AGM PROTECTION DEVICES LTD. vs. DY.COMMISSIONER OF INCOME TAX

IN THE HIGH COURT OF DELHI AT NEW DELHI . 19.08.2009 1# . Present: Mr. Tarun Aswani for the appellant. Ms. Prem Lata Bansal for the respondent. . . + ITA No. 541/2009 Since the appellant has already filed appeal against the main order passed by the ITAT and all the contentions are taken in that appeal, we are not inclined to entertain this appeal, more so when the impugned order passed by the ITAT is in an application filed by the appellant under Section 254(2) of the Income Tax Act, 1961 and the Tribunal has rightly held that the appellant has not pointed out any error in the judgment, but wanted to seek review/recall of the main order and, in fact, the attempt was only to re-argue the case again. Dismissed. . A.K. SIKRI, J. . . . VALMIKI J. MEHTA, J. August 19, 2009 nsk .