OSWAL TRADING COMPANY Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THE order in this case will also govern the disposal of M. C. C. Nos. 106, 107, 108, and 109 of 1986.

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

(3.) 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, the parties shall bear their own costs.