COMMISSIONER OF INCOME TAX Vs. CHAWLA PLASTICS

JUDGEMENT

(1.) IN this reference under s. 256(1) of the IT Act, 1961, the following question of law has been referred for our opinion :

(2.) THE reasons recorded in the case of Polymer Labs (P) Ltd. (supra), the question referred to us is answered in the affirmative, in favour of the assessee and against the Revenue.

(3.) THE reference is disposed of accordingly.