P O BASHEER Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) BY this application made under S. 256(2) of the IT Act, 1961, the assessee requires us to direct the Tribunal to draw up a statement of the case and refer the following questions for the opinion of this Court :

(2.) COUNSEL for the assessee submits before us that it would suffice if question No. 3 only is referred.