COMMISSIONER OF INCOME TAX Vs. G. SAGAR SURI

JUDGEMENT

(1.) Heard. The questions which are sought to be raised in this petition arise as a consequence of the decision in I.T.R. Nos. 241 an 242 of 1983 which are still pending in this court. In view thereof, we direct the Tribunal to state the case and refer the following two questions of law to this court :