Cit vs Pipeline Technologists Ltd.
2001 Latest Caselaw 1199 Del

JUDGMENT

Arijit Pasayat, C.J.

Heard. At the instance of the revenue, the following question has been referred by the Tribunal, Delhi Bench-C, for opinion of this court under section 256(1) of the Income Tax Act, 1961 (hereinafter referred to as the Act) :

"Whether, on the facts and in the circumstances of the case, the Tribunal is correct in law in directing the Income Tax Officer to limit the additions to the income of the assessed to the actual tax paid by the ONGC on behalf of the assessed-company ?'

2. Factual aspects need not be noted in detail in view of the decision of this court in Frank Beaton v. CIT (1985) 156 ITR 16. In view of the said decision, answer to the question referred is in the affirmative, in favor of assessed and against the revenue.

2. Factual aspects need not be noted in detail in view of the decision of this court in Frank Beaton v. CIT (1985) 156 ITR 16. In view of the said decision, answer to the question referred is in the affirmative, in favor of assessed and against the revenue.

3. The reference stands disposed of.

3. The reference stands disposed of.