LAWS(RAJ)-1988-5-55

COMMISSIONER OF INCOME TAX Vs. CHANDULAL TAKSALI AND COMPANY

Decided On May 25, 1988
COMMISSIONER OF INCOME-TAX Appellant
V/S
CHANDULAL TAKSALI AND CO. Respondents

JUDGEMENT

(1.) THIS reference under Section 256(1) of the Income-tax Act, 1961, at the instance of the Revenue is to answer the following question of law, namely :

(2.) THE relevant assessment year is 1975-76.