COMMISSIONER OF INCOME TAX Vs. SACHDEV DAL MILLS

JUDGEMENT

(1.) THE applicant (CIT, Bhopal) has filed this application under S. 256(2) of the IT Act, 1961 ('the Act') seeking direction to the Tribunal to state the case and refer the undernoted question of law, after rejection of the application registered as RA No. 79 (Indore) of 1991 for the asst. yr. 1984-85 on 9th March, 1991 arising out of the order dt. 21st Feb., 1991 passed in IT Appeal No. 627 (Indore) of 1986 for our opinion:

(2.) THE aforesaid question was referred on the following grounds :

(3.) WE have heard Shri. D.D. Vyas, the learned counsel for the applicant and Shri Nazir Singh, the learned counsel for the non-applicant.