DLF UNIVERSAL LTD. Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE following question of law is referred for opinion of this Court:

(2.) THE facts leading to the raising of the aforesaid question are as under:

(3.) AS finding of fact is recorded in the year in question that the assessee was not in a position to prove that there was no possibility of recovering the amount embezzled by the employees, the claim was rightly disallowed in that year. We, therefore, answer the question in favour of the revenue and against the assessee.