COMMISSIONER OF INCOME TAX vs. DELHI BRASS & METAL WORKS LIMITED

IN THE HIGH COURT OF DELHI AT NEW DELHI . ITA 345/2008 . COMMISSIONER OF INCOME TAX ..... Appellant Through : Ms. Prem Lata Bansal, Adv. . versus . DELHI BRASS and METAL WORKS LIMITED ..... Respondent Through : None CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE MANMOHAN SINGH . O R D E R 28.04.2008 The Revenue is aggrieved by an order dated 18th May, 2007 passed by Income Tax Appellate Tribunal, Delhi Branch ?I? in ITA No.2861/Del/2006 relevant for the Assessment Year 2003-2004 The Income Tax Appellate Tribunal has merely remanded the case back to the file of the Assessing Officer for a fresh adjudication without any specific direction. No substantial question of law arises in this appeal. The appeal is dismissed. . MADAN B. LOKUR, J . . MANMOHAN SINGH, J APRIL 28, 2008 . . sa . (05)