COMMISSIONER OF INCOME TAX Vs. BHARAT RICE MILLS

JUDGEMENT

(1.) THIS is a petition under S. 256(2) of the Income -tax Act, 1961 (for short, "the Act"), for directing the Income -tax Appellate Tribunal, Chandigarh Bench, Chandigarh (hereinafter referred to as "the Tribunal"), to refer the following questions of law for the opinion of the High Court :

(2.) A perusal of the record shows that the return filed by the assessee (respondent) for the accounting period from 1st Sept., 1987, to 31st March, 1989, was not accepted by the assessing authority on the following grounds :

(3.) WE have heard Shri R.P. Sawhney and perused the record.