COMMISSIONER OF INCOME TAX Vs. GNANAMBIGAI MILLS

JUDGEMENT

(1.) THESE tax cases (references) are at the instance of the Revenue.

(2.) THE common question of law, as below is submitted by the Tribunal under Section 256(2) of the Income-tax Act, 1961 (for short "the Act"), for this court's opinion ;

(3.) ARGUMENTS of Mr. S. V. Subramanian, learned senior counsel representing Mr. C. V. Rajan, learned junior standing counsel, appearing for the Revenue, and Mr. R. Venkataraman, learned counsel appearing for the assessee were heard.