THE COMMISSIONER OF INCOME TAX V vs. N.D.C. TELECOMMUNICATIONS

IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 119/2008 . THE COMMISSIONER OF INCOME TAX V ..... Appellant Through Ms. P.L.Bansal, Adv. versus . N.D.C. TELECOMMUNICATIONS ..... Respondent Through CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA . O R D E R 27.02.2008 . The Revenue is aggrieved by an order dated 26th March, 2007 passed by the Income Tax Appellate Tribunal, Delhi Bench ?F? in ITA No.3424(Del)/2006 relevant for the Assessment Year 2003-2004 The admitted position is that in view of the decision of this Court in Commissioner of Income Tax vs. Woodward Governor India P. Ltd. (2007) 294 ITR 451, no substantial question of law arises. Dismissed. MADAN B. LOKUR, J . . . V.B. GUPTA, J FEBRUARY 27, 2008 rs .