COMMISSIONER OF INCOME TAX Vs. RAMANATHAN CHETTIAR R

JUDGEMENT

(1.) THE Revenue in this reference petition seeks a direction from this court to the Tribunal to refer the following two questions for the opinion of this court :

(2.) HOWEVER, after hearing the counsel on both sides at some length, we consider that question No. 1 does not require any reference, though there is a justification for directing a reference on the second question on the facts and circumstances of this case.