THE PR. COMMISSIONER OF INCOME-TAX v. M/S HEWLETT PACKARD GLOBAL SOFT

Ag.CJ (Oral): Learned Counsel appearing for the appellants submits that the question raised in this appeal is answered against the appellants by this Court in CIT v. Tata Elxsi Ltd. [(2012)

349 ITR 98 (Karn)]. The appeal is accordingly dismissed. Appeal dismissed. Sd/- ACTING CHIEF JUSTICE Sd/- JUDGE