COMMISSIONER OF INCOME TAX Vs. STERLITE CHEMICAL

JUDGEMENT

(1.) FOR the asst. yr. 1981 -82, the following question of law has been referred for our opinion :

(2.) IN view of the decision of the Supreme Court in CIT vs. P.J. Chemicals Ltd. (1994) 121 CTR (SC) 201 : (1994) 210 ITR 830 (SC), the question of law is required to be answered in the affirmative, in favour of the assessee and against the Revenue.

(3.) UNDER the circumstances, the reference is disposed of accordingly.