ADDITIONAL COMMISSIONER OF INCOME TAX Vs. SYNDICATE BANK

JUDGEMENT

(1.) THESE two references are at the instance of the assessee. The question referred by the Tribunal, Bangalore Bench (hereinafter referred to as the Tribunal), in I.T.R.C. No. 162 of 1975 reads :

(2.) THE question referred by the Tribunal in .T.R.C. No. 163 of 1975 reads :

(3.) HOW instalments received by a holder of such U. P. Zamindari Bonds, should be treated for the purpose of income tax, was considered in Addl. CIT vs. Maharashtra Apex Corporation Ltd. (1979) 116 ITR 616 (Kar). The relevant portions in that order read: