M.S. RAMASAMY Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) THIS tax case (appeal) filed by the assessee as against the order of the Income -tax Appellate Tribunal for the assessment year 1996 -97 was admitted by this court on the following substantial questions of law:

(2.) WHETHER the Appellate Tribunal is correct in not considering the claim of business loss especially with reference to the proviso to section 3 of the Act?

(3.) WHETHER the Appellate Tribunal is correct in not considering the alternate claim of bad debt in the computation in terms of section 36(2) of the Act in view of no dispute on the non -recoverability of the said amount comprised of deposit of Rs. 1,00,650 relatable to dealership/distributorship and the balance of Rs. 8 lakhs referable to cylinder hire charges due to fraud/cheating on him -