COMMISSIONER OF INCOME TAX Vs. RONUK INDUSTRIES LTD.

JUDGEMENT

(1.) The question of law framed by the Revenue in this appeal reads as under:

(2.) A perusal of the order shows that the Tribunal has allowed the claim of the Assessee by following the decision of this Court in the case of Narang Overseas (P) Ltd. v. ITAT,2007 211 CTR(Bom) 524. No fault can be found with the order of the Tribunal in following the binding decision of this Court. The appeal is dismissed with no order as to costs. accordance with law, after giving an opportunity of hearing to the Petitioner, within a period of three months from the date of receipt of a copy of this order. Rule is made absolute accordingly with no order as to costs.