IBCON PRIVATE LIMITED Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) THESE two references were made by the Income-tax Appellate Tribunal, Bangalore Bench (hereinafter referred to as "the Tribunal"), at the instance of the assessee. The questions of law referred therein are practically identical.

(2.) THE question of law referred in I. T. R. C. No. 128 of 1975 reads :

(3.) THE assessee failed in its successive appeals to the AAC of Income-tax and the Tribunal.