COMMISSIONER OF INCOME TAX Vs. MOOLCHAND NARAINDAS

JUDGEMENT

(1.) THESE petitions under section 256(2) of the Income-tax Act, 1961, by the Commissioner of Income-tax (Central), Madras, are for a direction to the Income-tax Appellate Tribunal, Bangalore Bench, to state a case and refer the following question of law said to arise out of the order of the Tribunal made in R. As. Nos. 180 to 183/Bang/1974-75 dated 4th October, 1974 :

(2.) WHETHER, on the facts and in the circumstances of the case, the Appellate Tribunal was right in holding that section 154 was not applicable to this case ?"