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Shambhu Investment P. Ltd. v. Commissioner Of Income Tax
Case Summary
Factual and Procedural Background
This opinion concerns civil appeals heard by a higher court against a decision of a High Court rendered in proceedings under Section 256(2) of the Income-tax Act, 1961. The matter relates to a question framed under this provision, which deals with the reference procedure in income-tax matters. The higher court heard learned counsel for the parties and issued a brief order deciding the appeals. No further factual background or detailed procedural history is provided in the text.
Legal Issues Presented
The opinion addresses a procedural matter and does not frame distinct legal issues.
Arguments of the Parties
The opinion does not contain a detailed account of the parties' legal arguments.
Table of Precedents Cited
No precedents were cited in the provided opinion.
Court's Reasoning and Analysis
The court noted that it had heard learned counsel for the parties. Upon consideration, the court stated that it saw no reason to interfere with the conclusion reached by the High Court on the question framed under Section 256(2) of the Income-tax Act, 1961. The decision reflects a deferential stance to the High Court's determination, indicating that the higher court found no error or ground warranting intervention. No further analytical reasoning or elaboration of legal principles is provided in the text.
Holding and Implications
The court held that it would not disturb the High Court's decision on the question under Section 256(2) of the Income-tax Act, 1961, and accordingly the civil appeals were DISMISSED. The court further directed that there shall be no order as to costs.
The direct consequence of this holding is that the High Court's conclusion on the framed question remains binding on the parties, and the appellants obtain no relief in the appeals. The opinion does not discuss any broader implications or establish any new legal precedent beyond affirming the High Court's conclusion in this particular matter.
1. We have learned counsel for the parties.
2. We see no reason to interfere with the conclusion arrived at by the High Court on the question as framed under Section 256(2) of the Income-tax Act, 1961. The civil appeals are accordingly dismissed. There shall be no order as to costs.
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