(1.) THESE two tax cases relate to the same assessment year 1970-71. In T.C. No. 189 of 1978, the following two question have been referred by the Income-tax Appellate Tribunal under s. 256(1) of the I.T. Act, 1961, to this court for its opinion :
(2.) IN T.C. No. 1266 of 1979, the following two question have been referred by the Tribunal on a direction given by this court under s. 256(2) of the I.T. Act :