COMMISSIONER OF INCOME TAX Vs. INDIAN GLASS AGENCY

JUDGEMENT

(1.) AT the instance of the Revenue, the following question has been referred for the opinion of this Court by the Tribunal, Delhi Bench "E", Delhi (in short, the "Tribunal"), under S. 256(1) of the IT Act, 1961 (in short, the "Act") :

(2.) WE have heard learned counsel for the Revenue. There is no appearance on behalf of the assessee in spite of notice.