COMMISSIONER OF INCOME TAX Vs. BHAGWANTI KOHLI

JUDGEMENT

(1.) HEARD . At the instance of Revenue, Income-tax Appellate Tribunal Delhi Bench-A (in short 'Tribunal') has referred the following question, under S. 256(1) of the IT Act, 1961 (in short 'the Act'), for opinion of this Court :

(2.) WE have heard learned counsel for Revenue. There is no appearance on behalf of assessee in spite of service of notice. Learned counsel for Revenue brought to our notice the following observation of the Tribunal which, we find, is of great relevance for adjudicating the dispute before us :