CIT Vs. ALIKUNJU

JUDGEMENT

(1.) THE following three questions have been, at the instance of the revenue, referred to us by the Income -tax Appellate Tribunal, Cochin Bench:

(2.) WHETHER , on the facts and in the circumstances of the case and also in view of the limit provided under S.36(1)(ii) of the Income -tax Act, the Tribunal is right in law and fact in confirming the finding of the Appellate Assistant Commissioner that festival bonus payments are not governed by the Payment of Bonus Act?

(3.) WHETHER , on the facts and in the circumstances of the case if the answer to the above question is in the negative, the Tribunal is right in remitting the case to the Income -tax Officer -