COMMISSIONER OF INCOME TAX Vs. PREM SYNDICATE

JUDGEMENT

(1.) BY this reference under Section 256(1) of the I.T. Act, 1961 (hereinafter referred to as "the Act"), the Income-tax Appellate Tribunal, Indore Bench, has referred the following questions of law to this court for its opinion :

(2.) THE, material facts giving rise to this reference briefly are as follows :

(3.) IN the circumstances of the case, parties shall bear their own costs of this reference.