COMMISSIONER OF INCOME TAX Vs. P JAISWAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) AT the instance of the Revenue, the following question has been referred for the opinion of this Court under S. 256(1) of the IT Act, 1961 (in short "the Act"), for the two assessment years, i.e., 1975 76 and 1976 77, by the Tribunal, Delhi Bench "F", New Delhi (in short "the Tribunal") :

(3.) WE have heard learned counsel for the Revenue and learned counsel for the assessee.