Citation : 2001 Latest Caselaw 897 Del
Judgement Date : 16 July, 2001
JUDGMENT
Arijit Pasayat, C.J.
Heard.
2. Following question has been referred by the Tribunal, Delhi Bench 'D' pursuant to directions given by this court in ITC No. 143 of 1980 on 14-4-1982 under section 256(2) of the Income Tax Act, 1961 (hereinafter referred to as the Act) :
2. Following question has been referred by the Tribunal, Delhi Bench 'D' pursuant to directions given by this court in ITC No. 143 of 1980 on 14-4-1982 under section 256(2) of the Income Tax Act, 1961 (hereinafter referred to as the Act) :
"Whether, on the facts and in the circumstances of the case, the Tribunal was right in continuing registration of the firm when the order granting registration for the year 1971-72 was still under challenge in other proceedings ?"
3. Following the views expressed by this court in IT Reference No. 115 of 1981
OPEN
3. Following the views expressed by this court in IT Reference No. 115 of 1981
OPEN
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