Commissioner Of Income-Tax vs Oswal Enterprises (P.) Ltd.
1996 Latest Caselaw 986 Del

Citation : 1996 Latest Caselaw 986 Del
Judgement Date : 4 December, 1996

Delhi High Court

Commissioner Of Income-Tax vs Oswal Enterprises (P.) Ltd. on 4 December, 1996

Equivalent citations: 1998 234 ITR 483 Delhi

Bench: L Panta, Y Sabharwal, Advs.

JUDGMENT

1. On consideration of material on record, the Tribunal has recorded a finding of fact that Oswal Tailors is an independent entity and is not the benami of the assessee-company and the business activity is being carried on by Oswal Tailors in its own name and that no evidence has been brought on record to show that the income from the export business carried on by Oswal Tailors is the income of the assessee-company. The finding of the Tribunal has not been challenged as perverse. No question of law arises. Dismissed.

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