LAWS(APH)-1998-9-86

COMMISSIONER OF INCOME TAX Vs. BHOORATNAM AND CO

Decided On September 21, 1998
COMMISSIONER OF INCOME-TAX Appellant
V/S
BHOORATNAM AND CO. Respondents

JUDGEMENT

(1.) THIS petition is filed by the Revenue under Section 256(2) of the Income-tax Act, 1961 (for short "the Act").

(2.) THE facts in brief are as follows :