COMMISSIONER OF INCOME TAX Vs. INDIAN POTASH LIMITED

JUDGEMENT

(1.) MR. Aravindh Pandian undertakes to file vakalat for the respondent-assessee.

(2.) AT the instance of the Department, the Tribunal referred the following question for the opinion of this court under section 18 of the Companies (Profits) Surtax Act, 1964, read with section 256(1) of the Income-tax Act, 1961 :