THE COMMISSIONER OF INCOME TAX vs. KUNSTO COM INDIA LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 265/2008 THE COMMISSIONER OF INCOME TAX ..... Appellant Through:Ms.Rashmi Chopra, Adv. versus KUNSTO COM INDIA LTD. ..... Respondent Through CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V.B. GUPTA . . O R D E R 02.04.2008 The Revenue is aggrieved by an order dated 5th December, 2006 passed by the Income Tax Appellate Tribunal Delhi Bench ?I? in T.D.S.A. Nos. 9, 10, and 11/Del/2003 relevant for the assessment year 1998-99. It is an admitted position that in view of the decision of this Court in ITA No.649 and 678 of 2007 (CIT vs. General Engineering Works) decided on 2nd August, 2007, no substantial question of law arises. The appeal is accordingly dismissed. . MADAN B. LOKUR, J . . V.B. GUPTA, J APRIL 02, 2008 Bisht .