COMMISSIONER OF INCOME TAX vs. G.E. CAPITAL TRANSPORTATION FINANCIAL SERVICES LIMITED

IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 1266/2007 . COMMISSIONER OF INCOME TAX .....Appellant Through Ms. Prem Lata Bansal, Advocate versus G.E. CAPITAL TRANSPORTATION FINANCIAL SERVICES LIMITED Respondent Through Mr. Saubhagya Aggarwal, Advocate CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA . O R D E R 09.01.2008 . The Revenue is aggrieved by an order dated 4th May, 2007 passed by the Income Tax Appellate Tribunal, Delhi Bench 'B' in ITA No. 2036/Del/2002 relevant for the assessment year 1994-95. Learned counsel for the Revenue submits that in view of the decision of this Court pertaining to the same Assessee in ITA No. 994/2007 decided on 12th December, 2007, no substantial question of law arises. Dismissed. . . . . MADAN B. LOKUR,J . . . JANUARY 09, 2008 V.B. GUPTA, J raj