COMMISSIONER OF INCOME TAX Vs. RAJASTHAN UDYOG

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal, Jaipur Bench, Jaipur, at the instance of the Revenue, under Section 256(1) of the Income-tax Act, 1961, has referred the following questions of law for the opinion of this court :

(2.) THE identical question came up for consideration before us in CIT v. Vishnu Oil and Dal Mills [1996] 218 ITR 71 (Raj) (D. B. Income-tax Reference No. 1 of 1991--decided on November 13, 1995), in which we have answered the first question as follows (at page 74) :