COMMISSIONER OF INCOME TAX Vs. GABRIAL INDIA LTD

JUDGEMENT

(1.) THE decision rendered in this appeal shall govern disposal of other connected appeal being IT Appeal No. 62 of 1999, as both these appeals are filed against the same respondent/assessee and secondly, both the appeals involve identical point.

(2.) THIS is an appeal filed by CIT under Section 260a of the IT Act against an order dt. 24th Feb. , 1999, passed by the Tribunal in ITA No. , 628/ind/1998. This appeal was admitted for final hearing on following substantial questions of law :

(3.) HEARD Shri R. L. Jain, learned senior counsel with Ku. V. Mandlik, learned counsel for the appellant/revenue, and Shri G. M. Chafekar, learned senior counsel with Shri R. K. Sarda, learned counsel for the respondent/assessee.