COMMISSIONER OF INCOME-TAX Vs. NAVIX LINES

JUDGEMENT

(1.) THE revenue is on appeal against the order of the Income Tax Appellate Tribunal dated 17.07.2003 made in ITA No,872/Mds/1996 relating to the assessment year 1993-94.

(2.) THE appeal was admitted on the following substantial question of law: "Whether on the facts and circumstances of the case, the Tribunal was right in holding that the demurrage charges received by the assessee does not form part of its income?"

(3.) FOLLOWING the above said judgment the question of law is answered in favour of the revenue and against the assessee. The appeal stands allowed. No costs.