BELPAHAR REFRACTORIES LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) JUDGMENT

(2.) THESE appeals were stated to be concluded by a decision of this court in Travancore Sugars and Chemicals Ltd. v. COMMISSIONER OF INCOME TAX [1966] 62 ITR 566. We <PG>472</PG> have gone through the judgment and on first impression it may appear to be so. But the problem in the case is that the first question framed by the learned Income-tax Appellate tribunal is as follows