COMMISSIONER OF INCOME TAX Vs. DUPHAR INTERFRAN LIMITED

JUDGEMENT

(1.) IN this Departmental reference relating to the assessee's asst. yrs. 1971 72 and 1972 73, the Tribunal has referred to this Court the following questions of law for opinion under S. 256(1) of the IT Act, 1961 :

(2.) ASST . year 1972 73 :

(3.) AS regards question No. 1, relating to the asst. year 1971 72, the facts are stated in paragraph 5 of the statement of the case which are reproduced hereunder :