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A.R. Tiwari, J.@mdashAt the instance of the applicant (Commissioner of Income Tax, Bhopal), the Tribunal has stated the case and referred the under noted questions, labelling them as of law, on application registered as…
1. Heard Sri V.M. Sheelavant for Sri Ravi B. Naik, learned Counsel for the revision petitioner and Sri R.U. Goulay, learned Counsel for the respondent. 2. The application under Order 21, Rule 32 was made for execution …
Bhachawat, J.@mdashThis is a reference u/s 26(1) of the G.T. Act, 1958 (for short, hereinafter referred to as "the Art"), at the instance of the Department by the Income Tax Appellate Tribunal, Indore Bench, Indore, ref…
Sohani, J.@mdashBy this reference u/s 256(1) of the I.T. Act, 1961 (hereinafter referred to as " the Act"), the Income Tax Appellate Tribunal, Indore Bench, has referred the following questions of law to this court for …
Dismissed