COMMISSIONER OF INCOME TAX Vs. BOMIN PRIVATE LIMITED

JUDGEMENT

(1.) At the instance of the revenue, the following questions have been referred to this Court for its opinion under the provisions of Section 256(2) of the Income-tax, 1961 (hereinafter referred to as the "Act") by the Income-tax Appellate Tribunal, Ahmedabad Bench "C".

(2.) We have heard learned Standing Counsel Shri Tanvish Bhatt for the applicant-revenue and learned advocate Shri H.J. Shah for the respondent-assessee.

(3.) The circumstances in which the aforestated questions have been referred to this Court for its opinion are as under;