COMMISSIONER OF INCOME TAX Vs. AMBATTUR CLOTHING LTD.

JUDGEMENT

(1.) This tax case (appeal) filed by the Revenue as against the order of the Income-tax Appellate Tribunal was admitted by this court on the following substantial question of law:

(2.) Hence, the question of law that arises for consideration in this tax case (appeal) is modified as follows:

(3.) The brief facts of the case are as follows: