REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME TAX Appellant

V/S

Alpine Solvex Ltd Respondents

Referred Judgements :-

STERLING FOODS VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
ORISSA TYRES LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO(ORISSA) CIT V. BIHAR ALLOY STEELS LTD. : [1994]206ITR350(PATNA)]
COCHIN COMPANY VS. COMMISSIONER OF INCOME TAX [REFERRED TO(KER)]
COMMISSIONER OF INCOME TAX VS. PARAS OIL EXTRACTION LIMITED [REFERRED TO]
CIT V. COCHIN REFINERIES LTD. [REFERRED TO]
HINDUSTAN LEVER LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO(BOM)]
GODAVARI SUGAR MILLS LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO(BOM) AND]

JUDGEMENT

(1.) THIS is an appeal filed by Revenue (CIT) under Section 260A of the IT Act against an order, dt. 26th Feb., 1999, passed by the Tribunal (ITAT) in ITA No. 1026/Ind/1997.

(2.) IT may be mentioned at the outset that on 12th July, 2000, this Court dismissed the appeal by passing following order :

(3.) THE respondent, an assessee, is a limited company engaged at the relevant time in the business of manufacture and sale of what is known as 'Soya Doc' and 'Soya Oil'.

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COMMISSIONER OF INCOME TAX Vs. ALPINE SOLVEX LTD

Referred Judgements :-

JUDGEMENT

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