IN THE HIGH COURT OF DELHI AT NEW DELHI 
 1. 
                              ITA No.1075/2007  
 C.I.T 
 ..... Appellant 
 Through Ms. Rashmi Chopra, Advocate. 
 versus 
 . 
 PERFETTI VAN MELLE INDIA P. LTD.          ..... Respondent 
 Through Ms. Kavita Jha, Advocate. 
 CORAM: 
 HON'BLE MR. JUSTICE MADAN B. LOKUR 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 O R D E R 
                        13.11.2007 
 . 
 The Revenue is aggrieved by an order dated 31st January, 2007 passed by 
 the Income Tax Appellate Tribunal, Delhi Bench ?G?, New Delhi (?Tribunal?) in 
 ITA No. 5664/Del/2004 relevant for the Assessment Year 2001-02. 
 The admitted position is that in view of the decision of this Court in 
 Commissioner of Income Tax v. Woodward Governor India Pvt. Ltd (2007) 162 Taxman 
 60, no substantial question of law arises. 
 The appeal is accordingly dismissed. 
 . 
 . 
 . 
 . 
 MADAN B. LOKUR, J 
 . 
 . 
 . 
 S. MURALIDHAR, J 
 NOVEMBER  13, 2007 
 dn