COMMISSIONER OF INCOME TAX Vs. PURI CONSTRUCTIONS LTD.

JUDGEMENT

(1.) THE following question of law has been referred for our opinion :

(2.) WE find that the assessee company is a construction company. In view of the decision rendered in CIT vs. N.C. Bhudharaja and Co. (1993) 114 CTR (SC) 420 : (1993) 204 ITR 412 (SC), the issue is no longer res integra and it must, therefore, be held that the assessee is not an industrial company.

(3.) ACCORDINGLY , the question is answered in the affirmative, in favour of the Revenue and against the assessee.