KEDAR SINGH AND COMPANY Vs. INCOMETAX APPELLATE TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. Binod Poddar, learned counsel appearing for the petitioner and Mr. K.K. Vidyarthi, learned counsel appearing for the Revenue. With the consent of the parties, this case is being finally disposed of at the admission stage.

(2.) IN this application, under Section 256(2) of the Income Tax Act, 1961 (herein after referred to as the said Act), the petitioner has challenged the order dated 17.6.1996 passed by the Income Tax Appellate Tribunal, Patna in R.A. No. 66 (Patna) of 1995 by which the said Tribunal refused to refer to this Court the question of law said to have arisen in its order dated 13.7.1995 passed in ITA 180 (Patna) 1992.

(3.) THE brief facts of the case are as follows: -