COMMISSIONER OF INCOME TAX Vs. HARI KRISHAN GUPTA

JUDGEMENT

(1.) OUR judgment will govern all the three IT references.

(2.) FOR the asst. yr. 1968-69, following questions have been referred for opinion of this Court by the Income-tax Appellate Tribunal, Delhi Bench A, (in short 'Tribunal') under S. 256(1) of the IT Act, 1961 (in short 'the Act'):

(3.) IN view of the decision in Avtar Krishan Gupta's case (supra), it has to be held that other questions were not adjudicated by the Tribunal and they do not arise out of the order of the Tribunal. It is, therefore, not necessary to deal with them.