REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME-TAX Appellant

V/S

SATPAL VIJAY KUMAR Respondents

Referred Judgements :-

NEW YORK V. UNITED STATES [REFERRED TO]
ITO V. S.K. HABIBULLAH,AIR 1962 SC 918 [REFERRED TO]
KANUMARLAPUDI LAKSHMINARAYANA CHETTY V. ITO FIRST ADDL. [REFERRED TO]
CHAMAN SINGH VS. JAIKAUR [REFERRED TO]
SANGHI MOTORS VS. UNION OF INDIA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. CHANDULAL VENICHAND [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. JAGANNATH STEEL CORPORATION [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. POLAR FAN INDUSTRIES LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. TEA CO [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. EDCONS INDIA PVT LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. UTTAMCHAND SAHIJRAM [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. VINAR SYSTEMS PVT LTD [REFERRED TO]
KUNDAN LAL VS. INCOME TAX OFFICER [REFERRED TO]
JAMSHEDPUR MOTOR ACCESSORIES STORES VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) THE aforesaid miscellaneous civil cases, presented by the Commissioner of Income-tax, Bhopal, under Section 256(2) of the Income-tax Act, 1961 (for short "the Act"), contain the common question, as extracted below, and categorised by the applicant as one of law, for a direction to the Tribunal to state the cases and refer the same for our opinion :

(2.) MISCELLANEOUS Civil Case No. 683 of 1992 was got listed for today. The other miscellaneous civil cases were listed for today. On request of counsel for the applicant this miscellaneous civil case, entailing an identical question, is also taken up for consideration along with the other miscellaneous civil cases.

(3.) WE have heard Shri D.D. Vyas, learned counsel for the applicant/Revenue, and counsel for the non-applicant/assessee in some of these cases.

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COMMISSIONER OF INCOME TAX Vs. SATPAL VIJAY KUMAR

Referred Judgements :-

JUDGEMENT

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