- (1.) Leave granted. In view of the decision rendered by this court in CIT v/s. Baby Marine Exports : [2007] 4 SCC 555 : [2007] 290 ITR 323 (SC) which has been followed subsequently in CIT v/s. Dalbir Singh Civil Appeal No. 6430 of 2012 :, [2016] 6 ITR -OL 340 (SC) and other connected matters, decided on 12th September, 2012, we allow this appeal and set aside the order of the High Court. All consequential reliefs be granted to the Appellant.;