ACCURATE TURST Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) By this reference, Income Tax Appellate Tribunal, Ahmedabad Bench "C" has raised various questions under Section 256(1) of the Income Tax Act, 1961 (the Act), both at the instance of the assessee and the revenue.

(2.) . It appears that both the assessee and the revenue have filed separate reference applications arising from independent appeals before the Tribunal preferred by the assessee and the revenue - against the order of CIT (Appeals), and hence, following identical questions have been raised and referred by Tribunal pertaining to different reference applications : Questions at the instance of assessee :

(3.) The Tribunal has also referred supplementary question at the instance of the assessee, which reads as under : "Whether in the facts and circumstances of the case the Tribunal was right in law in confirming rejection of the claim of the assessee for deduction in respect of bonus payment?"