COMMISSIONER OF INCOME TAX Vs. J K MARWAH

JUDGEMENT

(1.) BY this petition under S. 256(2) of the INCOME TAX ACT, 1961 (for short "the Act"), the Revenue seeks a direction to the Income -tax Appellate Tribunal ("the Tribunal" for short) to state the case and refer the following questions arising out of ITA No. 7479/Delhi of 1991, in respect of the asst. year 1985 - 86, for our opinion :

(2.) DESPITE service no one has appeared for the respondent assessee. We have accordingly heard Mr. Sanjiv Khanna, learned senior standing counsel for the Revenue.