COMMISSIONER OF INCOME TAX vs. EASTMAN INDUSTRIES LTD.

IN THE HIGH COURT OF DELHI AT NEW DELHI . 04.06.2010 . Present: Mr. N.P. Sahni, Advocate for the Revenue. . . Ms. Kavita Jha, Advocate for the Assessee. . + ITA No. 672/2010 . Heard Mr. N.P. Sahni, learned counsel for the revenue and Ms. Kavita Jha, learned counsel for the assessee. It is fairly submitted at the bar that the controversy is covered by the decision of the Apex Court rendered in Commission of Income Tax vs. Woodward Governor India Pvt. Ltd [2009] 312 ITR 254. Accordingly, the appeal stands disposed of. . . . . CHIEF JUSTICE . . . JUNE 04, 2010 MADAN B. LOKUR, J AK . 03. .