SARASWATI MOULDING WORKS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) Rule. Mrs. M.M. Bhatt, learned senior standing counsel for the Respondents waives service of rule.

(2.) Having regard to the controversy involved in the present petition which lies in a very narrow compass, the petition is taken up for final hearing today.

(3.) This petition under Articles 226 and 227 of the Constitution of India has been filed with the following substantive prayer: