COMMISSIONER OF INCOME TAX Vs. B D DAL AND OIL INDUSTRIES

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 questions of law relating to the assessment years 1976-77 and 1977-78 pertaining to the same assessee, namely ;

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal was justified in directing that separate assessments should be made for the broken periods November 4, 1975, to March 18, 1976, and March 20, 1976, to October 22, 1976 ?"