COMMISSIONER OF INCOME TAX Vs. PRAVEENA FILM CIRCUIT

JUDGEMENT

(1.) IN this tax case petition, the Department requested this court to direct the Tribunal to refer the following questions of law, said to arise out of the Tribunal for the opinion of this court, under section 256(2) of the INcome-tax Act, 1961 :

(2.) IN so far as question No. 1 is concerned, it relates to the consideration received for the sale of feature film and in so far as question No. 2 is concerned, it relates to a letter written by one Panchu Arunachalam of Gayathri Combines to one Shanmugham. IN so far as question No. 3 is concerned, it relates to the factum of receipt of Rs. 15 lakhs towards sale price. All these questions are based upon the findings given on an appraisal of facts arising in this case. Therefore, no question of law arises out of the order of the Tribunal as framed and suggested by the Department. Accordingly, the tax case petition is dismissed.