- (1.) The Income-tax Appellate Tribunal, New Delhi, has referred the following question of law under Section 256(1) of the Income-tax Act, 1961, hereinafter referred to as "the Act", for the opinion of this Court : "Whether, on the facts and in the circumstances of the case, the Tribunal was right in holding that the assessee-firm was entitled to continuation of registration under Section 184(7) of the Income-tax Act, 1961 ?"
(2.) The present reference relates to the assessment year 1982-83.
(3.) Briefly stated the facts giving rise to the present reference are as follows :;