LAWS(GJH)-2007-6-66

COMMISSIONER OF INCOME TAX Vs. HEINRICH WETTING

Decided On June 15, 2007
COMMISSIONER OF INCOME TAX Appellant
V/S
Heinrich Wetting Respondents

JUDGEMENT

(1.) THE Tribunal has referred following question for the opinion of this Court :

(2.) IN spite of service, none appeared for the respondent.

(3.) THE issue raised in this question is whether the assessee is entitled for the relief under the agreement for the avoidance of double taxation of income.