DEVIDAYAL ROLLING MILLS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an application by the assessee under section 256(2) of the IT Act, 1961. The assessee has sought to raise the following questions as questions of law :

(2.) THE proceedings relate to the asst. year 1978 79. The Tribunal had rejected the reference application observing that the questions pertained to a finding of fact on the basis of cogent material.

(3.) THE Tribunal is, accordingly, directed to refer the following question as a question of law :