COMMISSIONER OF INCOME TAX Vs. UNITED BLEACHERS LIMITED

JUDGEMENT

(1.) PURSUANT to the directions of this Court in TCP Nos. 561 and 562 of 1983 dt. 16th April, 1984 (TC Nos. 295 and 296 of 1985) and TCP No. 311 of 1984 dt. 10th December, 1984 (TC No. 1835 of 1986), the Tribunal has referred the following questions of law under the provisions of s. 256(2) of the IT Act, 1961, for our opinion.

(2.) WHETHER the Tribunal is right in holding that the assessee's business of bleaching, dyeing and pre-shrinking of cotton cloth of various customers does not amount to manufacture or production of an articles or thing specified in item 21 of the Ninth Schedule to the IT Act, 1961, for both the years ?"