Citation : 2001 Latest Caselaw 882 Del
Judgement Date : 13 July, 2001
JUDGMENT
Arijit Pasayat, C.J.
Heard.
2. Following the directions given by this Bench in CIT v. Bercos Melody House (2002) 120 Taxman 669 (Del), we remit the matter back to the Tribunal for fresh adjudication in terms of the said order.
2. Following the directions given by this Bench in CIT v. Bercos Melody House (2002) 120 Taxman 669 (Del), we remit the matter back to the Tribunal for fresh adjudication in terms of the said order.
3. The reference is disposed of accordingly.
3. The reference is disposed of accordingly.
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!