CONTINENTAL CONSTRUCTION LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE Income -tax Appellate Tribunal, Delhi, has referred for the opinion of this court, in respect of the assessment year 1983 -84, at the instance of the assessed, the following four questions of law :

(2.) AT the instance of the respondent the Tribunal has referred the following question of law :

(3.) THE claim of the assessed was that the profits earned in respect of the seven foreign contracts were exempt under section 80O of the Income -tax Act. The profits in respect of which exemption was claimed were as follows : <FRM>JUDGEMENT_178_ITR185_1990.htm</FRM>