REGENT COMPUTRONICS PVT. LTD.

West Asia Exports And Imports (P) Ltd Appellant

V/S

Assistant Commissioner Of Income Tax Company Circle Iii(3) Respondents

Referred Judgements :-

METAL BOX COMPANY OF INDIA LIMITED STEEL MAZDOOR SABHA BOMBAY INDIAN OXYGEN LIMITED KAPRA MAZDOOR EKTA UNION ASSOCIATED CEMENT CO LTD VS. THEIR WORKMEN:THEIR WORKMEN:THEIR WORKMEN:THEIR WORKMEN:THEIR WORKMEN:THEIR WORKMEN [REFERRED TO]
CONTROLLER OF ESTATE DUTY KERALA VS. V VENUGOPALA VARMA RAJAH [REFERRED TO]
SODHI TRANSPORT CO VS. STATE OF UTTAR PRADESH [REFERRED TO]
COMMISSIONER OF INCOME TAX MADURAI VS. T V SUNDARAM IYENGAR AND SONS LIMITED [REFERRED TO]
COMMISSIONER OF INCOME TAX DELHI IV NEW DELHI VS. RAJASTHAN GOLDEN TRANSPORT CO PRIVATE LIMITED [REFERRED TO]
CIT VS. CHIPSOFT TECHNOLOGY PVT LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SITA DEVI JUNEJA [REFERRED TO]
THE COMMISSIONER OF INCOME TAX AND ORS. VS. ALVARES & THOMAS [REFERRED TO]
GUJTRON ELECTRONICS PRIVATE LIMITED VS. INCOME-TAX OFFICER [REFERRED TO]
PRINCIPAL COMMISSIONER OF INCOME-TAX VS. RAMGOPAL MINERALS [REFERRED TO]

JUDGEMENT

(1.) The Assessee has filed this appeal under Sec. 260A of the Act raising the following substantial questions of law arising from the order of the Income Tax Appellate Tribunal dated 19th Dec. 2007. The appeal was admitted by a Coordinate Bench of this Court on the following substantial questions of law on 17.6.2008:

(2.) The facts of the present case in a nut shell are as under:

(3.) The findings of the Commissioner of Income Tax (Appeals) are as under:

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WEST ASIA EXPORTS & IMPORTS (P) LTD Vs. ASSISTANT COMMISSIONER OF INCOME TAX COMPANY CIRCLE III(3)

Referred Judgements :-

JUDGEMENT

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