ASGAR JAN Vs. COMMISSIONER OF INCOME-TAX

JUDGEMENT

(1.) THIS reference is sent by the Income Tax Appellate Tribunal to give our opinion on questions of law framed in paragraph 7 of its order.

(2.) AT the time of arguments, learned Counsel appearing for the parties submits that on the facts of this case, this Court is required to answer only the following questions of law:

(3.) WE find, concurrently the authorities have held that the stamp duty has been paid by M/s. Prestige group and in their return of Income Tax the same is reflected. If it is so, on facts we cannot interfere with the findings of authorities below with regard to stamp duty. Therefore, question No. 2 has to be answered against the assessee.