COMMISSIONER OF INCOME TAX Vs. PRAKASH OILS LTD

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal under S. 260A of the IT Act, 1961 is directed against the order dt. 22nd June, 2007 passed by the Income-tax Appellate Tribunal, Indore Bench (for short the Tribunal) in ITA No. 1087/Ind/2003 dismissing the appeal of the Revenue against the order dt. 17th Oct., 2003 passed by the Commissioner of Income-tax (Appeals)-II Indore [for short CIT(A)] in respect of asst. yr. 2000-01.

(3.) THE deduction was disallowed by AO holding that the income derived is not from the industrial undertaking or from manufacturing activities.