H N PARSWANATH Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) ADMITTED. Heard finally by consent and disposed of by this order.

(2.) IN regard to the assessment years 1987-88 and 1988-89, certain investments made by major sons of assessee were included in the income of the assessee, as unexplained investments, under section 69 of the INcome-tax Act, 1961 (for short, "the Act"). That was unsuccessfully challenged by the assessee before the Commissioner of INcome-tax and the Tribunal.

(3.) THE Tribunal rejected the said request for reference on the ground that the decision is rendered on findings of fact recorded and, therefore, the references are not called for. Feeling aggrieved, the petitioner has filed these petitions under section 256(2) of the Act, seeking a direction to the Tribunal, to refer the said questions.