COMMISSIONER OF INCOME TAX Vs. NAVAJYOTHI AGENCIES

JUDGEMENT

(1.) AT the instance of the Revenue, the Tribunal has referred the following three questions of law, for the decision of this Court:

(2.) THE respondent, a firm, is an assessee to income-tax. We are concerned with the asst. yr. 1979- 80. The respondent-firm was assessed for the asst. yr. 1979-80, year ending 31st March, 1979, by order dt. 14th Sept., 1982. In the appeal filed by the assessee, the CIT (A) gave partial relief. The order of the CIT (A) is dt. 30th July, 1983 and rendered in IT 21/ALY/CIT/82-83. The assessee as well as the Revenue filed second appeals form the aforesaid order dt. 30th July, 1983. The appeal filed by the assessee is ITA No. 716 (Coch)/1983 and the appeal filed by the Revenue is ITA No. 782 (Coch)/ 1983. In the appeal filed by the assessee, the Revenue has filed a Cross Objection No. 4(Coch)/ 1984. The above two appeals and the Cross Objection were disposed of by a common order by the Tribunal. The order is dt. 11th Aug.,1986. The question of law, formulated hereinabove, have been referred at the instance of the Revenue as arising out of the common order aforesaid dt., 11th Aug., 1986.

(3.) THE References are disposed of a above.