IN THE HIGH COURT OF DELHI AT NEW DELHI 
 1. 
                              ITA No. 1076/2007  
 C.I.T 
 ..... Appellant 
 Through Ms. P.L.Bansal, Advocate. 
 Versus 
 PRO AGRO SEEDS CO. LTD                         ..... Respondent 
 Through None. 
 CORAM: 
 HON'BLE MR. JUSTICE MADAN B. LOKUR 
 HON'BLE DR. JUSTICE S. MURALIDHAR 
 O R D E R 
                        14.11.2007 
 . 
 . 
 . 
 The Revenue is aggrieved by an order dated 11th October, 2006 passed by 
 the Income Tax Appellate Tribunal, Delhi Bench ?F?, New Delhi ('Tribunal') in 
 ITA No.1043/Del/2003 relevant for the Assessment Year 1998-99. 
 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  14, 2007 
 dn