C I T Vs. SHASTRA INVESTMENT PVT LTD

JUDGEMENT

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

(2.) We have heard learned Standing Counsel Shri Manish Bhatt appearing for the revenue and learned advocate Shri B.G. Karia appearing for learned advocate Shri R.K. Patel for the respondent.

(3.) Upon hearing the learned advocates and looking to the facts of the case, we need not discuss the facts for the reason that the questions, which have been referred to hereinabove, are no more res integra.