CONTINENTAL CONSTRUCTION LTD Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) HEARD .

(2.) THE following question has been referred by the Income-tax Appellate Tribunal (in short "Tribunal") under S. 18 of the Companies (Profits) Surtax Act, 1964 for opinion of this Court:

(3.) THAT being the position, the obvious answer to the question is in the affirmative, in favour of the Revenue and against the assessee.