LAWS(MAD)-1998-8-87

COMMISSIONER OF INCOME TAX Vs. CARBORANDUM UNIVERSAL LIMITED

Decided On August 31, 1998
COMMISSIONER OF INCOME-TAX Appellant
V/S
COMMISSIONER OF INCOME-TAX Respondents

JUDGEMENT

(1.) THREE questions have been referred to us, one at the instance of the Revenue and two at the instance of the assessee. The assessment year in question is 1978-79. The question referred to us at the instance of the Revenue is as under :

(2.) THE questions referred to us at the instance of the assessee are as under :