KRISHAN BANS BAHADUR Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) IN this reference under s. 256(1) of the IT Act, 1961, the following questions of law have been referred for our opinion :

(2.) QUESTION No. 1 is not pressed by learned counsel for the assessee and, therefore, we return it unanswered.

(3.) QUESTION Nos. 2 and 3 arise from the fact that the assessee had incurred certain expenses for his medical treatment and the expenses were reimbursed to him in cash by his employer. According to the Revenue, this represented a benefit derived by the assessee and was his income within the meaning of s. 2(24)(iv) of the IT Act, 1961 ('the Act').