LAWS(PAT)-1944-2-4

FAZAL DHALA Vs. COMMISSIONER OF INCOME TAX

Decided On February 03, 1944
FAZAL DHALA Appellant
V/S
COMMISSIONER OF INCOME-TAX, BIHAR AND ORISSA. Respondents

JUDGEMENT

(1.) -

(2.) THE Appellate Tribunal under Section 66(1) of the Indian Income-tax Act has referred the following question for our opinion :-