COMMISSIONER OF INCOME TAX Vs. SARDAR MAN SINGH

JUDGEMENT

(1.) THE following question has been referred for our opinion under s. 256(1) of the IT Act, 1961 :

(2.) THE admitted position is that in view of CIT vs. Podar Cement (P) Ltd. and Ors. (1997) 141 CTR (SC) 67 : (1997) 226 ITR 625 (SC), the question of law is required to be answered in the affirmative, in favour of the assessee and against the Revenue. The reference is disposed of accordingly.