IN THE HIGH COURT OF DELHI AT NEW DELHI 
 3. 
                       ITA No.1086/2007  
 COMMISSIONER OF INCOME TAX                          ..... Appellant 
 Through Ms.P.L. Bansal, Advocate. 
 versus 
 DHARAM INDUSTIES                                              ..... 
 Respondent 
 Through Mr. Johnson Bara, Advocate. 
 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 9th March, 2007 passed by the 
 Income Tax Appellate Tribunal, Delhi Bench ?G?, New Delhi ('Tribunal') in ITA 
 No. 4055/Del/2004 relevant for the Assessment Year 2002-03. 
 In view of our decision in Commissioner of Income Tax v. Punjab Stainless 
 Steel Industry (ITA No.1460/2006 dated 19th January, 2007), no substantial 
 question of law arises. 
 Dismissed. 
 . 
 MADAN B. LOKUR, J 
 . 
 . 
 S. MURALIDHAR, J 
 NOVEMBER  14, 2007 
 dn