COMMISSIONER OF INCOME TAX Vs. GEORGE THOMAS K

JUDGEMENT

(1.) THIS is a petition filed by the Revenue under Section 256(2) of the Income-tax Act, 1961, to direct the Income-tax Appellate Tribunal to refer the following two questions of law, formulated in paragraph 7 of the original petition for the decision of this court:

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal is right in law and fact in holding that the money is not liable to be included in the assessee's hands?"

(3.) WE find that substantially similar questions, though worded differently, have been directed to be referred to this court by another Bench in Original Petition No. 7831 of 1985 for a different assessment year. The Tribunal may consider the decision in Original Petition No. 7831 of 1985 also and expedite the matter.