PR. COMMISSIONER OF INCOME TAX Vs. KSS LIMITED

JUDGEMENT

(1.) This appeal is filed by the Revenue challenging the judgment of the Income Tax Appellate Tribunal, Mumbai ("the Tribunal" for short) dated 10.6.2015.

(2.) Mr. Mohanty, the learned counsel for the Revenue, focussed on following questions presented in the Appeal:-

(3.) The appeal relates to the Assessment Year 2009-10. The Revenues objection to the order of the Tribunal is that the Tribunal erroneously came to the conclusion that in relation to the transaction entered into by the respondent - assessee with its associated enterprise ("AE" for short) machinery under Chapter X of the Income Tax Act ("the Act" for short) could not be invoked.