COMMISSIONER OF INCOME TAX Vs. JAIPUR PHARMACEUTICAL WORKS

JUDGEMENT

(1.) THESE three references have been made by the Income-tax Appellate Tribunal in respect of the assessment years 1976-77, 1978-79, 1979-80 and the following questions of law arising out of the order of the Tribunal have been referred under Section 256(1) of the Income-tax Act, 1961 :

(2.) NO order as to costs.