Commissioner of Income Tax vs J.V.L. Builders (P) Ltd.

N.V. Balasubramanian, J.—This appeal has been preferred by the Revenue against the order of the Tribunal ''B'' Bench, dt. 28th Oct., 2002 in ITA No. 959/Mad/1996 for the asst. yr. 1992-93 and the following questions have been raised:

Whether, in the facts and circumstances of the case and having regard to the admitted facts and the evidence collected by the AO, the Tribunal had not erred in arriving at an extremely low GP of 2 per cent when the prescribed standard profit rate in such building contracts is 8 per cent.

Whether, having regard to the above, the Tribunal had no material to come to the conclusion that assessee''s GP needed to be fixed at a rate lower than that fixed by the AO ?

It is seen from the order of the Tribunal that the Tribunal has considered the matter in detail and arrived at the conclusion that the income at the rate 2 per cent on the gross receipts of the assessee should be taken as income taxable for the period under consideration. The Tribunal had also taken into consideration the finding of the CIT wherein he has allowed the appeal holding that the interest earned by the assessee during the course of its business should be taken as income from business and it should not be considered separately and the 2 per cent estimate fixed by him will take care of that also. It is clear that the finding of the Tribunal regarding fixation of percentage of profit and consideration of interest is purely a finding of fact and it is based on evidence and, therefore, no Question of law much less substantial question of law, arises for consideration. The appeal is liable to be dismissed.

Accordingly, the appeal fails and the same is dismissed. No costs.