COMMISSIONER OF INCOME TAX Vs. GAMUKI AGRO SERVICE

JUDGEMENT

(1.) IN this tax case reference under section 256(1) of the Income -tax Act, 1961, at the instance of the Revenue, the following question of law has been referred to this court, for its opinion

(2.) RECENTLY , in CIT v. Popular Borewell Service 1992 (194) ITR 12, 1991 (94) CTR 240, 1991 (94) CTR(Mad) 240 (Mad), we had occasion to consider an identical question and it is not in dispute that that decision would be applicable to this reference as well. In view of that, the question referred is answered in the negative and in favour of the Revenue. There will be no order as to costs.