DCIT vs. ASIA SATELLITE TELECOMMUNICATIONS CO LTD

2-9 # oh 14.OL.2011 Present: ; Mr. Abhishek Maratha, sr. standing counsel with Ms. Rnshul Sharma, Advocate for the appellant' Mi. S. Ganesh, Sr. Rdvocate with Mr' Anish Kapur' Advocate for the resPondent' .L {;.r. t j ,F Wefindtodaythatonlyissuewhichisraisedbythe DeparLmentinthesecasespertainstochargingofinterestunder section 2348 of the IncOme Tax Act, in view of the assessee's income 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 0f 2008, in favour of the assessee' Accordingly, the present appeal is hereby dismissed' -/-2 @ M.L. MEHTA, J' JANUARY L4,ZOLL flK slKRl, J. 2011:DHC:13512-DB