THE COMMISSIONER OF INCOME TAX TDS vs. M.P. MINERAL PVT. LTD.

ITA-89-2015 (THE COMMISSIONER OF INCOME TAX TDS Vs M.P. MINERAL PVT. LTD.) 01-12-2015 Shri Sanjay Lal, learned counsel for the appellant. This is revenue’s appeal under Section 260-A of the Income Tax Act calling in question tenability of an order dated 27.05.2015, passed by the Income Tax Appellate Tribunal. For the assessment year 2009-2010 and for various years the same question has been considered by us in detail on 18.11.2015 and two identical appeals against the same assesse/respondent namely M/s. MP Minerals P. Ltd. being ITA No.87/2015 and ITA No.88/2015 has been dismissed. For the grounds and reasons already indicated in order dated 18.11.2015 we find no ground for interference, the appeal is accordingly dismissed. (RAJENDRA MENON) JUDGE (KESHAV KUMAR TRIVEDI) JUDGE