LIQUIDATORS OF PURSA LIMITED Vs. GOMMR OF INCOM TAX BIHAR

JUDGEMENT

(1.) The is an appeal by special leave from the judgment of the Patna High Court delivered on a Reference made by the Income-tax Appellate Tribunal under S. 68(1), Income Tax Act.

(2.) The Tribunal referred the following two questions for the opinion of the High Court :

(3.) The assessee applied to the High Court for leave to appeal to this Court against the High Court decision on the first question. The High Court having declined to grant the necessary certificate the assessee applied for and obtained the special leave of this Court to prefer the present appeal. The department has not preferred any appeal against the High Court decision on the second question and nothing further need be said about the question.