COMMISSIONER OF INCOME TAX vs. DHARAM INDUSTIES

IN THE HIGH COURT OF DELHI AT NEW DELHI 3. ITA No.1086/2007 COMMISSIONER OF INCOME TAX ..... Appellant Through Ms.P.L. Bansal, Advocate. versus DHARAM INDUSTIES ..... Respondent Through Mr. Johnson Bara, Advocate. CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE DR. JUSTICE S. MURALIDHAR . O R D E R 14.11.2007 . The Revenue is aggrieved by an order dated 9th March, 2007 passed by the Income Tax Appellate Tribunal, Delhi Bench ?G?, New Delhi ('Tribunal') in ITA No. 4055/Del/2004 relevant for the Assessment Year 2002-03. In view of our decision in Commissioner of Income Tax v. Punjab Stainless Steel Industry (ITA No.1460/2006 dated 19th January, 2007), no substantial question of law arises. Dismissed. . MADAN B. LOKUR, J . . S. MURALIDHAR, J NOVEMBER 14, 2007 dn