COMMISSIONER OF INCOME TAX Vs. JAIPUR OIL COMPANY

JUDGEMENT

(1.) WE have heard learned counsel for the Department.

(2.) THIS application is in respect of assessment year 1975-76 and has arisen out of the Income-tax Appeals Nos. 526/JP of 1987 and 527/JP of 1987 dated January 13, 1988. The Tribunal rejected the petitioner's application under Section 256(1) of the Income-tax Act, 1961, vide its order dated August 26, 1988.

(3.) THE application is, therefore, dismissed.