COMMISSIONER OF INCOME TAX Vs. INDORE TYRE HOUSE

JUDGEMENT

(1.) BY this reference under Section 236(1) of the I.T. Act, 1961 (hereinafter referred to as "the Act"), the I.T. Appellate Tribunal, Indore Bench, has referred the following question of law to this court for its opinion:

(2.) THE material facts giving rise to this reference, as set out in the statement of the case, briefly are as follows: