COMMISSIONER OF INCOME TAX Vs. SAKTHI TEXTILES LTD.
LAWS(SC)-2009-7-223
SUPREME COURT OF INDIA
Decided on
July 17,2009
COMMISSIONER OF INCOME TAX
Appellant
VERSUS
SAKTHI TEXTILES LTD.
Respondents
JUDGEMENT
-
(1.) DELAY condoned.
(2.) LEAVE granted.After the impugned judgment came to be delivered, this Court has delivered two judgments, one in the case of CIT v. Saravana Spinning Mills (P) Ltd. : (2007) 7 SCC 298 and the other in the case of CIT v. Ramaraju Surgical Cotton Mills and Ors. : (2007) 294 ITR 328 (SC). In the circumstances, the impugned order is set aside. The High Court will consider the matter de novo in the light of the aforesaid two judgments.
(3.) CIVIL appeal is allowed. No order as to costs.;
(2.) LEAVE granted.
(3.) CIVIL appeal is allowed. No order as to costs.;
Copyright © Regent Computronics Pvt.Ltd.