Kapri International (P) Ltd. vs Cwt
2002 Latest Caselaw 888 Del

ORDER

This appeal is directed against the order of the Tribunal dated 8-2-2002. It clearly held that the portion of the building belonging to the assessed was in fact used by Dior International for its own use of manufacturing activity and, consequently, it cannot be said that such portion of building as used by the assessed for the purpose of its own business of manufacturing as factory. Therefore, such portion of the building was rightly included in the wealth of the assessed-company.

2. This is also not disputed that the petitioner-company had let out that portion of the property to Dior International and that portion was in fact used by the Dior International and not by the assessed. The assessed is obviously not entitled to receive benefit for that portion.

2. This is also not disputed that the petitioner-company had let out that portion of the property to Dior International and that portion was in fact used by the Dior International and not by the assessed. The assessed is obviously not entitled to receive benefit for that portion.

3. We have carefully considered the judgment of the Tribunal. In our opinion, no interference is called for.

3. We have carefully considered the judgment of the Tribunal. In our opinion, no interference is called for.