COMMISSIONER OF INCOME TAX Vs. G SATHEESH NAIR

JUDGEMENT

(1.) THIS is an appeal filed by the CIT, Thiruvananthapuram, against the order of the Tribunal, Cochin Bench, in ITA No. 410/Coch/1996 for the asst. yr. 1992 -93.

(2.) NOTICE was ordered on the following questions of law :

(3.) TODAY when the matter came up for hearing, Sri. P.K.R. Menon, learned senior Central Government standing counsel for the appellant, submits that all the questions raised in this appeal are covered by the decision of this Court. The senior counsel submits that question Nos. 1 and 2 relating to assessment of the interest income this Court on identical circumstance had held in the judgment, dt. 8th Nov., 2002, in IT Appeal No. 291 of 2002 that such income has to be assessed under the head 'Other sources'. He also pointed out that in the said judgment earlier judgments of this Court on this point were also considered. Regarding question No. 3 it is submitted that the issue is covered by the judgment of this Court in CIT v. Indian Resins and Polymers : [1999]235ITR5(Ker) .