COMMISSIONER OF INCOME TAX Vs. CHANDRAKANT C GANDHI

JUDGEMENT

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

(2.) ALL the three questions are answered in the affirmative, that is in favour of the assessee and against the Revenue following the decision in CIT vs. Ashwin M. Patel (1983) 144 ITR 566 (Guj). The reference is disposed of accordingly with no order as to cost.