THE COMMISSIONER OF INCOME TAX HAVING OFFICE AT AAYAKAR BHAVAN, PATTO PLAZA, PANJIM Vs. M/S. VELINGKAR BROTHERS VELING, MARDOL, GOA

JUDGEMENT

(1.) This is a review application under the Income Tax Act, 1961 (the Act). By common order dated 12th August, 2016, (CIT v. Automobile Corp. of Goa Ltd. (2016) 387 ITR 140 (SC)) in view of its earlier order in Commissioner of Income Tax v. Meghalaya Steels Ltd., 377 ITR 112, after considering the position of law and specifically referring to Section 260A(7) of the Act, the Supreme Court has concluded as under :

(2.) The matters are, accordingly, listed today with other connected matter i.e. Civil Application (Review) No.26 of 2010 in Tax Appeal No. 7/2004. Heard Ms. A. Razaq, learned Counsel appearing for the applicant and Mr. S. Singbal, learned Counsel appearing for the respondent, finally.

(3.) Admit. Learned Counsel appearing for the respondent waives service. Heard forthwith, with the consent of the learned Counsel.