COMMISSIONER OF INCOME TAX vs. DHARAM INDUSTIES
ITA - 1086 / 2007HC Delhi14 November 20071 pages
For Petitioner: PREM LATA BANSAL
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14.11.
2007 .
The Revenue is aggrieved by an order dated 9th March, 2007 passed by the Income Tax Appellate Tribunal, Delhi Bench ?G?, New Delhi ('Tribunal') in ITA No. 4055/Del/2004 relevant for the Assessment Year 2002-03. In view of our decision in Commissioner of Income Tax v. Punjab Stainless Steel Industry (ITA No.1460/2006 dated 19th January, 2007), no substantial question of law arises.
Dismissed. . MADAN B. LOKUR, J . . S. MURALIDHAR, J NOVEMBER 14, 2007 dn