IQBAL AND COMPANY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE order in this case will also govern the disposal of Misc. Civil Cases Nos. 141, 142, 143 and 144 all of 1987.

(2.) THESE are applications under Section 256(2) of the Income-tax Act, 1961 (hereinafter referred to as "the Act").

(3.) THE applications are, therefore, allowed. THE Tribunal is directed to state the case and to refer the aforesaid questions of law to this court for its opinion. In the circumstances of the case, parties shall bear their own costs of these applications.