CIT Vs. DALMIA CEMENT LTD

JUDGEMENT

(1.) This is a reference under Section 256(1) of the Income Tax Act, 1961 ("Act", for short) relating to the assessment year 1985-86 for which the previous year ended on 31.3.1985. The assessee is a public limited company deriving income from the following units.

(2.) The questions of law referred by the Tribunal to this Court for opinion are as follows :

(3.) We shall proceed to answer the questions in the succeeding paragraphs.