COMMISSIONER OF INCOME TAX Vs. MAYOR AND COMPANY

JUDGEMENT

(1.) This appeal has been preferred by the Assessee under Section 260-A of the Income Tax Act, 1961 (for short, "the Act") against the order of the Income Tax Appellate Tribunal, Amritsar in I.T.A. No. 74(ASR)/2009 for the assessment year 2004-05 proposing to raise following substantial questions of law:

(2.) Learned Counsel for the Appellant states that the matter is covered in favour of the revenue by orders of this Court dated 16.8.2010 in I.T.A. No. 301 of 2010 CIT v. M/s Victor Forgingsand I.T.A. No. 299 of 2010 CIT v. F.C. Sondhi, wherein after noticing the judgment of the Bombay High Court in CIT v. Kalpataru Colours & Chemicals, 2010 42 DTR 193, the matter was remanded to the Tribunal for fresh decision in accordance with law.

(3.) Since we find that the matter is covered by earlier orders of this Court, we dispose of this appeal in same terms. For this purpose, we have not considered it necessary to issue notice to the Respondent, but we give liberty to the Respondent to move this Court if they have any grievance against this order.