CWT Vs. P. NATESAN

JUDGEMENT

(1.) THE question referred to us is as follows :

(2.) AT the out set, the learned standing counsel for the department very fairly states that this matter is covered by the decision of this court in CWT v/s. : [1983]142ITR656(Mad) . In that view, the question referred to us is answered against the revenue and in favour of the assessee. No costs.