PATEL CHEMICALS WORKS Vs. ASSESSING OFFICER

JUDGEMENT

(1.) ON 3/4/2000, this appeal came to be admitted by this Court and in the said order of admission the following eight questions were formulated by this Court for determination :

(2.) HEARD the learned advocate for the appellant assessee and the learned Senior Standing Counsel appearing for the respondent. Though the submissions have been made by both sides on various issues raised by the aforesaid questions in light of the view that the Court is inclined to adopt it is not necessary to set out the facts and the contentions in elaborate detail.

(3.) ASSESSMENT Year in question is 1982-83.