LAWS(MPH)-1983-2-13

RAJA VIKRAMADITYASINGH Vs. COMMISSIONER OF INCOME TAX

Decided On February 14, 1983
RAJA VIKRAMADITYASINGH Appellant
V/S
COMMISSIONER OF INCOME-TAX Respondents

JUDGEMENT

(1.) THIS is an application under Section 256(2) of the I.T. Act, 1961, (hereinafter referred to as "the Act").

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