COMMISSIONER OF INCOME TAX Vs. MOHAN MEAKIN BREWERIES LIMITED

JUDGEMENT

(1.) THESE are five applications under S. 256(2) of the IT Act, 1961 (hereinafter called "the Act"), by the CIT praying that we direct the Tribunal (Delhi Bench) to draw up a statement of the case and refer it for our opinion on the following questions raised in each of the five applications, in respect of the asst. yrs. 1976 -77, 1977 -78 and 1978 -79 : " Income -tax Case No. 214 of 1986 :

(2.) INCOME -tax Case No. 215 of 1986 :

(3.) INCOME -tax Case No. 1 of 1987 :