ASSISTANT COMMISSIONER OF INCOME TAX Vs. VXL INDIA LIMITED
LAWS(SC)-2000-11-213
SUPREME COURT OF INDIA
Decided on November 08,2000

ASSISTANT COMMISSIONER OF INCOME TAX Appellant
VERSUS
VXL INDIA LIMITED Respondents

JUDGEMENT

- (1.) The appeal has been heard for some time. The counsels now agreed that the judgment and order under appeal should be set aside and that the matter should now be considered by the assessing authority.
(2.) The appeal is allowed. The order under appeal is set aside. It is made clear that the assessee shall be entitled to raise all available contentions before the assessing authority and in proceedings thereafter.
(3.) No order as to costs.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.