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    Commissioner Of Income Tax, Gujarat v. Elecon Engineering Company Limited

    (1) IT is conceded by learned counsel for the appellant that the question raised in these appeals is concluded by the decision of this court in Scientific Engineering House (P.) Ltd. v COMMISSIONER OF INCOME TAX [1986] 157 ITR 86. Accordingly the appeals are dismissed but there is no order as to costs.

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    Commissioner Of Income Tax, Gujarat v. Elecon Engineering Company Limited
    (Aug 29, 1986)