COMMISSIONER OF INCOME TAX Vs. DEXAN PHARMACEUTICALS PRIVATE LIMITED AND INSTRUMENT TECHNIQUES PRIVATE LIMITED

JUDGEMENT

(1.) The common question of law propounded to us in these three references is in general terms and is as follows :

(2.) In R. C. No. 60 of 1987, an additional, albeit a consequential, question referred is :

(3.) We may make it clear at this stage itself that if we are to answer in the affirmative the common question referred to us then the second question formulated in R. C. No 60 of 1987 will really not survive and need not be answered.