COMMISSIONER OF INCOME TAX Vs. MULTIMEDIA FRONTIERS LTD

JUDGEMENT

(1.) WE have heard Mrs. Mauna M. Bhatt, learned Standing Counsel appearing for the revenue.

(2.) THIS Tax Appeal has been filed proposing the following questions of law for the consideration of this Court :-

(3.) WE have carefully gone through this decision. In our opinion, this decision does not apply to the facts of the instant case. In paragraph 5, the Tribunal has recorded the categorical finding which is extracted below :-