SEA PEARL INDUSTRIES Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) BY this application under Section 256(2) of the Income-tax Act, 1961, the assessee requires us to direct the Income-tax Appellate Tribunal to refer the following questions relating to the assessment year 1986-87 for the opinion of this court :

(2.) IN our opinion, the following question does arise from the Tribunal's order dated March 28, 1995 :