COMMISSIONER OF INCOME TAX Vs. RATHI STEEL TRADERS

JUDGEMENT

(1.) THE Income-tax Appellate Tribunal has referred the following two questions of law arising out of its order dated January 16, 1991, in respect of the assessment year 1987-88 under Section 256(1) of the Income-tax Act, 1961 :

(2.) WHETHER the amended provisions of Section 43B introduced with effect from April 1, 1988, are retrospective and are applicable to the assessment year under consideration, i.e., the assessment year 1987-88 ? "