REGENT COMPUTRONICS PVT. LTD.

Alok Goenka Appellant

V/S

COMMISSIONER OF INCOME TAX Respondents

Referred Judgements :-

PREMIER BREWERIES LTD. VS. CIT [REFERRED TO]
KESHAV MILLS CO LIMITED PETLAD VS. COMMISSIONER OF INCOME TAX BOMBAY NORTH AHMEDABAD [REFERRED TO]
KESORAM INDUSTRIES AND COTTON MILLS LIMITED VS. COMMISSIONER OF WEALTH TAX CENTRAL CALCUTTA [REFERRED TO]
KARIMTHARUVI TEA ESTATE LIMITED VS. STATE OF KERALA [REFERRED TO]
RAMESHWAR PRASAD BAGLA VS. COMMISSIONER OF INCOME TAX LUCKNOW [REFERRED TO]
BADRI PRASAD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) The Income Tax Appellate Tribunal, Patna Bench, Patna has made the instant Reference under Section 256 (1) of the Income Tax Act, 1961 on the following substantial question of law:-

(2.) The nature and scope of reference made to the High Court under Section 256 of the Income Tax Act, 1961 (Section 66) is now well settled.

(3.) In Keshav Mills Co. Ltd. v. CIT, (1965) 2 SCR 908 (7 Judge bench), the Court held as under:

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ALOK GOENKA Vs. COMMISSIONER OF INCOME TAX

Referred Judgements :-

JUDGEMENT

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