COMMISSIONER OF INCOME TAX Vs. SIVARAMAKRISHNAN S

JUDGEMENT

(1.) AT the instance of the Revenue, the Income-tax Appellate Tribunal (in short, "the Tribunal") has referred the following three questions of law for the decision of this court :

(2.) WHETHER, on the facts and in the circumstances of the case, the Tribunal is right in law in directing the authority to apply the decision of the Bombay High Court in the case of Manubhai A. Sheth [1981] 128 ITR 87 ?

(3.) A copy of this judgment under the seal of this court and the signature of the Registrar will be forwarded to the Income-tax Appellate Tribunal, Cochin Bench.