Income Tax Appellate Tribunal - Hyderabad
Dcit, Hyderabad vs M/S Ccl Products (India) Ltd, Hyderabad on 8 February, 2018
THE INCOME TAX APPELLATE TRIBUNAL
HYDERABAD BENCH "A", HYDERABAD
BEFORE SMT P. MADHAVI DEVI, JUDICIAL MEMBER
AND SHRI B. RAMAKOTAIAH, ACCOUNTANT MEMBER
ITA No.982/Hyd/2009
Assessment Year: 2005-06
The Dy Commissioner of vs. M/s CCL Products (I), Ltd,
Income Tax, Circle-1(2), Hyderabad
Hyderabad.
PAN- AAACC9552G
(Appellant) (Respondent)
Revenue by : Shri H. Phani Raju
Assessee by : Shri Karan Talwar
Date of hearing : 08-02-2018
Date of pronouncement : 08-02-2018
ORDER
PER P. MADHAVI DEVI, J.M.:
This is Revenue's appeal for the A.Y 2005-06. The matter is fixed for hearing consequent to the decision of the Hon'ble Supreme Court in SLP(C) No.8180/2014 dated 31.07.2017. The A.O is directed to follow the direction of the Hon'ble Apex Court. The Revenue's appeal is accordingly dismissed.
Pronounced in the open court on 08th February 2018.
Sd/- Sd/-
(B. RAMAKOTAIAH) (P. MADHAVI DEVI)
ACCOUNTANT MEMBER JUDICIAL MEMBER
Hyderabad, Dated: 08 th February, 2018
KRK
2
ITA No. 982/Hyd/2009
M/s CCL Products (India) Ltd., Hyderabad.
1 M/s CCL Products (India) Limited, Formerly M/s Continental Coffee Ltd O/o Corporate Office 7-1-24/D, 2 Greeddale, Ammerpet, Hyderabad. The Dy CIT, Circle-1(2), Hyderabad 3 The Commissioner of Income Tax-I, Hyderabad. 4 The DR, ITAT Hyderabad 5 Guard File