COMMISSIONER OF INCOME TAX Vs. DEVERSONS PRIVATE LIMITED

JUDGEMENT

(1.) IN this reference at the instance of the Revenue, the following question is referred for our opinion in respect of the asst. year 1984 85 :

(2.) HEARD Mrs. Mona Bhatt, the learned standing counsel for the applicant revenue. Though served, none appears for the respondent assessee.

(3.) CLAUSE (iiib) of S. 28 inserted with retrospective effect from 1st April, 1967, reads as under : .