COMMISSIONER OF INCOME TAX Vs. LACHHIRAM PURANMAL MOMAN

JUDGEMENT

(1.) THE decision rendered in this case shall also govern disposal of other connected case being M.C.C. No. 231 of 1995, as both these cases were disposed of by the Tribunal (I.T.A.T.) by passing a common impugned order.

(2.) THIS is an application filed by the revenue (Commissioner of Income Tax) under section 256(2) of Income Tax Act consequent upon the dismissal of application made by revenue under section 256(1) ibid by the Tribunal by order dated 1.9.1994, passed in three cases being R.A. Nos.299/Ind./93, 300/Ind./93 & 301/Ind./93 which in turn arise out of three appeals being I.T.A. Nos.516/Ind./91,1153/Ind./89 & 517/Ind./91.

(3.) HEARD Shri R.L. Jain, learned counsel for the applicant.