COMMISSIONER OF INCOME TAX Vs. CHEMIFINE

JUDGEMENT

(1.) THE decision rendered in this appeal shall also govern disposal of other connected appeal being ITA No. 35 of 2000 as both the appeals involve a common question of law. 2000, passed in ITA Nos. 215 and 216/Ind/1998. The appeal was admitted for final hearing on the following substantial question of law :

(2.)

(3.) HEARD Shri R.L. Jain, learned senior counsel with Miss Vibha Mandlik, learned counsel for the appellant, and Shri G.M. Chaphekar, learned senior counsel with Shri D.S. Kale, learned counsel for the respondent.