Steller Investment Ltd. - Respondent
Answer of High Court against Revenue, held, proper - Tribunal came to a conclusion on facts and no interference is called for - Appeal dismissed. [Para ]ORDER
S.P. Bharucha, J. - We have read the question which the High Court answered against the Revenue. We are in agreement with the High Court. Plainly, the Tribunal came to a conclusion on facts and no interference is called for. The appeal is dismissed. No order as to costs. .