COMMISSIONER OF INCOME TAX (CENTRAL) Vs. DAVINDER EXPORTS

JUDGEMENT

(1.) THIS Appeal has been preferred by the Assessee under Section 260A of the Income Tax Act, 1961 (for short "the Act") against order dated 19.2.2007 passed by the Income Tax Appellate Tribunal, Chandigarh Bench 'B', Chandigarh in ITA No. 214/CHD/2005, for the assessment year 2001 -02, raising following substantial questions of law:

(2.) LEARNED Counsel for the Appellant fairly states that matter is covered against the Assessee by order of this Court dated 18.4.2011 in ITA No. 469 of 2010 Asin Exim International v. Commissioner of Income Tax, Jalandhar, Punjab wherein it was held that if deduction under Section 80 -IA has been taken, deduction under Section 80HHC was not admissible in view of Section 80IB(13) read with Section 80 -IA(9) of the Act, following earlier judgment of this Court in Friends Castings (P) Ltd. v. Commissioner of Income Tax, (2011) 50 DTR 61.