Commr. of Income Tax, Chennai V. M/S Modern Engineers Const. Co-Op. Sty Ltd [2010] INSC 105 (12 January 2010)
Judgment
CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.3478 OF 2008 Commissioner of Income Tax, Chennai ...Appellant(s) Versus M/s. Modern Engineers Constructions Co-op. Society Ltd. ...Respondent(s) O R D E R Heard learned counsel on both sides.
The issue involved in this case is squarely covered by the judgement of this Court in the case of Commissioner of Income Tax, Madras vs. Ponni Sugars and Chemicals Limited reported in 2008 (9) S.C.C.337. Accordingly, the matter stands remitted to the Tribunal for de novo consideration in accordance with law as laid down by this Court in Ponni Sugars and Chemicals Limited [supra]. On the merits of the case, it is made clear that all the contentions of the parties are expressly kept open.
The civil appeal, accordingly, stands disposed of with no order as to costs.
......................J. [S.H. KAPADIA]
......................J. [AFTAB ALAM]
......................J. [SWATANTER KUMAR]
New Delhi, January 12, 2010.
