COMMISSIONER OF INCOME TAX Vs. COROMANDEL FERTILISERS LIMITED

JUDGEMENT

(1.) AT the instance of the Commissioner, Hyderabad, the following questions of law are referred under s. 256(1) of the I.T. Act 1961 ("the Act") :

(2.) THESE questions arise out of the consolidated order of the Tribunal dated July 30, 1976, in I.T. Appeals Nos. 395 and 68 (Hyd) of 1975-76 and I.T. Appeals Nos. 445 and 446 (Hyd) of 1975-76 and form the subject-matter of R.C. No. 144 of 1977. I.T. Appeal No. 68 (Hyd) of 1975-76 relates to the assessment year 1968-69. I.T. Appeal No. 395 (Hyd) of 1975-76 relates to the assessment year 1969-70. I.T. Appeal N 445 (Hyd) of 1975-76 relates to the assessment year 1969-70 and I.T. Appeal No. 446 (Hyd) of 1975-76 relates to the assessment year 1970-71.

(3.) THESE three questions form the subject-matter of R.C. No. 82 of 1978. Question No. 1 in R.C. No. 82 of 1978 and question No. 1 in R.C. No. 144 of 1977 are identical and question No. 2 in R.C. No. 82 of 1978 is the same as question No. 4 of R.C. No. 144 of 1977.