COMMISSIONER OF INCOME TAX Vs. CELEBRITY FASHIONS LTD.

JUDGEMENT

(1.) This appeal filed by the appellant/Revenue under Section 260A of the Income-tax Act, 1961 (hereinafter referred to as "the Act"?), is directed against the order dated 06.12.2017, passed by the Income- tax Appellate Tribunal 'B' Bench Chennai (for brevity, "the Tribunal"?), in I.T.A.No.38/Mds/2017 for the assessment year 2012-13.

(2.) The Revenue has raised the following substantial questions of law for consideration:-

(3.) We have heard Mrs.R.Hemalatha, learned Senior Standing Counsel for the appellant/Revenue; and Mr.A.S.Sriraman, learned counsel for the respondent/assessee.