Supreme Court of India
Assam Forest Products (P.) Ltd. vs Commissioner Of Income-Tax on 30 November, 1994
Equivalent citations: [1995]211ITR447(SC), AIRONLINE 1994 SC 488
Author: B.P. Jeevan Reddy
Bench: B.P. Jeevan Reddy, S.B. Majmudar
JUDGMENT B.P. Jeevan Reddy, J.
1. In view of the decision of this Court in Phool Chand Bajrang Lal v. ITO , the plea raised herein by the assessee does not merit consideration. In view of the said decision, question No. 1 has necessarily to be answered against the assessee and in favour of the Revenue. We order accordingly. So far as question No. 2 is concerned, since it is merely an order of remand, it cannot be said to constitute a question of law which merits consideration by us. The appeal is accordingly dismissed. No costs.