REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME TAX Appellant

V/S

M.A. UNNEERIKUTTY Respondents

Referred Judgements :-

VARKEY CHACKO VS. CIT [REFERRED TO]
CIT VS. LATE S.M. SYED MOHAMMED [REFERRED TO : (1995) 216 ITR 331 (KER)]
COMMISSIONER OF INCOME TAX VS. SCINDIA STEAM NAVIGATION COMPANY LIMITED [REFERRED TO (SC) : TC 54R.114]
COMMISSIONER OF INCOME TAX ORISSA VS. DHADI SAHU [REFERRED TO]
RAMESHSINGH VS. CINTA DEVI [REFERRED TO]
COMMISSIONER OF INCOME TAX BANGALORE VS. R SHARADAMMA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. DHADI SAHU [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. VARKEY CHACKO [REFERRED TO : (1981) 136 ITR 733 (KER) : TC 49R.1136]
COMMISSIONER OF INCOME TAX VS. P I ISSAC [REFERRED TO]
COMMISSIONER OF INCOME-TAX VS. MOHINDER LAL [REFERRED TO : (1987) 168 ITR 101 (P&H) (FB) : TC 49R.1212]
HARISH CHANDRA GOLECHA HUF VS. COMMISSIONER OF INCOME TAX [REFERRED TO : (1981) 132 ITR 806 (RAJ) : TC 56R.297]
COMMISSIONER OF INCOME TAX VS. GANGA DAYAL SARJU PRASAD [REFERRED TO]

JUDGEMENT

(1.) THE question of law referred to us for decision at the instance of the CIT, Cochin, is as follows :

(2.) THE Full Bench in P.I. Issac's case (supra) observed as follows :

(3.) IN view of the submissions made by the counsel on both sides, we feel that an important question of law arises for decision in this case for being dealt with by a larger Bench. We, therefore, adjourn the case for being heard by a larger Bench. Place the papers before the Honourable the Chief Justice for orders.

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COMMISSIONER OF INCOME TAX Vs. M A UNNEERIKUTTY

Referred Judgements :-

JUDGEMENT

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