COMMISSIONER OF INCOME TAX-13 Vs. PUJA PRINTS

JUDGEMENT

(1.) This appeal under Section 260A of the Income Tax Act 1961 (the Act) challenges the order dated 18 February 2011 passed by the Income Tax Appellate Tribunal (the Tribunal). This appeal relates to Assessment Year 200607.

(2.) The following questions of law have been formulated by the revenue for consideration by this Court:

(3.) Briefly, the facts leading to this appeal are: