DY CIT Vs. DINESH MILLS LTD

JUDGEMENT

(1.) AT the time of admission, following substantial question of law was formulated by the High Court:

(2.) WITH a further direction that this appeal be heard with Income Tax Reference No. 122 of 1996.

(3.) THE Assessment Year in question is 1990-1991. It is an accepted position between the parties that in assessee's own case for Assessment Year 1986-1987, Income Tax Reference No. 122 of 1996 has been heard and decided vide judgment dated 19/2/2008, wherein identical controversy was involved between the parties.