SHANKAR TRADING CO P LTD Vs. CIT

JUDGEMENT

(1.) This appeal by the assessee under Section 260A of the Income Tax Act, 1961 (hereinafter referred to as 'the said Act') has been preferred against the decision of the Income Tax Appellate Tribunal dated 31.03.2000 in ITA No. 4662/Del/93 which pertains to the assessment year 1989-90. The question of law which we have to answer is as under:-

(2.) Section 43B(a) of the said Act, to the extent relevant, is as under:-

(3.) The facts of the present case are set out in paragraph 3 of the impugned judgment, which reads as under:-