STATE OF ORISSA Vs. AMERICAN REFRIGERATOR CO LTD

JUDGEMENT

(1.) THERE three references have been made by the Member Addl. ST Tribunal stating a case and referring the following two questions for determination of this Court : -

(2.) THE order of assessment does not contain any discussion material to the point. The Asst. CIT on appeal, however, looked into the matter in an analytical way. He came to hold,

(3.) OUR answer to the question framed by us, therefore, shall be : -