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Keshrichand Jaisukhlal Vs Commissioner of Income Tax

Gauhati High Court Income-tax Reference No''s. 14 and 15 of 1997

D. Biswas, J.@mdashBy this judgment and order, both the references made u/s 256(2) of the Income Tax Act, 1961, hereinafter referred to as (the "Act"), are being disposed of. 2. The identical questions to be answered a…

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