COMMISSIONER OF INCOME TAX Vs. PIGMENTS INDIA LIMITED

JUDGEMENT

(1.) IN fact, we had dealt with a similar situation in O. P. No. 18061 of 1995 (CIT v. Pigments INdia Ltd., 1997 228 ITR 797).

(2.) THE questions of law sought for our decision are as follows :

(3.) THIS is the very aspect that we have considered in our judgment dated July 2, 1996, in O.P. No. 18061 of 1995 (CIT v. Pigments India Ltd., 1997 228 ITR 797) wherein also the return was actually filed on the same day, October 10, 1986. The assessee also is the same. But the assessment year is 1986-87 therein whereas in this petition it is 1987-88.