COMMISSIONER OF INCOME TAX Vs. DHANAURA OIL INDUSTRIES

JUDGEMENT

(1.) AT the instance of the Commissioner, the Tribunal, Delhi Bench "B", Delhi, has referred the following question stated to be of law and to arise out of its order dt. 10th Dec., 1980, passed in ITA No. 3279 (Del) of 1978 79 for the asst. year 1972 73 :

(2.) WE have heard Sri Prakash Krishna, learned standing counsel for the CIT. No one has appeared on behalf of the respondent. The Tribunal disposed of the assessee's appeal with the following observations :

(3.) FOR the above reasons, we answer the aforesaid question in the affirmative, i.e., against the Revenue and in favour of the respondent.