PRINCIPAL COMMISSIONER OF INCOME TAX Vs. DISHMAN PHARMACEUTICALS

JUDGEMENT

(1.) The Revenue, in its Tax Appeal, has proposed the following two questions as the substantial questions of law :

(2.) We propose to re-frame the question no.1 before we proceed to admit this Tax Appeal.

(3.) For the purpose of re-framing the question no.1, we need to state few facts in brief.