COMMISSIONER OF INCOME TAX Vs. PUNEET UDYOG

JUDGEMENT

(1.) THIS appeal has been preferred by the revenue under Section 260-A of the Income Tax Act, 1961 (for short, the Act) against order dated 17.12.2009 of the Income Tax Appellate Tribunal, New Delhi in I.T.A. No.3041/Del/2009 for the assessment year 2006-07 proposing to raise following substantial questions of law:-

(2.) LEARNED counsel for the revenue fairly states that identical appeal in the case of the assessee was dismissed by this Court on 16.2.2010 being I.T.A. No.337 of 2009 CIT v. M/s Puneet Udyog. Accordingly, this appeal is dismissed.