LAWS(BOM)-2007-4-287

COMMISSIONER OF INCOME TAX Vs. AUTO BHARATI

Decided On April 17, 2007
COMMISSIONER OF INCOME TAX Appellant
V/S
Auto Bharati Respondents

JUDGEMENT

(1.) HEARD the learned counsel for the respective parties. admitted the application on the following questions of law :

(2.)

(3.) THE assessment year relevant herein is 1986 -87.