COMMISSIONER OF INCOME TAX Vs. MOSER BAER INDIA LTD.
LAWS(SC)-2008-11-208
SUPREME COURT OF INDIA
Decided on November 14,2008

COMMISSIONER OF INCOME TAX Appellant
VERSUS
MOSER BAER INDIA LTD. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) In these cases two questions arose for determination before the Tribunal.
(3.) The first question related to adjustment of unabsorbed depreciation resulting in negative income (loss) for which penalty was sought to be levied under Section 271(1)(c) of the Income Tax Act by the department.;


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