Allahabad High Court
Commissioner Of Income Tax (Central), ... vs M/S Norton Electronics Systems (P) Ltd. on 10 May, 2010
Author: Devi Prasad Singh
Bench: Devi Prasad Singh
Court No. - 27 Case :- INCOME TAX APPEAL No. - 2 of 2003 Petitioner :- Commissioner Of Income Tax (Central), Kanpur Respondent :- M/S Norton Electronics Systems (P) Ltd. Petitioner Counsel :- P. Agrawal Respondent Counsel :- S.K.Garg,Waseequddin Ahmad Hon'ble Devi Prasad Singh,J.
Hon'ble Dr. Satish Chandra,J. Heard.
The Tribunal has allowed the depreciation on the basis of amended provision for 21 months and has directed the A.O. to re-calculate. Accordingly, there appears no substantial question of law under Section 260-A of the Income Tax Act.
The appeal is dismissed in limine. Order Date :- 10.5.2010 VB/-