COMMISSIONER OF INCOME TAX Vs. CADILA HEALTHCARE LTD

JUDGEMENT

(1.) Leave to amend the questions of law.

(2.) We notice that the Revenue has proposed additional questions also. Some of these questions, we have not included since they are more in the nature of contentions in connection with the questions already admitted.

(3.) Some questions, we do not find, are required to be admitted. We would advert only those questions one after another.