LAWS(GAU)-1994-5-4

ASSOCIATED ENGINEERING ENTERPRISE Vs. COMMISSIONER OF INCOME TAX

Decided On May 13, 1994
ASSOCIATED ENGINEERING ENTERPRISE Appellant
V/S
COMMISSIONER OF INCOME TAX Respondents

JUDGEMENT

(1.) IT is at the instance of the assessee that the following question has been referred by the Tribunal for this Court's opinion :

(2.) A few basic facts leading to the reference may now be noted.

(3.) THE details of payments, as quoted above, are omitted from the confirmation letter (annexure - A -2).