COMMISSIONER OF INCOME TAX Vs. SYNTHETICS LIMITED

JUDGEMENT

(1.) AT the instance of the Department (CIT, Bhopal), the Tribunal has stated the case and referred the under noted question, labelled as of law, on application presented under Section 256(1) of the Income-tax Act, 1961 (for short, "the Act"), and registered as RA. No. 57/ Ind of 1994 for the assessment year 1989-90 arising out of the order dated November 11, 1993, passed by the Tribunal in ITA No. 581/Ind of 1991 :

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

(3.) IT is brought to our notice that a similar question was considered by this court in ITR No. 8 of 1995 (CIT v. Adoon Electronics P. Ltd. [1998] 232 ITR 528) and was answered against the Department by order dated July 12, 1996.