COMMISSIONER OF INCOME TAX Vs. MAHALAKSHMI P

JUDGEMENT

(1.) THE reference in ITRC No. 101 of 1978 under Section 256(1) of the I.T. Act, 1961 (to be referred to as " the Act "), arises out of the appellate order dated March 31, 1977 of the Income-tax Appellate Tribunal, Bangalore Bench, Bangalore, in I.T. Appeal No. 82 (Bang)/ 76-77.

(2.) THE other eight connected references arise out of corresponding appeals disposed of by the Tribunal following its order in I.T. Appeal No. 82 (Bang)/76-77.

(3.) THE assessments relate to the assessment year 1973-74. THE assessees were co-owners of property No. 7/3, Sankey Road, Bangalore. Portions of this property abutting the main road were acquired by the Corporation of the City of Bangalore for the construction of an under-bridge on, and widening of, the Sankey Road.