GIGABYTE TECHNOLOGY Vs. ASSISTANT COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Heard Shri Vishal Kalra, the learned Counsel for the appellant and Ms. Asha Dessai, the learned Counsel for the respondent.

(2.) Admit on the following substantial question of law :

(3.) Ms. Dessai, the learned Counsel appearing for the respondent waives service. Heard forthwith with the consent of the learned Counsel for the parties.