COMMISSIONER OF INCOME TAX Vs. JESINGBHAI I SHETH

JUDGEMENT

(1.) At the instance of the Revenue, the following question has been referred to this Court for its opinion under the provisions of Section 256(1) of the Income Tax Act, 1961 (hereinafter referred to as the `Act').

(2.) The facts giving rise to the present Reference, in a nut shell, are as under:

(3.) The Assessing Officer did not allow the deduction claimed by the assessee because according to him, the said deduction can be given only to an individual.