CIT vs. RAJASTHAN BREWERIES LTD

#4 0/0 28.07.2011 Present: Ms. Rashmi Chopra, Advocat~ fqr thle appellant. Ms. Kavita Jha and Mr. S6mniath Shukla, Advocates for respondent. +ITA No. No. 890/2011 * The ITAT has relied on the assessee's own case for the assessment year(s) 1999-2000, 2003..;04 & 2004-05. Against that orders, the Revenue has preferred appeals i.e. ITAs 4516/2009, 888/2009 and 889/2009 which were dismissed by this Court on 11.01.2011. We are of the view that no sub~aritial question of law arises. This appeal stands' dismissed. JULY 28, 2011 awanish ~ A.K. SIKRI, J. ~~. ~M.L~EH"A. J. 2011:DHC:14739-DB