EMERALD AND COMPANY LIMITED Vs. COMMISSIONER OF INCOME TAX BOMBAY

JUDGEMENT

(1.) JUDGMENT The judgment of the court was delivered by

(2.) MESSRS. Emerald & Co. Ltd., Bombay (hereinafter referred to as the assessee company) have filed this appeal with special leave of this court against the judgment of the High court of Judicature at Bombay dated 27/09/1955, i" Income-tax Reference No. 23 of 1955- I" that reference, the following question was considered by the High court:

(3.) THE tribunal, however, came to the conclusion on application by the assessee company, that the question of law stated above arose from the facts of the Case, and referred it accordingly.