JUDGEMENT
-
(1.) These appeals by the Revenue are against the Judgement of the Karnataka High court in COMMISSIONER OF INCOME TAX V/s. Indian Telephone Industries Ltd. In view of the subsequent amendment of sec. 35 of the Income-tax Act with retrospective operation, the appeals have to be allowed. We do so.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.