- (1.) IN our judgment dated March 14, 1989, (CIT v. Jindal Brothers Rice Mills [1989] 179 ITR 470 (P and H)), we recorded that an interesting and important question of law has arisen in this case. Moreover, there is a divergence of opinion among the High Courts as noticed by us in the aforesaid judgment.
(2.) ACCORDINGLY, we allow this application under Section 261 of the Income-tax Act, 1961, and grant the requisite certificate certifying that it is a fit case for appeal to the Supreme Court of India.;