COMMISSIONER OF INCOME TAX Vs. SUHRID GEIGY LTD

JUDGEMENT

(1.) FOUR questions referred for our opinion by the Tribunal, Ahmedabad, the first two at the instance of the Revenue and the other two at the instance of the assessee, read as under : At the instance of the Revenue

(2.) SO far as the first and second questions are concerned, they will have to be answered in favour of the assessee and against the Revenue as they are fully covered by our decision on question Nos. 1 and 2 in IT Ref. No. 8 of 1979 decided today [since reported as CIT vs. Karamchand Premchand (P) Ltd. (1992) 107 CTR (Guj) 340]. For the detailed reasons given therein for answering these questions, present questions are also answered in the affirmative, in favour of the assessee and against the Revenue.