APPROPRIATE AUTHORITY Vs. J S A RAGHAVA REDDY

JUDGEMENT

(1.) THIS appeal is preferred by the respondents in Writ Petition No. 13984 of 1992 (see above) against the order dated August 5, 1992, passed by the learned single judge.

(2.) THE learned single judge has followed a decision of the High Court of Madras in K. V. Kishore v. Appropriate Authority .

(3.) RULE 48K of the Income-tax RULEs defines the expression "value" thus :