COMMISSIONER OF INCOME TAX Vs. GAEKWAD

JUDGEMENT

(1.) THE Tribunal, Ahmedabad Bench 'A' has referred the following questions under Section 256(2) of the IT Act, 1961 at the instance of the CIT, Baroda :

(2.) THE assessment years are 1977 -78 and 1978 -79. The relevant accounting periods are 31st March, 1977 and 31st March, 1978, respectively.

(3.) FOR the years under consideration, the AO vide orders dt. 30th Nov., 1979 and 13th March, 1981 respectively, assessed the income from the said property under the head 'Income from house property'.