COMMISSIONER OF INCOME TAX WEST BENGAL II Vs. BIRLA GWALIOR PRIVATE LIMITED

JUDGEMENT

(1.) These are connected appeals by certificates. They relate to respondent's assessment for the assessment years 1954-55, 1955-56 and 1956-57. The previous financial years are the relevant accounting years.

(2.) In all these appeals, as directed by the High Court of Calcutta under Section 66 (2) of the Indian Income Tax Act, 1922, certain questions were submitted by the Tribunal. In the first case i.e. Civil Appeal No. 242 of 1970 only one question was submitted and in the other two cases i.e. Civil Appeals Nos. 243 and 244 of 1970, two questions were submitted. The question submitted in the first case is as follows:

(3.) Similar questions were called for the remaining two assessment years as well. But, in addition, one more question, namely: