ARYA CONFECTIONERY WORKS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THIS is an application by the assessee under Section 256(2) of the I.T. Act for a direction to the Income-tax Appellate Tribunal, Indore, to state the case and refer to this court for opinion the following questions said to be questions of law :

(2.) ALTHOUGH the applicant has formulated as many as six questions, it was stated by learned counsel for the assessee that only two questions are contemplated by the assessee. These are :

(3.) AN application under Section 256(1) of the I.T. Act was filed before the Tribunal but the same was rejected on the ground that the finding was one of fact and no question of law arose from the order of the Tribunal.