COMMISSIONER OF INCOME TAX Vs. LAKSHMI NARAYANAN SMT

JUDGEMENT

(1.) THE following two questions have been referred to us for our opinion by the Income-tax Appellate Tribunal at the instance of the Revenue :

(2.) IF the answer to the first question is in the negative, whether the Tribunal was right, on the facts and in the circumstances of the case, in holding that only 1/7th of the share income from M/s. Southern Mercantile Corporation was includible in the hands of the assessee ?"