Visal Builders vs Cit
2007 Latest Caselaw 1318 Del

Citation : 2007 Latest Caselaw 1318 Del
Judgement Date : 18 July, 2007

Delhi High Court

Visal Builders vs Cit on 18 July, 2007

Bench: M B Lokur, V Gupta

JUDGMENT

1. The following two substantial questions of law have been referred forour opinion:

1. Whether on the f acts and in the circumstances of the case, the Tribunal was right in holding that the assessed was not an industrial company entitled to be taxed at a concessional rate ?

2. Whether on the f acts and in the circumstances of the case, the Tribunal was right in holding that the assessing officer was right in disregarding the Tribunal's directions given in their order dated 13-2-1985 in ITA No. 5480/Delhi/1983?

2. Insofar as the first question is concerned, it is required to be decided in the affirmative, in favor of the revenue and against the assessed in view of the decision of the Supreme Court in CIT v. N. C. Budharaja & Co. .

The second question does not arise in view of the above.

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