COMMISSIONER OF INCOME TAX Vs. RAMULLAN K

JUDGEMENT

(1.) OUT of these three references, all relating to the assessment year 1983-84, the first one (Income-tax Reference No. 109 of 1992) arises out of the proceedings under the Income-tax Act, 1961. The other two (Income-tax References Nos. 113 and 114 of 1992) arise out of the proceedings under the Wealth-tax Act, 1957, relating to the years 1983-84 and 1984-85.

(2.) THERE is no dispute that the questions expecting our answer will determine the fate of all these three references.

(3.) INCOME-tax References Nos. 113 and 114 of 1992 :