COMMISSIONER OF INCOME TAX Vs. MODI INDUSTRIES LIMITED

JUDGEMENT

(1.) IN respect of the asst. yr. 1979-80, the petitioner seeks reference of the following questions to this Court :

(2.) IN IT Case No. 20 of 1989 decided today, we have held that question No. 1 is a pure question of fact and, therefore, we decline directing the Tribunal to refer question No. 1 to this Court. We, however, direct the Tribunal to state the case and refer the following question of law to this Court :