Commissioner Of Income Tax vs Goodwill India Ltd.
2004 Latest Caselaw 23 Del

Citation : 2004 Latest Caselaw 23 Del
Judgement Date : 12 January, 2004

Delhi High Court

Commissioner Of Income Tax vs Goodwill India Ltd. on 12 January, 2004

Equivalent citations: (2004) 187 CTR Del 11, 2004 268 ITR 480 Delhi

Bench: B Patel, B D Ahmed

JUDGMENT

1. CMP 215/2003

Allowed subject to all just exceptions.

ITA No. 492/2003

2. Learned counsel for the Revenue has drawn our attention to (2003) 263 ITR (St) pp. 2 and 3. It is not disputed before us that the decision of this Court in the case of CIT v. Bansal Credits Ltd (2003) 259 ITR 69 (Del), which has been referred by the Tribunal, has been indirectly confirmed by the Supreme Court.

3. This appeal pertains to asst. yr. 1995-96. The question is with regard to allowance of depreciation at the rate of 40 per cent on leased vehicles. The question is no more res integra in view of the decision of this Court reported in CIT v. Bansal Credits Ltd. (supra) special leave petition against which has been dismissed by the Supreme Court as aforesaid. The assessed was party to those proceedings also.

4. In view of this, we do not entertain this appeal and the same is dismissed.