PANASONIC INDUSTRIAL ASIA PTE LIMITED vs. DEPUTY DIRECTOR OF INCOME TAX

r-b #L&3 o/o O6.O9.?OLL Present: Mr. Salil Kapoor and Mr. Sanat Kapoor, Advocates for the Appellant/assessee. Mr. Ruches Sinha for Mr. N.P. Sahni, Advocate for the respondent/reven ue. + ITA Nos.LO43l2Ot l & LO45/2OLL *( ln these appeals, the appellant /assessee has challenged the reopening of the assessment under Section 148 of the Income Tax Act. Otherwise, the appellant/ assessee accept that the Tribunal has given substantial relief to the appellant on merits. In case the revenue comes in appeal, it will be open to the appellant/ assessee to file cross objections challenging the validity of reassessment proceedings. These appeals are hereby dismissed as withdrawn in view of aforesaid observations. SEPTEMBER 06, 2OL1 rd e J.R MtDHA, J. 2011:DHC:14624-DB