER OF INCOME TAX Vs. KEC INTERNATIONAL LTD.

JUDGEMENT

(1.) The Revenue has filed the present appeal under Section 260A of the Income Tax Act, against the order of the Income Tax Appellate Tribunal, 'A' Bench, Chennai dated 27. 06. 2008 for the Assessment Year 2004-05. The present appeal was admitted by the Coordinate Bench of this Court on 18. 03. 2009 on the following substantial questions of law:

(2.) Learned counsel for the respondent/assessee Mr. Jayakumar submitted that, the controversy is no longer res integra and has been decided by the Coordinate Bench of this Court in the case of assessee itself in "Commissioner of Income Tax (Vs) R. P. G. Transmissions Limited (later on name changed to M/s. KEC International Ltd ) reported in (2013) 359 ITR 0673 (Mad).

(3.) The relevant portion of the judgment of the Coordinate Bench of this Court is quoted below for ready reference.