COMMISSIONER OF INCOME TAX Vs. K T DOCTOR
LAWS(SC)-1997-2-19
SUPREME COURT OF INDIA
Decided on February 18,1997

COMMISSIONER OF INCOME-TAX Appellant
VERSUS
K.T.DOCTOR Respondents

JUDGEMENT

- (1.) We find that there is no discussion about the plea of device in the judgment of the Tribunal, though, it is true, that the appeals before the Tribunal were by the assessee. We also find that even in the judgment of the High Court, this aspect does not seem to have been argued or dealt with. In the circumstances, it is not possible for us to examine the theory of device. These appeals are dismissed accordingly. No costs.;


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