TRAVANCORE TEA ESTATES COMPANY LIMITED Vs. COMMISSIONER OF INCOME TAX COCHIN
LAWS(SC)-1997-12-137
SUPREME COURT OF INDIA
Decided on December 17,1997

TRAVANCORE TEA ESTATES COMPANY LIMITED Appellant
VERSUS
COMMISSIONER OF INCOME TAX COCHIN Respondents

JUDGEMENT

- (1.) This case is about writing off of bad debts.
(2.) It is well settled that whether a debt has become bad or the point of time when it became bad are pure questions of fact.
(3.) There is no question of law involved in this appeal. We, therefore, declined to go into the controversy raised. The appeal is dismissed. There Will be no order as to costs.;


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