C.I.T vs. PRO AGRO SEEDS CO. LTD

The Revenue is aggrieved by an order dated 11th October, 2006 passed by the Income Tax Appellate Tribunal, Delhi Bench ?F?, New Delhi ('Tribunal') in ITA No.1043/Del/2003 relevant for the Assessment Year 1998-99. The admitted position is that in view of the decision of this Court in Commissioner of Income Tax v. Woodward Governor India Pvt. Ltd (2007) 162 Taxman 60, no substantial question of law arises.

The appeal is accordingly dismissed. . MADAN B. LOKUR, J . . . S. MURALIDHAR, J NOVEMBER 14, 2007 dn