JUDGEMENT
-
(1.) Leave granted.
(2.) These appeals arise out of a common judgment of the Delhi High Court dated 11.5.2011.
(3.) The assessees are engaged in the business of owning, operating, and managing hotels. Surveys conducted at the business premises of the assessees allegedly revealed that the assessees had been paying tips to its employees but not deducting taxes thereon.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.