COMMISSIONER OF INCOME TAX Vs. PFIZER LIMITED

JUDGEMENT

(1.) THE only question to be decided in this reference reads thus :

(2.) COUNSEL are agreed that the question must be answered in the affirmative and in favour of the assessee having regard to the judgment of the Supreme Court in Vazir Sultan Tobacco Co. Ltd. vs. CIT (1981) 132 ITR 559 (SC). The question is so answered. No order as to costs.