THE COMMISSIONER OF INCOME TAX vs. ORIOLE EXPORTS P.LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI ITA 424/2007 THE COMMISSIONER OF INCOME TAX ..... Appellant Through Ms. Rashmi Chopra, Adv. versus ORIOLE EXPORTS P.LTD. ..... Respondent Through None. CORAM: HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE V. B. GUPTA . O R D E R 01.05.2007 There is a finding recorded by Tribunal that the Assessee has earned a gross profit of Rs.78,686/- for the previous year relevant for the assessment year 1999-2000. Learned counsel for the Revenue says that this finding of fact is incorrect and she would like to file a rectification application. Dismissed as withdrawn with liberty as prayed for. . . MADAN B. LOKUR, J . . V. B. GUPTA, J MAY 01, 2007 rs .