REGENT COMPUTRONICS PVT. LTD.

COMMISSIONER OF INCOME-TAX Appellant

V/S

FORT GLOSTER INDUSTRIES LTD. Respondents

Referred Judgements :-

TRAVANCORE TITANIUM PRODUCT LIMITED KOCHUVELI VS. COMMISSIONER OF INCOME TAX KERALA [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. LOTHIAN JUTE MILLS CO LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX CENTRAL VS. STANDARD VACUUM REFINING CO OF INDIA LTD [REFERRED TO]
HABIB HUSSEIN VS. COMMISSIONER OF INCOME TAX [REFERRED TO]

JUDGEMENT

(1.) In this reference under Section 66(1) of the Indian Income-tax Act, 1922, the first question referred to this court is as follows:

(2.) This question has to be answered in the negative in view of the Supreme Court judgment in Travancore Titanium Products Ltd. v. Commissioner of Income-tax, .

(3.) The next question runs thus :

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COMMISSIONER OF INCOME TAX Vs. FORT GLOSTER INDUSTRIES LTD

Referred Judgements :-

JUDGEMENT

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