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    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

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    THE PR. COMMISSIONER OF INCOME-TAX v. M/S HEWLETT PACKARD GLOBAL SOFT
    (Jan 17, 2018)