COMMISSIONER OF INCOME TAX Vs. AVINASH PASRICHA

JUDGEMENT

(1.) AT the instance of Revenue following questions have been referred under S. 256(1) of the IT Act, 1961 (in short the 'Act') by the Income tax Appellate Tribunal (in short 'Tribunal') D Bench, New Delhi, for opinion of this Court :

(2.) FACTUAL position in a nutshell is as follows : Assessee is an individual and derives income from his profession as a photographer.

(3.) WE notice that G.R. Karthikeyan's case (supra) as decided by the Madras High Court was in challenge before the apex Court in CIT vs. G.R. Karthikeyan (1993) 112 CTR (SC) 302 : (1993) 201 ITR 866 (SC) : TC 38R.306.