COMMISSIONER OF INCOME TAX Vs. PIPELINE TECHNOLOGISTS LTD

JUDGEMENT

(1.) HEARD . At the instance of the revenue, the following question has been referred by the Tribunal, Delhi Bench -C, for opinion of this court under section 256(1) of the Income Tax Act, 1961 (hereinafter referred to as the Act) :

(2.) FACTUAL aspects need not be noted in detail in view of the decision of this court in Frank Beaton v. CIT : [1985]156ITR16(Delhi) . In view of the said decision, answer to the question referred is in the affirmative, in favor of assessed and against the revenue.