COMMISSIONER OF INCOME TAX Vs. GOLCHA PROPERTIES PRIVATE LIMITED IN LIQUIDATION

JUDGEMENT

(1.) IN compliance with this court's order dated November, 1979 (CIT v. Golcha Properties' (P.) Ltd. [1980] 126 ITR 809), passed under 256(2) of the INcome-tax Act, 1961 (for short, "the Act"), in D. B. Civil INcome-tax Cases Nos. 48 of 1975 and 93 of 1978 and 79 of 1979, the INcome-tax Appellate Tribunal, Jaipur Bench (for short "the Tribunal"), has referred the following common question, stated to be a question of law, to this court for its opinion :

(2.) AN additional question, as reproduced below, was also referred by the Tribunal for the assessment year 1968-69 to the court in deference to this court's order dated August 6, 1980, in D, B. Income-tax Reference Case No. 55 of 1979 :

(3.) FROM August 7, 1964, to March 31, 1965, Golcha Cinema was run by the assessee-company itself.