REGENT COMPUTRONICS PVT. LTD.

STATE OF GUJARAT Appellant

V/S

RABARI PIRABHAI KALYANBHAI Respondents

Referred Judgements :-

COMMISSIONER OF INCOME TAX BOMBAY CITY I VS. SHOORJI VALLABHDAS AND CO [REFERRED TO]
COMMISSIONER OF INCOME TAX NAGPUR VS. SUTLEJ COTTON MILLS SUPPLY AGENCY LIMITED [REFERRED TO]
GODHRA ELECTRICITY CO LTD VS. COMMISSIONER OF INCOME TAX GUJARAT II AHMEDABAD [REFERRED TO]
KAILASH IVESTMENTS PVT LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. INDUSTRIAL CREDIT AND DEVELOPMENT SYNDICATE LTD [REFERRED TO]
PROTOS ENGINEER COMPANY PRIVATE LIMITED VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) This reference in fact encompasses two cross references : one by the assessee (R.A. No.381/AHD/1993), and another by the Revenue (R.A. No.413 and 414/AHD/1993).

(2.) The question, at the instance of the assessee, has been referred by Income Tax Appellate Tribunal, Ahmedabad Bench 'B' under Section 256(1) of the Income-tax Act, 1961 (the Act):

(3.) The said reference is for Assessment Year 1978-79, the relevant accounting period being year ended on 30.06.1977.

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STATE OF GUJARAT Vs. RABARI PIRABHAI KALYANBHAI

Referred Judgements :-

JUDGEMENT

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