COMMISSIONER OF INCOME TAX Vs. SAW PIPES LTD.

JUDGEMENT

(1.) 3007/Del/1997 relevant for the asst. yr. 1994 -95.

(2.) THE Revenue has raised two issues. Insofar as the first issue is concerned, learned counsel for the respondent fairly concedes that a substantial question of law has been framed by this Court in several other cases and, therefore, he does not contest the first issue. On this basis we frame the following substantial question of law :

(3.) INSOFAR as the second issue is concerned, we are of the view that no substantial question of law arises and, therefore, we dismiss the appeal in that regard.