REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME TAX Appellant

V/S

K. THANGAMANI Respondents

Referred Judgements :-

CANADIAN MINISTER OF FINANCE V. SMITH [REFERRED TO]
MANN VS. NASH [REFERRED TO]
T.A.QUERESHI (DR.) VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
INDSAY VS. COMMISSIONER OF INLAND REVENUE [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. A R ADAIKAPPA CHETTIAR [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. KOTHARI S C [REFERRED TO]
K P G B U G M S S A MOHAMAD ABDUL KAREEM AND CO VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) THESE tax cases are at the instance of the revenue and the following substantial question of law is raised for our consideration:-

(2.) WHETHER in the facts and circumstances of the case, the Tribunal was right in holding that amounts earned fraudulently cannot be treated as income and taxed?"Factual Matrix:-

(3.) AGGRIEVED by the order of the Commissioner (Appeals), both the revenue as well as assessee filed appeals before the Income Tax Appellate Tribunal.

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COMMISSIONER OF INCOME TAX Vs. K THANGAMANI

Referred Judgements :-

JUDGEMENT

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