TRADE WINGS LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE reference is made at the instance of the assessee. Two questions are raised which read thus :

(2.) THE reference was first heard by this Bench as far back as on April 20, 1987. We had then passed an order calling for a supplemental statement of the case setting out further and better particulars in the absence of which we found it impossible to answer the first of the two questions. No supplementary statement of the case has been prepared. Mr. Kolah, learned counsel for the assessee, states that it cannot be prepared because the assessee has no further and better particulars which would enable its preparation. In the absence of such particulars, we are unable and decline to answer the first question.

(3.) NO order as to costs.