- (1.) AT the outset, learned counsel for the assessee brought to our notice that the identical issue has been considered by this Court in the case of this very assessee in asst. yrs. 1975-76 and 1976-77 and application under S. 256(2) was rejected. Following our view in the case of this very assessee reported in CIT vs. Zenith Commercial Agencies (P) Ltd. (1999) 157 CTR (Raj) 567 no case is made out for notice. Consequently application under S. 256(2) is rejected.;