LAWS(KER)-1961-12-29

CIT, KERALA Vs. THE MALAYALAM PLANTATIONS LTD., QUILON

Decided On December 01, 1961
CIT, KERALA Appellant
V/S
The Malayalam Plantations Ltd., Quilon Respondents

JUDGEMENT

(1.) This is a petition for a certificate under S.66A(2) of the Indian Income Tax Act, 1922. We are not satisfied that this is a fit case for appeal to the Supreme Court.