B PALANISWAMI Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

(1.) IN respect of the same assessee, for assessment years 1976-77 and 1978-79, a question similar to the one now referred was considered by this court in T. C. Nos. 509 and 510 of 1984--B. Palaniswamy v. CIT [1997] 225 ITR 432. By the decision of the Division Bench, dated March 14, 1996, that question was answered in favour of the assessee and against the Revenue.

(2.) SIMILAR answer is required to be and is recorded for this assessment year 1979-80 as well. The question answered in favour of the assessee.