COMMISSIONER OF INCOME TAX Vs. SHREE RAMA MULTI TECH LTD

JUDGEMENT

(1.) Revenue is in appeal against the judgment of the Income Tax Appellate Tribunal ('Tribunal' for short) dated 21.10.2011 raising following questions for our consideration:

(2.) So far as question 'A' is concerned, we notice that the Tribunal had in the impugned judgment allowed the benefit of set off of interest income from share application money. The Tribunal followed the decision of this Court in Tax Appeal No. 315 of 2010. In the said decision in para 11, this Court had made following observations:

(3.) The issue being covered by the said decision, no question of law arises.