REGENT COMPUTRONICS PVT. LTD.

UDAYA LTD., MADRAS Appellant

V/S

COMMISSIONER OF INCOME-TAX, MADRAS Respondents

Referred Judgements :-

COMMR. OF INCOME-TAX V. GOVINDALAL [REFERRED TO]
ANGLO FRENCH TEXTILE COMPANY LIMITED VS. COMMR OF INCOME TAX MADRAS [REFERRED TO]
Manepragada Ramachandra Rao VS. Revenue Divisional Officer Kowur West Godavari District [REFERRED TO]
O M AHAMED SAHIB VS. COMMISSIONER OF INCOME-TAX [REFERRED TO]
ALL INDIA GROUNDNUT SYNDICATE LTD VS. COMMISSIONER OF INCOME TAX BOMBAY CITY [REFERRED TO]
KHUSHALCHAND DAGA V. COMMR. OF INCOME-TAX [REFERRED TO]

JUDGEMENT

(1.) UNDER Section 66(1) of the Indian Income-tax Act, the Incomers Appellate Tribunal of Bombay has referred the following question for the decision of this Court:

(2.) THE provisions of the Act that are here relevant are to be found in Section 24 as it stood before it was amended in 1953 and 1955. That section so far as is now material, runs as follows :

(3.) LATER he- added:

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UDAYA LIMITED Vs. COMMISSIONER OF INCOME TAX

Referred Judgements :-

JUDGEMENT

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