COMMISSIONER OF INCOME TAX Vs. EASTERN INDIA AGENCIES

JUDGEMENT

(1.) BY this reference under Section 256(1) of the Income-tax Act, 1961 (hereinafter referred to as "the Act"), the Income-tax Appellate Tribunal, "B" Bench, Patna, has referred the following question to this court for its opinion :

(2.) THE material facts giving rise to this reference, briefly stated, are as follows :