C.I.T vs. PERFETTI VAN MELLE INDIA P. LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI 1. ITA No.1075/2007 C.I.T ..... Appellant Through Ms. Rashmi Chopra, Advocate. versus . PERFETTI VAN MELLE INDIA P. LTD. ..... Respondent Through Ms. Kavita Jha, Advocate. CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S. MURALIDHAR O R D E R 13.11.2007 . The Revenue is aggrieved by an order dated 31st January, 2007 passed by the Income Tax Appellate Tribunal, Delhi Bench ?G?, New Delhi (?Tribunal?) in ITA No. 5664/Del/2004 relevant for the Assessment Year 2001-02. The admitted position is that in view of the decision of this Court in Commissioner of Income Tax v. Woodward Governor India Pvt. Ltd (2007) 162 Taxman 60, no substantial question of law arises. The appeal is accordingly dismissed. . . . . MADAN B. LOKUR, J . . . S. MURALIDHAR, J NOVEMBER 13, 2007 dn