The Commissioner Of Income Tax ... vs Padmini Technologies Ltd.
2011 Latest Caselaw 4506 Del

*                   THE HIGH COURT OF DELHI AT NEW DELHI

                                            Judgment reserved on : 08.09.2011
%                                           Judgment delivered on: 14.09.2011

+                                  ITA No.1124/2007


The Commissioner of Income Tax (Central)                      ...... Appellant


                                       Vs


Padmini Technologies Ltd.                                     .......Respondent

Advocates who appeared in this case: For the Appellant : Ms. Surushi Aggarwal For the Respondent : Mr.S.K. Aggarwal

CORAM :-

HON'BLE MR JUSTICE SANJAY KISHAN KAUL HON'BLE MR JUSTICE RAJIV SHAKDHER

1. Whether the Reporters of local papers may be allowed to see the judgment ?

2. To be referred to Reporters or not ?

3. Whether the judgment should be reported in the Digest ?

RAJIV SHAKDHER, J

1. The appeal pertains to assessment year 1999-2000. Both the counsel

for the revenue as well as the assessee agree that only one issue arises for

consideration which is: Whether the Tribunal mis-directed itself in allowing

a deduction in the sum of Rs.6.80 Crores to the assessee under section 80

HHC of the Income Tax Act, 1961.

2. It is also not disputed by the counsels before us that the decision in

respect of this issue will be governed by the view taken by us in respect of an

identical issue in ITA No.1265/2007.

3. Since we have taken a view in ITA No.1265/2007 that no question of

law requires to be framed, this appeal would follow the same fate. It is

ordered accordingly. The appeal of the revenue is thus dismissed.

RAJIV SHAKDHER, J

SANJAY KISHAN KAUL,J

SEPTEMBER 14, 2011 yg