COMMISSIONER OF INCOME TAX Vs. BANKIPUR CLUB LIMITED

JUDGEMENT

(1.) THESE five tax cases arise out of a reference made under Section 256(1) of the I.T. Act, 1961 ( " the Act" for brief), at the instance of the Commissioner of Income-tax, Bihar, Patna.

(2.) THE following two questions of law have been referred to this court:

(3.) BEING aggrieved by the aforesaid decision of the Appellate Tribunal, the Commissioner moved the Appellate Tribunal under Section 256(1) of the Act for making a reference to this court. Accordingly, the present references have been made and the two questions which have already been quoted above have been referred.