COMMISSIONER OF INCOME TAX Vs. DENSO INDIA LTD.

JUDGEMENT

(1.) THE following substantial question of law arises for consideration :

(2.) WHETHER the AO could have imposed liability on the assessee without giving any reasons -

(3.) THE filing of paper books is dispensed with. had included by way of deemed profit under s. 115JA of the IT Act, 1961 a provision for gratuity and a provision for leave encashment. While doing so, the AO gave absolutely no reason.