CIT vs. SAMTEL GLASS LTD
ITA - 1251 / 2011HC Delhi12 December 20111 pages
For Petitioner: KAMAL SAWHNEY
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. 12.12.2011 . . .
The question raised in the present appeals, which pertain to assessment years 2003-04, 2004-05 and 2006-07, is whether royalty paid was capital or revenue expenditure. A similar issue was raised by the Revenue in ITA No.520/2010, which was dismissed on 26.11.2010. In ITA No.520/2010 it was held that the said expense was revenue in nature. For the reasons stated in ITA No.520/2010, the present appeals are also dismissed. . . . . . SANJIV KHANNA,J . . . . . . . R.V.EASWAR, J . DECEMBER 12, 2011/vld . . . $ 4 . . .