COMMISSIONER OF INCOME TAX Vs. S RAMANATHAN

JUDGEMENT

(1.) THE questions referred to us at the instance of the Revenue are as follows :

(2.) AT the outset, the learned senior standing counsel for the Department makes a statement that these questions are covered against the Revenue by a decision of this Court in the case of CIT vs. P.L. Ramiah (2002) 254 ITR 238. Since a fair statement comes from the Revenue against its own interest, there will be no necessity to hear the assessee in whose favour the order would naturally go. The questions are, therefore, answered in favour of the assessee and against the Revenue. No costs.