COMMISSIONER OF INCOME TAX Vs. GEORGE OAKES LIMITED

JUDGEMENT

(1.) IN these tax case references under section 256(1) of the INcome-tax Act, 1961, at the instance of the Revenue, the following question of law have been referred to this court for its opinion :

(2.) IN so far as the first question is concerned, learned counsel for the Revenue now represents that he has been instructed not to press for an answer on this question and we, therefore, refrain from answering the common question.