COMMISSIONER OF INCOME TAX Vs. AMALGAMATIONS LIMITED

JUDGEMENT

(1.) AT the instance of the Revenue, the Appellate Tribunal has stated a case and referred the following questions of law under section 256(1) of the Income-tax Act, 1961, for the opinion of this court for the assessment year 1979-80 :

(2.) "Whether the Tribunal was right in holding that only the net dividend income after deduction of tax deducted at source from abroad, should be brought to tax and not the gross dividend ?"