REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME-TAX Appellant

V/S

M.P. BAZAZ Respondents

Referred Judgements :-

SMITH V. ANDERSON [REFERRED TO]
VANGUARD FIRE AND GENERAL INSURANCE CO LIMITED MADRAS VS. FRASER AND ROSS [REFERRED TO]
ARDESHIR H BHIWANDIWALA VS. STATE OF BOMBAY NOW MAHARASHTRA [REFERRED TO]
SULTAN BROTHERS PRIVATE LIMITED BOMBAY VS. COMMISSIONER OF INCOME TAX BOMBAY CITY II BOMBAY [REFERRED TO]
COMMISSIONER OF INCOME TAX PUNJAB VS. LAHORE ELECTRIC SUPPLY COMPANY LIMITED [REFERRED TO]
KARNANI PROPERTIES LIMITED VS. COMMISSIONER OF INCOME TAX WEST BENGAL [REFERRED TO]
S G MERCANTILE CORPN PRIVATE LIMITED VS. G I T CALCUTTA [REFERRED TO]
NARASINGHA KAR AND COMPANY VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Cuttack Bench (in short, the "Tribunal"), has stated a case and referred the following question for the opinion of this court under Section 256(1) of the Income-tax Act, 1961 (in short, "the Act").

(2.) FROM the statement of case drawn up by the Tribunal, we find the fact situation to be as follows :

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COMMISSIONER OF INCOME TAX Vs. BAZAZ M P

Referred Judgements :-

JUDGEMENT

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