COMMISSIONER OF INCOME TAX Vs. PARASRAM KARAMCHAND

JUDGEMENT

(1.) THE Tribunal, Ahmedabad Bench -B, has referred the following three common questions for the opinion of this Court, under s. 256(1) of the IT Act, 1961 (the Act), at the instance of the CIT :

(2.) THE assessment years are 1983 -84 to 1985 -86. It is not necessary to set out the facts in detail for the reasons that follow hereinafter.

(3.) HEARD Mr. B.B. Naik learned standing counsel for the applicant Revenue. Though served, there is no appearance on behalf of the assessee.