COMMISSIONER OF INCOME TAX Vs. RAJIV UDYOG

JUDGEMENT

(1.) THE applicant (Commissioner of Income-tax, Bhopal) has filed this application under Section 256(2) of the Income-tax Act, 1961 (for short "the Act"), seeking a direction to the Tribunal to state a case and refer the proposed question as extracted below on rejection of the application registered as R. A. No. 241/Ind of 1992 for the assessment year 1983-84 on February 8, 1993, arising out of the order passed by the Tribunal on July 27, 1992, in I. T. A. No. 681/Ind of 1989 for our consideration and opinion ;

(2.) THE facts lie in a narrow compass.

(3.) WE have perused the order of the Tribunal passed on July 27, 1992, in I. T. A, No. 681/Ind of 1989. The Tribunal took the view as under :