LAWS(KAR)-2011-7-73

COMMISSIONER OF INCOME TAX Vs. S.L.N. TRADERS

Decided On July 13, 2011
COMMISSIONER OF INCOME TAX Appellant
V/S
S.L.N. Traders Respondents

JUDGEMENT

(1.) APPEAL filed by the Revenue has been admitted for consideration of following substantial question of law :

(2.) THE material facts leading up to this appeal for considering the above said substantial question of law are as follows :

(3.) WE have heard the learned counsel appearing for the appellants and the learned counsel appearing for the respondent.