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    SRF Ltd. v. Commissioner

    “Apart from deciding the issue in favuor of the respondents-assessees, the Tribunal has also remarked that the entire issue, in any case, is tax neutral. This aspect could not be disputed by the appellant-Department.

    It would be futile to go into the issue if it is tax neutral. The appeals are dismissed only on this ground.”

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    SRF Ltd. v. Commissioner
    (Oct 16, 2015)