Commissioner Of Income Tax Jabalpur. vs. M/S Narmada Gelatiness Ltd. Jabalpur.

I . T. A. No. 198/10 17/10/14 Shri Sanjay Lal, learned counsel for the appellant. In view of the order passed by a co-ordinate Bench of this Court rejecting identical questions as are involved in this appeal under Section 260-A of the Income Tax Act between the department and the same assessee on 6.03.14 in I. T. A. No. 197/10, we see no reason to interfere into the matter as no substantial question of law arises for consideration. The appeal is therefore dismissed. (Rajendra Menon) (Sanjay Yadav) Judge Judge

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