COMMISSIONER OF INCOME TAX Vs. HARIPRASAD D LASKARI

JUDGEMENT

(1.) : The Tribunal has referred the following question to this Court under s. 256(1) of the IT Act, 1961 :

(2.) FOLLOWING the decision in CIT vs. Rajendra Prasad Moody 1978 CTR (SC) 141 : (1978) 115 ITR 519 (SC), the question referred to us is answered in the affirmative, that is against the Revenue and in favour of the assessee. The Reference is disposed of accordingly with no order as to costs.