COMMISSIONER OF INCOME TAX Vs. DRAUPADI PRIVATE LIMITED

JUDGEMENT

(1.) ON an application being filed under Sub-section (2) of Section 256 of the Income-tax Act, 1961, at the instance of the Revenue, this court has formulated the following question and called upon the Revenue to make the statement of case. The question formulated was ;

(2.) BUT after hearing Mr. Ray, learned standing counsel for the Department and on a scrutiny of the order of the Tribunal, we think it appropriate to reframe the question which arises for consideration as the question formulated is not proper and the question reframed by us is :