Supreme Court of India
Income Tax Officer vs Bafna Textiles on 17 November, 1986
Equivalent citations: [1987]164ITR281(SC), AIRONLINE 1986 SC 151
Author: R.S. Pathak
Bench: R.S. Pathak, V. Khalid
JUDGMENT
R.S. Pathak, J
1. In view of the law laid down by this Court in C.A. No. 1666 of 1974 CIT v. Tarsem Kumar , these appeals are dismissed. There is no order as to costs.