JUDGEMENT
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(1.) Heard Mr. K. Radhakrishnan, learned senior counsel appearing for the Revenue as well as Mr. Ajay
Vohra, learned senior counsel appearing for the
respondents.
(2.) The issue raised in these appeals is covered against the Revenue by the decision of this Court in
"Commissioner of Income Tax, Madras Vs. Ponni Sugars
and Chemicals Ltd.", reported in (2008) 9 SCC 337, or
in the alternate, in "Commissioner of Income Tax Vs.
M/s Meghalaya Steels Ltd.", reported in (2016) 3
SCALE 192.
(3.) The appeals are, therefore, dismissed.;
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