DCIT vs. ASIA SATELLITE TELECOMMUNICATIONS CO LTD

o/o L4.OL.2OLL 2-9 # issue which is raised bY the to charging of interest under view of the assessee's income Present: ; Mr. Abhishek Maratha, Sr. Standing Counsel with Ms. Anshul Sharma, Advocate for the appellant' Mr. S. Ganesh, Sr. Advocate with Mr' Anish Kapur' Advocate for the resPondent. , We find todaY that onlY Department in these cases pertains Section 234r^ of the lncome Tax Act, in being subjected to TDS. .AsfaraSthisquestionisconcerned,ita|readystands decided by the judgment of this court dated 30th August, 2010 in a batch matter, the lead case being Director, Income Tax v' M/s Mitsubishi in ITA No. 491 of 2008, in favour of the assessee' Accordingly, the present appeal is hereby dismissed. ,- @ M.L. MEHTA, J. JANUARY L4,?OTL flIC 2011:DHC:13515-DB