REGENT COMPUTRONICS PVT. LTD.

ASHABEN ROHITBHAI Appellant

V/S

COMMISSIONER OF INCOME TAX Respondents

Referred Judgements :-

SIR RAMA VARMA H H VS. COMMISSIONER OF INCOME TAX KERALA [REFERRED TO]
BATTA KALYANI VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. RAJAGOPAL D [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. MADHUBALA SHRENIK KUMAR [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. SORABJI DORABJI [REFERRED TO]
MOKASHI J M DR VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) FIRST two references are at the instance of assessee, whereas the remaining two are at the instance of Revenue. In IT Ref. No. 372 of 1983, the following two questions have been referred for opinion of this Court :

(2.) IN IT Ref. No. 86 of 1985, three questions have been referred for our opinion, which read as under :

(3.) IN IT Ref. No. 90 of 1986, the following two questions are referred for our opinion;

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ASHABEN ROHITBHAI Vs. COMMISSIONER OF INCOME TAX

Referred Judgements :-

JUDGEMENT

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