COMMISSIONER OF INCOME TAX Vs. BUILDMET PRIVATE LIMITED

JUDGEMENT

(1.) TWO questions, relating to the assessment year 1983-84, are required to be considered. They read thus :

(2.) THE first question, it is agreed, has to be answered in the affirmative and in favour of the assessee in view of the judgment of this court in Shankar Construction Co. v. CIT [1991] 189 ITR 463. THE question is so answered.