COMMISSIONER OF INCOME TAX Vs. LAKSHMI TALKIES

JUDGEMENT

(1.) THE following question has been referred to this court under s. 256(1) of the I.T. Act, 1961, at the instance of the Revenue :

(2.) THE facts have been succinctly stated in the stated in the statement of the case and we may briefly set out hereunder only those that are relevant for our purpose.

(3.) AGAINST that order of the AAC the Department preferred an appeal to the Tribunal. The Tribunal has affirmed the order of the AAC and dismissed the appeal.