REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME-TAX Appellant

V/S

COMMISSIONER OF INCOME-TAX Respondents

Referred Judgements :-

ATMA RAM BINDRA BAN V. CIT [REFERRED TO]
COMMISSIONER OF INCOME TAX ANDHRA PRADESH VS. K ADIUARAYANA MURTY [REFERRED TO]
JOHRI LAL H U F AGRA VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
COMMISSIONER OF INCOME TAX BOMBAY VS. ONKARMAL MEGHRAJ H U F [REFERRED TO]
MRIGANKA MOHAN SUR VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
NIRMALA BIRLA VS. WEALTH TAX OFFICER M WARD DIST V I CALCUTTA [REFERRED TO]
COMMISSIONER OF INCOME-TAX VS. ESS ESS KAY ENGINEERING CO PVT LTD [REFERRED TO]

JUDGEMENT

(1.) THESE are consolidated references under Section 256(1) of the Income-tax Act, 1961. Some questions have been referred to us at the instance of the Revenue and others at the instance of the assessee. The following questions have been referred at the instance of the Revenue :

(2.) THE questions referred to us at the instance of the assessee are the following:

(3.) THE matter was then taken in appeal by the Revenue to the Tribunal. THE Tribunal posed the following questions :

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COMMISSIONER OF INCOME TAX Vs. SURENDRA KUMAR BHADANI

Referred Judgements :-

JUDGEMENT

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