COMMISSIONER OF INCOME TAX Vs. VARGHESE P A

JUDGEMENT

(1.) The following question has been, at the instance of the revenue referred to us by the Income Tax Appellate Tribunal, Cochin Bench:

(2.) The facts stated by us clearly attract the principle laid down by the Supreme Court in Sunil Siddharthbhai v. CIT, (1985) 156 ITR 509, 521, 523 (SC) where it is stated:

(3.) We direct the parties to bear their respective costs in this Tax Referred case.