REGENT COMPUTRONICS PVT. LTD.

RAMCHANDRA GOPALJI SUGANDHI Appellant

V/S

COMMISSIONER OF INCOME-TAX Respondents

Referred Judgements :-

ATRABANESSA BIBI V. SAFATULLAH MIA [REFERRED TO]
INDOJI JETHAJI V. KOTHAPALLI [REFERRED TO]
PROVIDENT INVESTMENT CO. V. I.T. COMMISSIONER [REFERRED TO]
PERUMAL AMMAL V. PERUMAL NAICKER [REFERRED TO]
GIRJA BAI V. SADASHIV DHUNDIRAJ [REFERRED TO]
V N SARIN VS. AJIT KUMAR POPLAI [REFERRED TO]
AMMATHAYEE ALIAS PERUMALAKKAL VS. KUMARESAN ALIAS BALAKRISHNAN [REFERRED TO]
COMMISSIONER OF INCOME TAX WEST BENGAL CALCUTTA VS. JUGGILAL KAMALAPAT [REFERRED TO]
V N SARIN VS. AJIT KUMAR POPLAI [REFERRED TO]

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Indore Bench, Indore, at the instance of the assessee in Miscellaneous Civil Case No. 171 of 1985, concerning Reference Applications Nos. 130 and 129/(Ind) of 1984, referred the undernoted questions of law :

(2.) IN Miscellaneous Civil Case No. 225 of 1985, concerning Reference Application No. 128/(INd) of 1984, the Appellate Tribunal referred the undernoted question of law :

(3.) SECTION 171(1) to (4) of the Act provides as under :

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RAMCHANDRA GOPALJI SUGANDHI Vs. COMMISSIONER OF INCOME TAX

Referred Judgements :-

JUDGEMENT

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