CIT Vs. PEARL INTERCONTINENTAL

JUDGEMENT

(1.) This Appeal By The Revenue Under Section 260A Of The Income Tax Act, 1961 (Act, For Short) Emanates From Order Dated 13Th August, 2009 Passed By The Income Tax Appellate Tribunal (Tribunal, For Short) In The Case Of Pearl Intercontinental Limited And Relates To Assessment Year 1994-95.

(2.) By Order Dated 16Th August, 2011, The Following Two Questions Of Law Were Framed:-

(3.) The First Question Is Factual And Relates To Whether Or Not The Assessee Had Made Exports To Taj Al Khaleej General Trading Company, Dubai And Whether The Sale Proceeds Amounting To Rs.82,73,328/- Were Genuine Or Bogus.