Supreme Court of India
English Electric Co. Ltd. vs Commissioner Of Income-Tax on 24 July, 1997
Equivalent citations: [2001]249ITR793(SC), (2002)9SCC681, AIRONLINE 1997 SC 352
Bench: S.C. Sen, S.P. Kurdukar
ORDER
1. In view of the decision of this court in CIT v. Canara Workshops P. Ltd. [1986] 161 ITR 320, this appeal is allowed. The judgment under appeal is set aside. There will be no order as to costs.