CIT Vs. KARDA CONSTRUCTIONS (P.) LTD.

JUDGEMENT

(1.) IN this appeal by the revenue for assessment year 2009 10 following question of law has been framed for our consideration.

(2.) SINCE the decision of the Tribunal is essentially based on a concurrent finding of fact, we see no reason to entertain the proposed question of law. Accordingly, the appeal is dismissed with no order as to costs.