COMMISSIONER OF INCOME TAX Vs. RANE MADRAS LIMITED

JUDGEMENT

(1.) AT the instance of the Department, the Tribunal referred the following three questions under s. 256(1) of the IT Act, 1961, for our opinion :

(2.) SO far as question No. 1 is concerned, at the time of hearing learned standing counsel for the Department represented that he is not pressing this question. Accordingly, this question is not answered and is returned unanswered.