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Judgment
Delay condoned.
Leave granted.
When the matter was called out, learned Addl. Solicitor General placed before us a copy of the order passed by a Bench of this Court in CIT v. Sirmour Truck Operators Union, Civil Appeal No. 5845 of 2007 (reported at (2008) 4 DTR (SC) 170-Ed.) stating as under:
Delay condoned. Leave granted.
M/s Gujarat Ambuja Cement Ltd. entered into a contract with Sirmour Truck Operators Union, the respondent herein. Respondent assessee is a society. Its members consist of truck operators. The question which arose before the High Court in the income tax appeals u/s 260A was whether assessee was liable or not liable to deduct TDS u/s 194C of the Income Tax Act.
In our view, the aforestated question is a substantial question of law. The High Court ought to have decided the said question. It ought not to have dismissed the appeals summarily.
For the aforestated reasons, we set aside the impugned order and remit the matters to the High Court for consideration in accordance with law.
The appeals are disposed of accordingly. No order as to costs.
Following the said decision, we set aside the impugned judgment and remit the matter to the High Court for consideration of the matter afresh in accordance with law.
The appeals are disposed of accordingly.