GOVINDANKUTTY MENON T Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) AT the instance of the assessee and as directed by this court in Original Petition No. 6578 of 1982, the Income-tax Appellate Tribunal has referred the following question of law for the decision of this court :

(2.) THE petitioner is an assessee to income-tax. THE matter relates to the year 1975-76. THE respondent is the Revenue. THEre were huge additions to the income returned by the assessee/petitioner under the head "Other sources". THE Appellate Tribunal, by its order dated September 30, 1981, sustained the addition to the extent of Rs. 85,000. Though the petitioner/ assessee filed an application to refer a question of law which, according to him, arose out of the order of the Appellate Tribunal, the Appellate Tribunal declined the request. THEreafter, the assessee moved this court in 0. P. No. 6578 of 1982 and this court, by judgment dated December 3, 1984, directed the Income-tax Appellate Tribunal to refer the question of law formulated hereinabove for the decision of this court Accordingly, the Tribunal has referred the above question of law for the decision of this court.

(3.) A copy of this judgment, under the seal of this court and the signature of the Registrar, shall be forwarded to the Income-tax Appellate Tribunal, Cochin Bench.