LAWS(RAJ)-2002-1-72

COMMISSIONER OF INCOME TAX Vs. HEERALAL CHAGANLAL

Decided On January 08, 2002
COMMISSIONER OF INCOME-TAX Appellant
V/S
HEERALAL CHAGANLAL Respondents

JUDGEMENT

(1.) ON an application under Section 256(1) of the Income-tax Act, 1961, the Tribunal has referred the following questions for the opinion of this court :