- (1.) Learned Counsel for the Respondents acknowledges that the controversy in hand has been adjudicated upon by this Court in Civil Appeal No. 5592 of 2008 and connected matters CIT v/s. Punjab Stainless Steel Industries : [2014] 364 ITR 144 (SC) decided on May 5, 2014.
(2.) In view of the above, the instant applications are allowed and the civil appeals are disposed of in terms of the judgment rendered by this Court in Civil Appeal No. 5592 of 2008 and connected matters CIT v/s. Punjab Stainless Steel Industries : [2014] 364 ITR 144 (SC) decided on May 5, 2014.;