KAMALKISHORE AND COMPANY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE order in this case will also govern the disposal of Miscellaneous Civil Cases Nos. 137 and 139, both 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 question of law to this court for its opinion. In the circumstances of the case, parties shall bear their own costs of these applications.